9B. Appointment, powers, duties and conditions of service of Registrar.
(1)The Registrar shall be appointed by the Syndicate and shall be a whole-time administrative officer of the University. The terms and conditions of service of the Registrar shall be such as may be prescribed :Provided that the term of office of the Registrar shall be four years or up to the age of sixty years whichever expires earlier :Provided further that nothing herein shall be deemed to affect the term of office of the Registrar holding office immediately before the commencement of the Punjabi University (Amendment) Act, 1969, to his disadvantage.(2)The Registrar shall be ex officio Secretary of the Senate, the Syndicate, the Academic Council and the Finance Committee.(3)It shall be the duty of the Registrar -(a)to be custodian of the records, common seal and such other property of the University as the Syndicate shall commit to his charge;(b)to keep the minutes of all meetings of the Senate, the Syndicate, the Academic Council and the Finance Committee;(c)to conduct the official correspondence of the Senate, the Syndicate and the Academic Council;(d)to arrange for and superintend the examinations of the University;(e)to supply to the Chancellor copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of meetings of the authorities ordinarily within a month of the holding of the meetings;(f)to perform such other duties as may from time to time be assigned to him by the Syndicate.]
