Section 19 in Nizams Institute of Medical Sciences Act, 1989
19. Executive Registrar.
(1)The Executive Registrar shall be appointed by the Institute in such manner and on such terms and conditions as may be prescribed.(2)the Executive 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 shall be bound to place before the Governing Council and the Executive Board and authorities of the lnstitute all such information as may be necessary for the transaction of their business;(c)he shall, subject to the control of the Director, 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 duties as may be assigned to him by or under this Act or as may be delegated to him by the Governing Council, the Vice-President or the Director;(e)he shall be responsible to the Director for the proper discharge of his functions; and(f)he shall attest and execute the documents on behalf of the Institute.
