Section 13 in Uttarakhand Open University Act, 2005
13. The Registrar.
(1)[The Registrar, Deputy Registrar and Assistant Registrar shall be appointed by the State Government through 'Centralised Service Rules' in such manner and on such terms and conditions as may be prescribed.] [Substituted by section 3 of UK Act no 21 of 2018.](2)The Registrar shall have the power to enter into and sign, agreements, authenticate records on behalf of the University.
