Section 12 in Uttarakhand Technical University Act, 2005
12. The Registrar.
(1)The Registrar shall be a whole-time officer of the University.(2)The Registrar shall be appointed by the State Government on such terms and conditions as may be prescribed.(3)The Registrar shall have the power to authenticate records on behalf of the University.(4)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall be ex-officio Secretary of the Executive Council and shall be bound to place before the Executive council all such information as may be necessary for the transaction of its business.He shall also perform such other duties as may be prescribed or required from time to time, by the Executive Council or the vice-Chancellor but he shall not, by virtue of this sub-section, be entitled to vote.
