Section 28 in National Law University of Uttarakhand Act, 2011
28. The Registrar.
(1)The Registrar shall be a whole time officer of the University. He shall be appointed by the State Government in consultation with the Vice Chancellor from amongst the senior officers of the Govt. He may be taken on deputation from any Government Department for such period as the Vice Chancellor thinks fit.(2)The Registrar shall be the ex-officio Secretary of the Executive Council. Academic Council, 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 meeting of the Executive Council, the Academic Council, the Finance Committee, the faculties the Board of studies 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 authorised is able to act and to take its directions for carrying on the work of the University.(viii)represent the University in suits or proceedings by or against the University, sign powers of attorney and verify the pleadings under the directions of the Vice Chancellor and such pleadings or their verification and issuance of processes etc. as referred to in sub-section (3) of section 3 shall not be questioned on the ground that the Vice Chancellor has not authorized the Registrar to do so;(ix)be directly responsible to the Vice Chancellor for the proper discharge of his duties and functions;(x)perform such other duties as may be assigned to him from time to time, by the Executive Council or the Vice Chancellor under the provisions of this Act or the regulations.(4)In the event of the post of the Registrar remaining vacant for any reason, the Vice Chancellor may authorise any officer in the service of the University to exercise such powers, functions, and the duties of the Registrar as the Vice Chancellor deems fit.
