Section 34 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
34. Registrar.
(1)The Registrar shall be responsible for the due custody of records and the common seal of the university. He shall be the Ex-officio Non-Member Secretary of the Board and the Ex-officio Member-Secretary of the Academic Council and shall be bound to place before it all such information as may be necessary for the transaction of its business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.(2)The Registrar shall be responsible for maintaining permanent records of the Academic Council, performance of the students of the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to the academic performance and discipline of the students.(3)The Registrar shall be responsible for the conduct of the examinations and for the due execution of all processes connected therewith.(4)The Registrar shall be responsible for establishment matters and general administration in the University, as prescribed.(5)The salary and allowances payable to the Registrar and the conditions of service shall be such as may be prescribed:Provided that the conditions of service of the Registrar shall not be varied to his disadvantage after his appointment.(6)The Registrar may, by writing under his hand addressed to the Board, resign his office. The resignation shall be delivered to the Board ordinarily sixty days prior to the date on which the Registrar wishes to be relieved of his office, but the Board may relieve him earlier. The resignation shall take effect from the date of relief.
