Section 30 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
30. Registrar.
(1)There shall be a Registrar in the University who shall be ex-officio Member-Secretary of the Senate, Board of Management and Academic Council of the University.(2)Notwithstanding anything to the contrary contained in section 26 of this Act, the Registrar shall be appointed, by the State Government from amongst the officers who have put in atleast five years service in the Indian Administrative Services or atleast nine years service in Himachal Pradesh Administrative Services under the State Government failing which by the Board on the recommendations of the selection committee, as may be constituted for the purpose under the Statutes.(3)The Registrar shall exercise such powers and perform such duties as may be prescribed by the statutes.
