Section 29 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
29. The Registrar.
(1)The Registrar shall be a whole-time officer of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.]. He shall be appointed by the State Government from amongst the senior administrative officers of the State.(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] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.];(ii)be the custodian of the records, common seal and such other property of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] 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] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(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] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(v)conduct the official correspondence of the Executive Council and the Academic Council;(vi)supply the visitor the copies of the agenda of the meetings of the authorities of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] 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] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] nor the officer duly authorised is able to act and to take its directions for carrying on the work of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(viii)represent the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] in suits or proceedings by or against the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], sign powers of attorney and verify the pleadings or depute representatives for the purpose;(ix)be directly responsible to the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] 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] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] 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] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] may authorize any officer in the service of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] to exercise such powers, functions, and the duties of the Registrar as the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] deems fit.
