Section 16 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
16. Registrar.
- [(1) The Registrar of the Institute shall be appointed on contract basis based on the recommendation of a selection Committee constituted as provided under clause (c) of Statute 17.(2)The Registrar shall be appointed on tenure basis for a period of three years and shall be governed by the terms and conditions of services as specified in Schedule II.] [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](3)The Registrar shall be responsible,-(a)to conduct the official correspondence on behalf of the authorities of the Institute;(b)to issue notices to convene meetings of the authorities of the Institute and all committees and sub-committees appointed by any of these authorities;(c)to keep the minutes of the meetings of all the authorities of the Institute and of all the committees and sub-committees appointed by any of these authorities;(d)to conduct the official correspondence of the Executive Council and the Academic Council;(e)to enter into agreements, sign documents and authenticate records on behalf of the Institute;(f)to hold in special custody the common seal, funds, records, books and documents and other such property of the Institute, as specified by the Executive Council;(g)[ to safeguard and maintain the movable and immovable properties of the Institute; [Substituted by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](h)to represent the Institute in suits or proceedings by or against the Institute, sign power of attorney and plead or depute his representatives for the purpose;](i)to perform such other duties as may be specified in the Statutes, Ordinances, or Regulations, as may be specified by the Executive Council, Academic Council and the Director from time to time.
