Section 13(1) in Manonmaniam Sundaranar University Act, 1990
(1)The Registrar shall be a whole - time salaried officer of the University appointed by the Syndicate and the terms condition of service of the Registrar shall be as follows:-(i)The holder of the post of Registrar shall be an academician not lower in rank than that of Professor of a college affiliated to any University;(ii)The Registrar shall hold office for a period of three years:Provided that the Registrar shall retire on attaining the age of fifty-eight years or on the expiry, of the period specified in this clause, whichever is earlier;(iii)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed;(iv)When the office of the Registrar is vacant or when the Registrar is, by reason of illness absence or any other cause, unable to perform the duties of his office the duties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.
