Section 18 in The Maharashtra Animal and Fishery Sciences University Act, 1998
18. Registrar.
- [(1) The Registrar of the University shall be a whole time salaried officer of the University. He shall be an officer of the State Government not below the rank of Deputy Secretary to the Government or Additional Collector to the Government, appointed by the State Government on deputation, for such period as the State Government may, from time to time, fix. The terms and conditions of service of the Registrar shall be such as the State Government may determine.] [[Sub-section (1) was substituted by Maharashtra 19 of 2010, Section 3(a), (w.e.f. 8.7.2010).Substituted portion read as under:-The Registrar of the University shall be a whole-time salaried office of the university and shall be appointed by the Executive Council on the recommendation of a committee for the purpose.]](2)[ * * * *] [[Sub-section (2) was deleted by Maharashtra 19 of 2010, Section 3(b), (w.e.f. 8.7.2010).Deleted portion read as under :-(2)The Registrar shall be,-(a)an academician in the field of Animal and Fishery Sciences, not lower In rank than that of Professor, or(b)an Officer of the State Government not lower in rank than that of a Deputy Secretary to the Government.]](3)[ * * * *] [[Sub-section (3) was deleted by Maharashtra 19 of 2010, Section 3(b), (w.e.f. 8.7.2010).Deleted portion read as under :-(3)The Registrar shall hold office for a period of three years and shall be eligible for reappointment for a further period of three years:Provided that, a person appointed as Registrar shall retire from office, if during the terms of his office, he competes the age of fifty-eight years.]](4)[ The Registrar of the University shall be the custodian of the records including common seal of the University and such other property of the University as the Academic Council may, commit to his charge, from time to time, and it shall be the responsibility of the Registrar to keep up-to-date all land records of the University, and its upkeep, care and maintenance. He shall be ex-offico Secretary of the Executive Council, the Academic Council and Selection Committees for the academic staff and employees of the University other than the officers of the rank of Assistant Registrar and other officers holding posts equivalent thereto or above, and shall be bound to place before them all available information of the business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.] [[Sub-section (4) was substituted by Maharashtra 19 of 2010, Section 3(c), (w.e.f. 8.7.2010).Substituted portion read as under:-(4)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall be ex-offlcio Secretary of the Executive Council and the academic Council and shall be bound to place before them all available information of the business. He shall receive application for entrance to the University and shall keep a permanent record of all courses, curricular and other Information as may be necessary.]](5)[ * * * * *] [[Sub-section (5) was deleted by Maharashtra 19 of 2010, section 3(d), (w.e.f. 8.7.2010).Deleted portion read as under:-The Registrar may, by writing under his hand addressed to the Vice-Chancellor Resign his office. The resignation shall be delivered to the Vice-Chancellor ordinarily sixty days prior to the date on which the Registrar wishes to be relieved of his office, but the Executive Council may relive him earlier. The resignation shall take effect from the date on which he is so relieved.]](6)In the temporary absence of the Registrar on leave for whatever reasons or until the vacancy caused in any other manner is filled, the Vice-Chancellor shall appoint any suitable person temporarily for a period not exceeding three months to act as the Registrar.(7)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any other items pertaining to the academic performance of the students.(8)The Registrar shall exercise such other powers and perform such other duties as are laid down under this Act or may be conferred or imposed on him by the Statues or by the Vice-Chancellor.(9)[ The Registrar shall be under the superintendence and control of the Vice-Chancellor. The Registrar shall be the appointing and the disciplinary authority of the employee of the University, other than the academic staff and officers of the rank of Assistant Registrar and other officers holding posts equivalent thereto or above. An appeal by a person aggrieved by the decision of the Registrar, may be prepared, within thirty days from the date of communication of such decision, to the Vice-Chancellor.(10)The Registrar shall be responsible for reporting to the Vice-Chancellor the consequences of any decision or action taken by any authority of the University, which he feels is in contravention of the provisions of this Act or the Statutes, Regulations, under intimation to the State Government.] [Sub-sections (9) and (10) were added by Maharashtra 19 of 2010, Section 3(e), (w.e.f. 8.7.2010).]
