Section 7B in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
7B. [ [Inserted by Act 6 of 1989.]
There shall be a Registrar who shall be a whole-time officer of the Institute for assisting the Director in achieving the academic purposes of the Institute and shall be appointed by the Board on the recommendation of the Selection Committee constituted under sub-section (1) of Section 7 of the Act on such terms and conditions as may be agreed upon between him and the Board:Provided that no person shall be eligible to hold the post of Registrar who is not eligible to be appointed as a Professor in any University established by an Act of the legislature of the State of Bihar.] [Substituted by Act 6 of 1989.]
