Section 21(3) in The Global Open University (Nagaland) Act, 2006
(3)In case of emergent circumstances where the appointment of a Registrar on the basis of a panel prepared by the Executive Council is not possible for any reason, the Vice-Chancellor until an appointment is made in accordance with hat procedure, may appoint a suitable person/officer of the University to function as Registrar for a period not exceeding one year.
