Section 14 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
14. The Registrar.
(1)The Registrar shall be the Chief Administrative Officer of the university.(2)The Registrar shall be a whole time salaried officer and shall act as Secretary of the Board of Management, Academic Council and such Authorities, Bodies and committees as prescribed by or under this Act.(3)The Registrar shall be appointed by the Vice-chancellor with the prior approval of the Board of Management from the officers of the State University Service constituted under the Chhattisgarh University Adhiniyam, 1973 (No. 22 of 1973) or from deputation :Provided that Registrar shall be appointed by the State Government.(4)The emoluments and conditions of service of the Registrar shall be such as may be prescribed by the statutes.(5)The Registrar shall exercise such powers and discharge such duties as may be conferred or imposed on him by or under this Act or by statutes, ordinances and regulations.
