Section 14 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
14. Registrar.
(1)Registrar shall be a whole time salaried officer of the University and shall discharge his duties under the Act, subject to the general superintendence and control of Kulpati, and shall act as the Secretary of the [x x x] [Omitted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).], Executive Council and Academic Council.(2)The appointment of Registrar shall be done by the Executive Council after approval of the Kuladhipati in accordance with Statute, provided that the appointment of first Registrar shall be done by the State Government.(3)Subject to the powers of the Executive Council, Registrar shall, unless provided in Statute, be responsible for ensuring that all money are expended for the purpose for which they are granted or allotted.(4)Unless otherwise provided for, by, or under this Act, all contracts shall be signed and all documents and records shall be authenticated by Registrar on behalf of the University.(5)Registrar shall exercise such powers and perform such duties as may be conferred or imposed on him, by Statute, Ordinance or Regulation.(6)When the post of Registrar falls vacant or in the event of sickness, absence or due to any other reason, Registrar is unable to discharge his duties, his duties shall be performed by person who shall be appointed by Kulpati.
