[(1) The Registrar shall be a whole-time officer of the University and shall be appointed by the Syndicate on the recommendation of a Committee consisting of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two nominees of the Syndicate and a nominee of the State Government.] [Sub-section (1) substituted by W.B. Act 44 of 1980.](2)The Registrar may resign his office by writing under his hand addressed to the [Vice-Chancellor.] [Word substituted by W.B. Act 44 of 1980 for 'Chancellor'.](3)If the Registrar is for any reason temporarily unable to exercise the powers or perform the duties of his office, the Vice-Chancellor may with the approval of the Chancellor appoint a Teacher of the University or an officer of the University, temporarily for a period not exceeding six months, to exercise the powers and perform the duties of the Registrar.
