Section 29 in The Maharashtra National Law University Act, 2014
29. Registrar.
(1)The Registrar shall be appointed by the Executive Council and he shall be a whole time officer of the university. The terms and conditions of the service of the Registrar shall be as such as may be prescribed by the regulations.(2)The Registrar shall be the ex officio Secretary of the Executive Council, the Academic Council, the Finance Committee and the faculties, but shall not be deemed to be a member of any of these authorities.(3)The Registrar shall,-(i)comply with all directions and orders of the Executive Council and the Vice-Chancellor ;(ii)be the custodian of the records, common seal and such other property of the university as the Executive Council shall commit to his charge ;(iii)issue all notices convening [with the approval of the Chancellor call a meeting of the Executive Council] [Substituted 'call a meeting of the Executive Council' by Maharashtra Act No. 76 of 2018, dated 17.12.2018.], the Academic Council, the Finance Committee, the faculties and of any committee, appointed by the authorities of the university ;(iv)keep the minutes of all meetings of the Executive Council, the Academic Council, the Finance Committee, the faculties and any committee appointed by the authorities of the university ;(v)conduct the official correspondence of the Executive Council and the Academic Council ;(vi)supply the Chancellor, the copies of the agenda of the meetings of the authorities of the university, as soon as they are issued and the minutes of the meetings of the authorities, ordinarily within a month of the holding of the meeting ;(vii)call a meeting of the Executive Council forthwith in an emergency, when neither the Vice-Chancellor nor the officer duly authorized is able to act and to take its directions for carrying out the work of the university ;(viii)[ ***] [Deleted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.][(viii-a) represent the university in suits or proceedings by or against the university, sign powers-of-attorney and verify the pleadings or depute representatives for the purpose ; and] [Inserted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.](ix)perform such other duties as may be assigned, from time to time, by the Executive Council or the Vice-Chancellor.(4)In the event of the post of the Registrar remaining vacant for any reason, it shall be open to the Vice-Chancellor to authorize any officer in the service of the university to exercise such powers, functions and duties of the Registrar as the Vice-Chancellor deems fit.
