Section 104 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
104.
The Registrar shall be appointed in the first instance on probation for a period of two years. On the expiry of the said period and on his having completed the probationary period satisfactorily, he may be confirmed by the Executive Council. The Executive Council may relax/waive the condition regarding the probationary period in suitable cases.
