Section 7 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
7. The Registrar.
(1)The Board of Governors shall constitute a selection committee for the appointment of Registrar which shall comprise of:(a)The Vice Chancellor(b)One nominee of Chairman Board of Governors(c)One nominee of the Principal Secretary /Secretary Technical Education(d)Two experts not below the rank of Professor or equivalent nominated by the Vice Chancellor(2)The Registrar shall be appointed by the Board of Governors on the recommendation of the selection committee constituted under clause (I) and he shall be a whole-time salaried officer of the University.(3)The emoluments and other conditions of service of a Registrar shall be such as prescribed by the Ordinances:Provided that, a Registrar shall retire on attaining the age of sixty two years.(4)When the office of the Registrar is vacant or when the Registrar is, by reason of ill health, absence or any other cause, unable to perform his functions as the Registrar. His functions shall be performed by such person of appropriate level appointed by the Vice-Chancellor.(5)The Registrar shall have the power to take disciplinary action against such of the employees, excluding teachers, as may be specified in the ordinances or by the general or special order made on the behalf of the Vice-Chancellor.(6)An appeal against any order made by the Registrar in pursuance of clause (5) shall lie to the Vicechancellor, if taken as specified in the ordinances.(7)In cases where an inquiry discloses that a punishment beyond the powers of the Registrar is called for, the Registrar shall, consequent to the inquiry, make a report to the Vice-Chancellor along with his recommendations for such action as the Vice-Chancellor may deem fit :Provided that in such a case an appeal against an order of the Vice-Chancellor imposing any penalty on an employee shall lie to the Board of Governors.(8)The Registrar shall, in relation to the authority concerned:-(a)be the custodian of the records, the common seal and such other properties of the University as the Board of Governors may commit to his charge;(b)issue notices and convene meetings of that authority and the committees appointed by it;(c)keep the minutes of the meetings of that authority and the committees appointed by it;(d)conduct the official proceedings and correspondence; and(e)supply to the Chancellor a copy each of the agenda of the meetings of the authorities of the University as soon as it is issued and the minutes of such meetings.(9)The Registrar may be designated by the Vice-Chancellor or the Board of Governors to represent the University in suits or proceedings, by or against the University, sign powers of attorney, verify pleadings and depute his representative for the purpose.(10)The Registrar shall perform such other functions as may be specified in the Statutes, Ordinances or Regulations or as may be required from time to time by the Board of Governors/ Vice-Chancellor.
