Section 19 in Sri Venkatesware Institute of Medical Science University Act, 1995
19. Registrar.
(1)The Registrar shall be appointed by the Institute, in such manner and on such terms and conditions as may be prescribed.(2)The Registrar shall have the following powers and duties namely :-(a)he shall be responsible for the custody of the records and the common seal of the Institute ;(b)he shalt bound to place before the Governing Council and the Executive Board and authorities of the Institute ail such information as may be necessary for the transaction of their business ;(c)he shall, subject to the control of the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.], conduct the examinations and make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith ;(d)he shall exercise such other powers and perform such other dudes as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council, the First Vice-Chairman the Second Vice-Chairman or the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] ;-(e)he shall responsible to the [Director-cum-Vice-Chancellor] [Substituted 'Director' by Act No. 9 of 2013, dated 5.7.2013.] for the proper discharge of his functions; and(f)he shall attest and execute the documents on behalf of the Institute.
