Section 14 in Kerala University of Health Sciences Act, 2010
14. Appointment, Powers and functions of the Registrar.
(1)The Registrar shall be appointed by the Vice-Chancellor with the approval of the Governing Council on the recommendation of a Selection Committee constituted for the purpose as may be prescribed by Statutes.(2)The Registrar shall be the Chief Administrative Officer of the University. He shall be a full-time salaried officer and shall work directly under the superintendence, direction and control of the Vice-Chancellor.(3)Appointment of the Registrar shall be for a term of five years and he shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Registrar shall be as approved by the State Government. The term of appointment of Registrar shall be five years or till he attains the age of sixty years, whichever is earlier, provided that a person shall not be appointed as Registrar for more than two terms.(4)When the office of the Registrar falls vacant or when the Registrar is, by reason of illness or absence or any other cause, unable to perform the duties of his office for a period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to officiate as the Registrar until a new Registrar is appointed and assume office or the Registrar resumes duty, as the case may be.(5)The Registrar shall act as Secretary of the Senate, Governing Council, Academic Council and such other authorities, bodies and committees as provided by or under this Act and Statutes.(6)The Registrar shall be the appointing and disciplinary authority of the employees of the University of the rank of Assistant Registrar and below, other than the teachers. An appeal by a person aggrieved by the decision of the Registrar may be preferred, within thirty days from the date of communication of such decision, to the Vice-Chancellor.(7)Subject to the decisions of the authorities of the University, the Registrar shall have the power to enter into 'agreements, sign documents and authenticate records on behalf of the University.(8)The Registrar shall be the custodian of records, the common seal and such other property of the University as the Senate or the Governing Council may, entrust with him.(9)The Registrar shall conduct elections in different bodies of the University as per the programme, approved by the Vice-Chancellor.(10)The Registrar shall prepare and update the Handbook of the Statutes and Regulations approved by the authorities, bodies or committees from time to time, and make them available to all the respective members of the authorities and officers of the University.(11)The Registrar shall receive complaints and suggestions in regard to the improvement of administration and consider them for appropriate action.(12)The Registrar shall exercise such other powers and perform such other duties as provided by or under this Act or as may be prescribed by Statutes or assigned to him, from time to time by the Vice-Chancellor.
