Section 18 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
18. [ [Substituted by C.G. Act No. 17 of 2014, dated 21.8.2014.]
(1)The Registrar shall be a whole-time, salaried officer of the University and, subject to the general superintendence and control of Kulpati, shall discharge his duties and shall also act as the Secretary to the Executive Council, Academic Council, and Academic Planning and Evaluation Board.(2)The qualifications of the Registrar shall be such as may be laid down by the Government of India, Ministry of Human Resource Development, from time to time :Provided that the State Government may decide to adopt higher qualifications.(3)A person appointed as Registrar shall have a term not exceeding three years :Provided that he shall be eligible for a second term not exceeding three years.(4)The State Government, with the approval of Kuladhipati, may appoint on deputation as the Registrar, a person having the requisite qualifications, from any cadre or post of-(i)the Central Government or any State Government or Union Territory, or(ii)University other than a private university, an institution of higher education other than a private institution, deemed to be a University under Section 3 of the University Grants Commission Act, 1956 (No. 3 of 1956), or an institution declared to be of national importance by the Parliament by law.(5)The Registrar shall be the custodian of records, the common seal, the funds and the property of the Institute and subject to the provisions of the Act he shall have all the powers to ensure the proper custody, maintenance and operation of the same.(6)The Registrar shall exercise such other powers and perform such other functions, as may be assigned to him under this Act, the Statutes, Ordinances and Regulations framed thereunder or by the Executive Council.(7)The Registrar shall furnish information or records that Kuladhipati or the State Government may call in such manner as they may require.]
