(1)The Registrar shall be a whole-time salaried officer of the University and shall be appointed by the Syndicate for such period and on such terms as may be prescribed by the Statutes.(2)The Registrar shall exercise such powers and perform such duties as may be prescribed by the Statutes.(3)Suits by or against the University shall be instituted by or against the Registrar.(4)Subject to the provisions of the Statutes and the Ordinances, the Registrar shall have power to appoint, suspend, dismiss or otherwise punish any member of the establishment of the University office whose pay or maximum pay does not exceed two hundred and fifty rupees per-mensem, provided that the employee so punished shall have a right of appeal to the Vice-Chancellor, within sixty days of the order of punishment.
