Section 23 in International Institute of Information Technology (IIIT) University Act, 2013
23. Appointment, powers and functions of Registrar.
(1)The appointment of the Registrar shall be on such terms and conditions as may be laid down by the Statutes.(2)The Registrar shall be the custodian of records, the common seal, the funds and the property of the Institute.(3)Registrar shall be responsible for, and accountable to the Director and shall be subject to the directions and control of the Director.(4)The Registrar shall exercise such powers and perform such functions as may be assigned to him under this Act, Statutes, Ordinances, Regulations or by the Board, as the case may be, and in performance of such duties and exercising such powers, he shall be responsible to the Director for the proper discharge of his functions.
