Section 14 in Tamil Nadu National Law School Act, 2012
14. Registrar.
(1)The Registrar shall be a whole-time salaried officer of the School appointed by the Executive Council.(2)The terms and conditions of service of the Registrar shall be as follows : -(a)The holder of the post of Registrar shall be an academician in the field of law not lower in rank than that of the Principal of Government Law College or the Professor of a University who has put in a service in such capacity for a period of not less than three years or an officer of the Government not lower in rank than that of the Deputy Secretary to Government, Law Department.(b)The Registrar shall hold office for a period of three years and shall be eligible for re-appointment:Provided that he shall retire on attaining the age of fifty-eight years in the case of a Government servant and sixty years in the case of Professor of a University.(c)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed.(d)When the office of the Registrar is vacant or when the Registrar is, by reason of illness, absence or for 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.(3)(a)The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the School and academic staff, as may be specified in the orders of the Executive Council and to suspend them pending inquiry, to administer warnings to them or to impose on them the penalty of censure or withholding of increments:Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.(b)An appeal shall lie to the Vice-Chancellor against an order of the Registrar imposing any of the penalties specified in clause (a).(c)In any case where the inquiry discloses that penalty beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations and the Vice-Chancellor shall pass such order as he deems fit:Provided that an appeal shall lie to the Executive Council against an order of the Vice-Chancellor imposing any penalty.(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.(4)Save as otherwise provided in this Act, the Registrar shall be the ex-officio Secretary to the General Council, the Executive Council, the Academic Council, the Faculties and the Boards of Studies, but shall not be deemed to be a member of any of these authorities.(5)It shall be the duty of the Registrar, -(a)to be the custodian of the records, the common seal and such other property of the School as the Executive Council shall commit to his charge;(b)to issue all notices convening meetings of the General Council, the Executive Council, the Academic Council, the Faculties, the Boards of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the School;(c)to keep the minutes of all the proceedings of the meeting of the General Council, the Executive Council, the Academic Council, the Faculties, the Boards of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the School;(d)to conduct the official correspondence of the General Council;(e)to supply to the Chancellor, copies of the agenda of the meetings of the authorities of the School as soon as they are issued and the minutes of the proceedings of such meetings; and(f)to exercise such other powers and perform such other duties as may be specified in the regulations or as may be required, from time to time, by the General Council, the Executive Council or the Vice-Chancellor.(6)In all suits and other legal proceedings by or against the School, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.
