(1)The Registrar shall be a whole time salaried officer of the University, and shall be appointed by the Executive Council on such terms, conditions and remunerations as may be prescribed.(2)The term of office of the Registrar shall be for five years but he may be eligible for re-appointment.(3)The Registrar shall be the Secretary ex-officio of the Court, the Executive Council and of the Construction Committee :Provided that, notwithstanding anything contained in this Act, the Executive Council may either for specific purpose or in general, appoint any other officer of the University a Secretary of any of the said authorities.(4)It shall be the duty of the Registrar-(i)to be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge and to manage such properties ;(ii)to sign and verify all contracts and agreements made on behalf of the University and to act as Secretary of such other Committees as may be prescribed by the Statutes ;(iii)to conduct the official correspondence of the Court and the Executive Council;(iv)to issue all notices convening meetings of all such committees or Councils or Boards of which he is the Secretary ;(v)to arrange for and superintend the examination of the University till such time when the University appoint other officers, if any, for this purpose; and(vi)to perform such other work as may, from time to time, be prescribed by the Executive Council.
