Section 13 in Professor Jayashankar Telangana State Agricultural University Act, 1963
13. The Registrar.
(1)The Registrar shall be a whole-time officer and shall be appointed by the Board in the manner prescribed.(2)The salary and allowances payable to the Registrar and the conditions of service shall be such as may be prescribed;Provided that the conditions of service of the Registrar shall not be varied to his disadvantage after his appointment.(3)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 Board and of the Academic Council, and shall be bound to place before it all such information as may be necessary for the transaction of its business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.(4)The Registrar may, by writing under his hand addressed to the Board, resign his office. The resignation shall be delivered to the Board ordinarily sixty days prior to the date on which the Registrar wishes to be relieved of his office, but the Board may relieve him earlier. The resignation shall take effect from the date of relief.(5)In the temporary absence of the Registrar on leave, for whatever reason, or until the vacancy caused in any other manner is filled, the Vice-Chancellor shall appoint any person temporarily for a period not exceeding three months, to act as the Registrar.(6)The Registrar shall be responsible for the conduct of the examinations and for the due execution of all processes connected therewith.(7)The Registrar shall discharge such other duties and perform such other functions as may be prescribed or required, from time to time, by the Board or Vice-Chancellor.
