Section 18(1) in The Karnataka State Universities Act, 2000
(1)The Registrar (Evaluation) shall be a whole time Officer of the University. The State Government may appoint an Officer of the Karnataka Administrative Service, not below the rank of Group-A senior scale or a senior member of Faculty of any University to be the Registrar (Evaluation) of a University.Provided that where no such person is available then the Registrar (Evaluation) shall be appointed by the Vice Chancellor with the approval of the Syndicate from out of a panel of not less than three persons recommended by the Vice Chancellor. If none of the persons in the panel is approved by the Syndicate within the time prescribed by the statutes, the Chancellor may, in consultation with the Vice Chancellor appoint such other person as he deems fit to be the Registrar (Evaluation). The terms and conditions of service and emoluments of the Registrar (Evaluation) so appointed shall be such as may be determined by the Chancellor.
