Section 13(1) in Tamil Nadu Music and Fine Arts University Act, 2013
(1)The Registrar shall be a whole-time salaried officer of the University appointed by the Syndicate on the recommendation of the Vice-Chancellor. The qualifications and the method of recruitment shall be such as may be prescribed. The terms and conditions of service of the Registrar shall be as follows : -(a)[ The holder of the post of Registrar shall be a person not lower in rank than that of a Professor of the University. If no Professor of the University is available, then, an Associate Professor of the University or college or an officer of the Government not lower in rank than that of the Deputy Secretary to Government may be appointed as Registrar;] [Substituted by Act No. 16 of 2016, dated 14.09.2016, publish dated 15.09.2016.](b)The Registrar shall hold office for a period of three years:Provided that the Registrar shall retire on attaining the age of sixty years in the case of a Professor of the University or of an other University in the State and fifty-eight years in the case of a Government Servant or on the expiry of the period specified in this clause, whichever is earlier;(c)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed;(d)When the office of the Registrar is vacant or when the Registrar is, by reason of illness, absence or for any other cause, unable to perform the duties of his office, the duties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.
