Section 7(b) in Uka Tarsadia University First Statutes, 2012
(b)The appointment of the Registrar shall ordinarily be on probation for a period of one year on the expiry of the said period the appointment shall be made permanent if the Registrar has given satisfaction in his work, of which the Board of Management shall be the sole judge, provided however that it shall be competent for the Board of Management and the Registrar at any time during the period of probation or thereafter, by either party giving not less than three calendar months, notice in writing to the other or by mutual agreement to terminate the tenure of his/her office. This statute will come in force with effect from the date of assent given by the President.
