Section 15 in Indian Institute of Teacher Education, Gujarat Act, 2010
15. Registrar.
(1)The Registrar shall be appointed by the Vice-Chancellor on the recommendations of the standing committee.(2)The qualification, salary, emoluments, other perks and allowances and the terms and conditions of service of the Registrar shall be such as may be prescribed by the Statutes.(3)The Registrar shall be a full-time salaried officer of the University and shall work directly under the superintendence, direction and control of the Vice-Chancellor.(4)Appointment of the Registrar shall be for a term of five years and he shall be eligible for re-appointment for further term of five years.(5)When the post of Registrar remains vacant for any reason or when the Registrar is, by reason of illness or absence or any other cause, unable to perform the duties of his office, the Vice-Chancellor shall appoint a senior officer of the University to officiate as the Registrar until the Registrar resumes duty.(6)The Registrar shall be the ex-officio Secretary of the General Council, Executive Council and Academic Council.(7)The Registrar shall be the appointing and the disciplinary authority of the employees of the University other than the teachers, non-vacation academic staff and officers of the rank of Assistant Registrar and other officers holding posts equivalent thereto or above.(8)Subject to the decision 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.(9)The Registrar shall be the custodian of the records, the common seal and such other property of the University as the Executive Council may commit to his charge.(10)The Registrar shall exercise such other powers and perform such other duties as prescribed by Statutes or assigned to him, from time to time, by the Vice-Chancellor.
