Section 22 in Institute of Infrastructure, Technology, Research and Management Act, 2012
22. Registrar.
(1)The Registrar shall be appointed by the University in such manner and on such terms and conditions as may be prescribed.(2)The Registrar shall,-(i)be responsible for the custody of records, common seal, the funds of the University and such other property of the University;(ii)place before the Board and other authorities of the University, all such information and documents as may be necessary for transaction of its business;(iii)be responsible to the Director General for the proper discharge of his functions;(iv)be responsible for the administration and services of the University; and conduct the examinations and make all other arrangements necessary thereof and be responsible for therewith;(v)attest and execute all documents on behalf of the University;(vi)verify and sign the pleadings in all suits and other proceedings by or against the University and all the processes in such suits and proceedings shall be issued to and served on the Registrar; and(vii)exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board or the Director General.
