Section 38 in Manipur International University Act, 2018
38. The Registrar of the University, his powers, duties and privileges.
(1)The Registrar shall be appointed by the Chancellor in consultation, with the Governing Board and in consideration of the recommendations of the selection committee constituted for that purpose.(2)The Registrar shall be a whole-time resident and salaried officer of the University. The terms and conditions of the service of the Registrar shall be such as may be prescribed by the Act, its Statutes, its Ordinances or as decided by the Chancellor.(3)The Registrar shall-be subordinate of the Chancellor and the Vice-Chancellor and he shall be the custodian of the properties of the University as the Governing Board or the Chancellor shall commit to his charge.(4)The Registrar shall be responsible for the due custody of the' records and the common seal of the University and shall be bound to place before the Chancellor, the Vice- Chancellor or any other authority, all such information and documents as may be necessary for the transaction of their business.(5)The Registrar shall be responsible for the proper administration of the University and for close coordination and integration of teaching, research, and dissemination of knowledge.(6)He shall be responsible for the document preservation, record, and archives of all records.(7)He shall have the powers to conduct all the official and general correspondence within the University system, its Authorities, colleges, Institutions etcetera.(8)He shall have the powers to look after the general administration, maintenance, Cleanliness, and discipline at the University, its centers and in their premises.(9)He shall be the Chief State Public Information Officer, Chief Welfare Officer, Chief Protocol Officer, Chief Public Relation Officer and Chief Customer Relation Officer of the University.(10)He shall have, the powers to issue all notices convening meetings of all/any authorities and committees of which he shall be the Secretary, to keep minutes of meetings of all such Authorities and Committees. However, no meeting' shall be conveyed without the instructions of the Chancellor or the Governing Board.(11)The Registrar shall arrange/superintend, conduct and take steps to evaluate all the examinations/ test held/ conducted by the University, as directed by the Academic Council, Governing Board or by the Chancellor.(12)The Registrar shall have the powers to inspect and recommend new centers, colleges, institutions, schools of the University and also to recommend for the termination of the same. However, in any case the decision of the Chancellor shall be final and binding.(13)To manage, subject to the control of the Governing Board, the properties of the University.(14)To prepare and to present the Governing Board the annual report of the working of University, the annual statement of accounts and the budgets of the University for next financial year, and to maintain properly the action of the University.(15)The Registrar of a University shall, subject to the sanction of the Chancellor and subject to the Rules and Regulations that may be framed in this behalf, control the ministerial, technical and inferior staff of the University concerned.(16)The Registrar shall prepare and update the Handbook of Statutes, Regulations, and Rules approved by authorities, bodies or committees from time to time, and make them available to public, all respective members of the authorities and officers of the University;(17)He shall be responsible for the discipline of the University in accordance with this Act, Statutes, Rules, and Regulations.(18)He is also empowered to perform any such other work as may from time to time be assigned to him by the Governing Board or by the Chancellor.(19)The Registrar shall be a highly experienced person with such proven academic credentials.(20)The Registrar may delegate to any other Officer of the University with such or any 13r his powers under this Act or the Statutes, as he may specify, with the approval of the Chancellor.(21)There, shall be a post of Administrative Officer of the University who shall report to the Registrar and to the Chancellor. The Administrative Officer of the University shall exercise such powers and duties as may be given/granted to him by the Chancellor or by the Registrar from time to time.(22)There shall be the Office of the Registrar (OOR) which shall assist the Registrar in all matters.(23)The Registrar shall exercise such other privilege, such other powers and perform such other duties as may be conferred on him under the provisions of this Act, its Statutes, Ordinances etcetera or those specifically given/granted by the Chancellor or the Governing Board.
