Section 16 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
16. Powers and Duties of the Registrar.
(1)(a)The Registrar shall have power to take disciplinary action against such of the employees excluding teachers and the academic staff as may be specified in the orders of the Syndicate and to suspend them pending inquiry, to administer warnings to them or to impose on them penalty of censure or withholding of increments.Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalty specified in clause (a).(c)In any case, where the inquiry discloses that punishment beyond the powers of the Registrar is called for, the Registrar shall upon conclusion at the inquiry make a report to the Vice-Chancellor along with his recommendations.Provided that an appeal shall lie to the Syndicate against an order of the Vice-Chancellor imposing penalty.(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.(2)The Registrar shall be the Member Secretary of the syndicate, the Academic Council , the Faculties and the Boards of Studies.(3)It shall be the duty of the Registrar,-(a)to be the custodian of the records, the common seal and such properties of the Universities as the Syndicate shall commit to his charge.(b)to issue all notices convening meetings of the Syndicate, the Academic Council, the Faculties, the Boards of Studies and of any Committee appointed by the authorities of the University.(c)to keep the minute of all the proceedings of the meetings of the Syndicate, Academic Council, the Faculties, the Boards of Studies and of any committee appointed by the authorities of the University.(d)to conduct the official correspondence of the Syndicate .(e)to supply to the Chancellor and to the State Government copies of the agenda of the meetings of the Authorities of the University as soon as they are issued and the minutes of the meeting within a month of holding of the meeting; and(f)to exercise such other powers and perform such other duties as may be prescribed in the statutes or as may be required from time to time, by the Syndicate or the Vice-Chancellor.(4)When the Office of the Registrar is vacant or when the Registrar is by reasons of illness absence or for any other reason is unable to perform the duties of this office the duties of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.
