Section 7 in Uka Tarsadia University First Statutes, 2012
7. The Registrar: Appointment and Powers.
- (7.1) (a) The appointment of the Registrar shall be made by the President in such manner as may be prescribed by the Statutes.(b)The appointment of the Registrar shall ordinarily be on probation for a period of one year on the expiry of the said period the appointment shall be made permanent if the Registrar has given satisfaction in his work, of which the Board of Management shall be the sole judge, provided however that it shall be competent for the Board of Management and the Registrar at any time during the period of probation or thereafter, by either party giving not less than three calendar months, notice in writing to the other or by mutual agreement to terminate the tenure of his/her office. This statute will come in force with effect from the date of assent given by the President.(7.2) All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University. The Registrar shall be the Member-Secretary of the Governing Body, the Board of Management and Academic Council but s/he shall not have a right to vote.The Registrar shall exercise such powers and perform such duties as may be specified in the Statutes or the Ordinances.The Registrar shall be the head of the University office and shall have, subject to the approval of the Provost, the power:i. to fix and define the functions of the members of the staff in the University office from time to time, andii. to take appropriate action for the efficient working of the University office, subject to the approval of the Provost;iii. to supervise day to day work of the staff of the University Office and to enforce discipline consonance with the conduct and discipline rules of the University.(7.3) The duties of the Registrar shall be as follows:(a)To be the custodian of the common seal, buildings, gardens, records, library and such other property of the University as the Board of Management shall commit to his/her charge;(b)To act as Secretary to the Governing Body, the Board of Management, the Academic Council, the Faculties, the Boards of Studies, the Board of University Teaching, the Committee of Selection for appointment of teachers of the University, the Committee for recognition of Teachers of the University, the committee for appointment of Examiners, and to such other Boards or Committees as may be appointed from time to time and to keep minutes thereof, without the right to vote;(c)To conduct the official correspondence of the Board of Management and the Governing Body;(d)To issue notices convening meeting of the University Authorities, Boards and Committee and to make all arrangements thereof;(e)To perform such other duties as may be, from time to time, prescribed by the Board of Management and generally to render such assistance as may be desired by the Provost in the performance of his/her official duties;(f)To make arrangements under the direction of the Provost for the conduct of the University elections;(g)To sign contracts, offers and agreements on behalf of the University under direction of the Board of Management;(h)To supervise in general the conduct of the examinations.(7.4) When the office of the Registrar is vacant or where the Registrar is by reason of illness, absence or any other cause unable to perform the duties of his/her office, the duties of his/her office shall be performed by such person as the Provost may appoint for the purpose.
