Section 8 in First Statutes of Team Lease Skills University
8. Terms and Conditions of Appointment, Powers and Functions of the Registrar.
(a)Terms and Conditions of Appointment:(i)The Registrar shall be appointed by the Chairperson of the Sponsoring Body;(ii)He/she shall report to the Provost;(iii)He/she shall be a whole-time salaried officer of the University;(iv)He/she shall be appointed for a term of five years and shall be eligible for reappointment:Provided that the Registrar shall demit the office after the tenure is complete or on the completion of maximum age prescribed by UGC or an equivalent higher education regulatory body - whichever is earlier;(v)The Provost may, on representation made to him/her or otherwise and after making such inquiry as may be necessary and is of the opinion that the continuance of the Registrar in office is not in the interests of the University, by an order in writing stating the reasons therein, direct the Registrar to relinquish his/her office from the date specified in the order;Provided that before taking an action under this sub-section, the Provost shall ensure that it gets the approval of the Chairperson of the Sponsoring Body, and that the Registrar is given an opportunity of being heard;(vi)The Registrar by writing under his/her hand; addressed to the Provost, may resign his/her office, but shall continue till the resignation is accepted;(b)Powers and Functions:(i)The Registrar shall be the Member-Secretary of the Governing Body, Board of Management and Academic Council but he/she shall not have a right to vote;(ii)All contracts shall be signed and ail documents and records shall be authenticated by the Registrar on behalf of the University;(iii)In Addition, the Registrar shall exercise and perform the following powers and functions-(1)To function as the custodian of the records, minutes of the meetings of the authorities of the University, the common seal and all properties of the University;(2)To place before the President, Provost or any authority of the University, all such information and documents as may be necessary for transaction of their business;(3)To conduct official correspondence on behalf of the University and be responsible for the proper maintenance of all the records of the University, subject to the provisions of the Act, the Statutes, the Ordinances, Regulations and Rules;(4)To issue notices concerning all meetings of the Governing Body, Board of Management, Academic Council and any other Committees or bodies constituted as per instructions of the President or Provost(5)To represent the University in suits or proceedings by or against the University, sign powers of attorney and plead in such cases or depute his/her representative for this purpose;(6)To maintain, if and when required, a register of all registered graduates of the University in the specified form;(7)To maintain a register of all Degrees and Diplomas conferred by the University;(8)To have disciplinary control over the employees of the University as per powers delegated by the Provost;(9)To render to the President/Provost such assistance as may be desired by him/her in the performance of his/her official duties;(10)To appoint persons to the posts below Officer level among the Administrative Staff and Technical Staff;(11)To maintain service records of all the employees of the University;(12)To perform such other duties as may be specified by the Governing Body or the Board of Management or the President or the Provost from time to time;(13)To exercise such powers and perform such duties as may be specified in the Statutes, Ordinances, Regulations and Rules of the University;
