Section 19 in Statutes of the Jodhpur National University, Jodhpur, 2010
19. Registrar.
(1)The Registrar of the University shall be appointed by the Chairperson in accordance with Section 18 of the Act and the Guidelines issued by the University Grants Commission from time to time.(2)The Chairperson may, in consultation with the Board of Management, appoint a professor of the University to function as Registrar in an honorary capacity, so that the functions of the Registrar are not hampered during the process of selection of the Registrar.(3)The Board of Management may fix an appropriate honorarium to be paid to the Registrar, not lower than the norms prescribed from time to time by the Guidelines of the University Grants Commission for the post of Registrar. A rent-free accommodation and other facilities necessary for performance of his functions shall also be provided to him.(4)The Registrar shall arrange for secretarial and other administrative assistance to all University bodies, established under the Act and these Statutes. He/She shall prepare draft minutes of meetings of these bodies and submit them to the President/Pro-President for approval, and t hereafter circulate them among the members of the respective bodies.(5)The Registrar shall assist the President and Pro-President whenever his assistance is required by them.(6)The Registrar shall assist in coordination of activities of various Schools/ Centres/Institutes.(7)The Registrar shall sign/execute contracts and other legal documents on behalf of the University, subject to the directions of the Chairperson.(8)Upon the direction or with the prior approval of the Chairperson, the Registrar may, initiate any legal proceedings on behalf of the University or take all necessary action to protect the interests of the University in any legal proceedings instituted by or on behalf of the University as well as in any legal proceedings instituted against the University. In furtherance of these functions -(a)Subject to sub-clause (c) of this clause, the Registrar shall represent the University in all proceedings instituted on behalf of or against the University;(b)The Registrar may, upon the direction or with the prior approval of the Chairperson, appoint any Advocate or legal consultant, sign Vakalatnamas or other agreements on behalf of the University, disburse all or any fees or remunerations thereunder;(c)The Registrar, upon the direction or with prior approval of the Chairperson, sign, verify and file all necessary papers before concerning Court/Tribunal/ Authority/Arbitrator etc., co-ordinate with Advocates or other legal consultants, and when necessary, represent and/or appear before any Court, Tribunal, Arbitrator or Government Authorities on behalf of the University to give evidence on oath or otherwise and do all acts, deeds, things as may be necessary as per the legal advise to prosecute or defend the matter to protect the interest of the University and report to the Registrar and Chairperson;(d)The Registrar shall hold the custody of the Common Seal and the records of the University, subject to the directions of the Board of Management and the Chairperson; and(e)The Registrar, upon the direction or with prior approval of the Chairperson, appoint / authorise any officers who may be given special charge of all or any matters referred to under this clause and/or who may be authorised by the Chairperson to perform all such actions as the Registrar may himself be authorised to perform under sub-clause (c).(9)The Registrar shall render all assistance to the Proctor in management of the affairs of the hostel administration, under the direction of the President.(10)Subject to the foregoing and Statute 26, the Registrar shall be the operational head of University administration.
