Section 10 in First Statutes of the Rai University
10. Appointment, Powers and Responsibilities of the Registrar.
(1)The appointment of the Registrar shall be made by the Chairperson of the Sponsoring Body.(2)The qualifications and experience of the Registrar will be decided by the Sponsoring Body.(3)The Registrar shall receive pay and other allowances as per UGC norms or higher and approved by the Sponsoring Body front time to time.(4)The Registrar shall undertake such functions as may be specified by the Governing Body or the Board of Management or the Provost.(5)The Registrar shall be the Member Secretary of the Governing Body, Board of Management, the Academic Council and other bodies as may be constituted by or under the Act or the Statutes or the Rules but shall not have right to vote.(6)The Registrar shall exercise such other powers and perform such other duties as may be prescribed or may be required from time to. time, by the Governing Body.(7)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 President, the Provost of any other authority, all such information and documents as may be necessary for transaction of their business.(8)The Registrar shall report to the Provost.(9)The following shall be the duties of the Registrar:-(a)To conduct the official correspondence on behalf of the authorities of the University;(b)To make Agenda and issue Notices of meetings of the authorities of the University and all committees and subcommittees appointed by any of these authorities with the approval of the Provost;(c)To keep the minutes of the meetings of all the authorities of the University and all the committees and subcommittees appointed by any of these authorities and circulate the same among the members, with the approval of the Provost;(d)To represent the University in suits or proceedings by or against the University, sign powers of attorney and plead in such cases or depute his representative for this purpose;(e)To enter into agreements, contracts on behalf of the University and make amendments and alterations in the terms of such agreements or contracts as may be directed by the Board of Management;(f)To submit information, reports and documents to the Government and conduct liaison with the State Government, Central Government, University Grants Commission and other government authorities;(g)To generally supervise the administrative functions of the University;(h)To perform such other duties as may be specified by the Board of Management or the Provost from time to time.(10)When the Office of the Registrar falls vacant or when the Registrar is, by reason of illness or long absence or due to any other reason, unable to perform his duties of the office, the duties of the office shall be performed by such person as the President may appoint for the purpose,(11)If at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Registrar is not in the interests of the University, the President may, by an order in writing stating the reasons therein, require the Registrar to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Registrar shall be given an opportunity of being heard.
