Section 18 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
18. Registrar.
(1)The Registrar shall be a whole time officer of the University. The terms and conditions of service of the Registrar shall be such as may be prescribed by the regulations.(2)The State Government may appoint an officer belonging to Karnataka Administrative Service (Senior Scale) or an equivalent grade officer in the Department of Rural Development and Panchayat Raj or a Professor of any University as the Registrar.(3)The Registrar shall be the ex-officio Member Secretary of the Executive Council, the Academic Council and member of the Finance Committee and the faculties.(4)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, as directed by the Vice-chancellor, convening meeting of the Executive Council, the Academic Council, the Finance Committee, the faculty council 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 faculty council 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)be directly responsible to the Vice Chancellor for the proper discharge of his duties and functions; and(viii)perform such other duties as may be assigned, from time to time, by the Executive Council or the Vice Chancellor.(5)Represent the University in all suits or proceedings by or against the University, sign powers-of-attorney and verify the pleadings or depute representatives for the purpose.(6)In the event of the post of the Registrar remaining vacant for any reason, it shall be open to the Vice Chancellor to authorize a person from among the senior professors in the service of the University to exercise such powers, functions, and duties of the Registrar as the Vice Chancellor deems fit till appointment of regular Registrar by the Government.(7)The Registrar may be assisted by one or more Deputy Registrars, Assistant Registrars and Special Officers.
