Section 30(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)Notwithstanding anything to the contrary contained in section 26 of this Act, the Registrar shall be appointed, by the State Government from amongst the officers who have put in atleast five years service in the Indian Administrative Services or atleast nine years service in Himachal Pradesh Administrative Services under the State Government failing which by the Board on the recommendations of the selection committee, as may be constituted for the purpose under the Statutes.
