Section 15(1) in The Nalanda Open University Act, 1995
(1)The Registrar shall be a whole time Officer and shall be appointed in such manner and on such terms and conditions as may be prescribed by the Statutes and he-(a)shall act as Secretary to the Executive Council and the Academic Council;(b)shall manage the property and the investments of the University;(c)shall sign all contracts made on behalf of the University;(d)shall exercise and perform such other powers and duties as may be prescribed by the Statutes, the Ordinances, or the Regulations and the Rules as may from time to time, be framed, conferred and imposed on him by the Executive Council and the Academic Council;(e)shall generally render such assistance to the Vice-Chancellor as may be desired by him in the performance of his duties.
