(1)The Registrar shall be appointed by the Chancellor. He shall be a whole-time officer of the concerned University and shall act as Secretary to the Senate, the Syndicate and the Academic Council of such University.(2)The Registrar shall, subject to the control of the Vice-Chancellor-(a)Manage the properties and investments of the University;(b)Remain in custody of the properties and funds of the University;(c)Remain in custody of the records, the common seal and such other property of the University as the Vice-Chancellor shall commit to his charges;(d)Sign all contracts made on behalf of the University;(e)Be the head of the University Office;(f)Exercise and perform such other powers and duties as may be prescribed by the Statutes and the Regulations and as may, from time to time, be assigned to him by the Senate; Syndicate and the Academic Council.(3)The Registrar shall generally render such assistance to the Vice-Chancellor as may be required by him, in the performance of his duties.(4)The Registrar shall have the right to speak and otherwise take part in the proceedings at a meeting of any of the authorities of the University but shall not be entitled to vote at any such meeting.
