Section 26 in Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Jodhpur Act, 2002
26. The Registrar.
(1)The Registrar shall be the Chief Administrative Officer of the University. He shall be the a full- time salaried officer and shall work directly under the superintendence, direction and control of the Vice-Chancellor.(2)The Registrar shall be appointed by the Board of Management in the manner laid down in the Rajasthan Universities, Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974):Provided that first Registrar shall be appointed by the State Government.(3)Appointment of the Registrar shall be for a term of five years and he shall be eligible for re-appointment. The qualifications and experience for the purpose of selection of the Registrar shall be as prescribed by Statutes.(4)The term, qualifications, experience, salary, emoluments and other conditions of service of the Registrar shall be such as may be determined by the Board of Management.(5)When the office of the Registrar falls vacant or when the Registrar is by reason of illness or absence or any other cause unable to perform the duties of his office for a period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to officiate as the Registrar until a new Registrar is appointed and assumes office or the Registrar resumes duty, as the case may be.(6)The Registrar shall act as Secretary of such authorities, bodies and committees as prescribed by or under this Act.(7)The Registrar shall be the appointing and the disciplinary authority of the employees to the University other than the teachers and officers of the rank of Assistant Registrar and other officers holding posts equivalent thereto. An appeal by a person aggrieved by the decision of the Registrar may be preferred within thirty days from the date of communication of such decision, to the Vice-Chancellor.(8)Subject to the decision of the authorities of the University, the Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University.(9)The Registrar shall be the custodian of the records, the common seal and such other property of the University as the Board of the Management may commit to his charge.(10)The Registrar shall prepare and update the Handbook of the Statutes, Ordinances and Rules approved by the authorities, bodies or committees from time to time, and make them available to all the respective members of the authorities and officers of the University.(11)The Registrar shall receive complaints and suggestions in regard to the improvement of administration and consider them for appropriate action.(12)The Registrar shall exercise such other powers and perform such other duties as prescribed by or under this Act or assigned to him, from time to time, by the Vice-Chancellor.
