Section 18(2) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(2)The Registrar shall be appointed,-(a)from amongst the academicians in the field of health sciences who are not lower in rank than that of a Professor with five years standing; or(b)from amongst the officers of the Government, who are not lower in rank than that of an Additional Secretary to the Government; or(c)by transfer from amongst the Registrars of other universities of health sciences, Medical or Technical universities in the Country.
