Section 52(1) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(1)No person shall be appointed Registrar except on the recommendation of a selection committee constituted for the purpose and consisting of:-(a)the Vice-Chancellor, ex-officio Chairman(b)the nominee of the Chancellor on the Executive Council; and(c)three persons, nominated by the Executive Council from amongst its members.
