Section 13 in First Statutes of the Jai Narayan Vyas University Jodhpur
13. Appointment and Powers of the Registrar.
(1)The Registrar shall be appointed by the Syndicate on the recommendation of the Selection Committee consisting of the following namely:-(i)the Vice-Chancellor;(ii)one person to be nominated by the syndicate from amongst its Members;(iii)an educationist to be nominated by the Chancellor for each appointment;(2)The emoluments and conditions of service of Registrar shall be such as may be determined by the Syndicate.(3)The Registrar shall be Ex-Officio Secretary of the Senate, the Syndicate, the Academic Council, but shall not be a member of the Syndicate and the Academic Council.(4)It shall be the duty of the Registrar:(a)to be custodian of the records, common seal and such other property of the University as the Syndicate shall commit to his charge;(b)to issue all notices convening meetings of the Senate, the Syndicate, the Academic Council, the Finance Committee, the Faculties, the Committee of Courses and other Committees appointed by the Authorities of the University;(c)to keep the minutes of all meetings of the Senate, the Syndicate, the Academic Council, and the Finance Committee;(d)to conduct the official correspondence of the Senate, the Syndicate, the Academic Council and the Finance Committee;(e)to arrange for and superintend the Examinations of the University;(f)to supply to the Chancellor copies of the agenda of the meetings of the Authorities of the University as soon as they are issued, and the minutes of meeting of Authorities, ordinarily within a month of the holding of the meeting;(g)in an emergency, when the Vice-Chancellor is not able to act, to call a meeting of the Syndicate forthwith and to take its directions for carrying on of the work of the University;(h)subject to the control of the Syndicate, manage the property and investments of the University and be responsible for the preparation of the annual accounts and the financial estimates and for their presentation to the Syndicate and the Senate;(i)subject to the powers of the Syndicate, be responsible for seeing that all moneys are expended on the purpose for which they are granted or allotted;(j)sign all contracts made on behalf of the University;(k)to perform such other duties as may, from time to time, be assigned to him by the Syndicate.
