Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

NCT Delhi - Section

Section 21 in National Law University Delhi Act, 2007

21. Registrar.

- [(1)] [Amended vide Delhi Act 7 of 2009 published in Delhi Gazette on 22.6.2009.] The Registrar, who shall be an academic person [in law] [Inserted by Delhi Act 7 of 2009, Section 10(a) published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).] not below the rank of a Professor shall be appointed by the Chancellor on the recommendation of the selection committee constituted by the Executive Council and headed by the Vice-Chancellor on such terms and conditions of service as the selection committee may specify subject to the provisions of the Statutes and Regulations.
(2)The Registrar shall;
(a)Be ex-officio Secretary of all the authorities, committees and other bodies of the University and shall also be the Convenor of all the meetings. He shall note and maintain the minutes of the meetings;
(b)be the Principal adjutant of the Vice-Chancellor in all matters pertaining to the administration of the University. The Executive Council may entrust to him special responsibilities and powers;
(c)have the power to appoint, with the approval of the Vice-Chancellor, the non-teaching staff, including employees of last grade service and contingent staff in pursuance of the recommendations of the selection committee, appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;
(d)comply with all direction and orders of the Executive Council and Vice-Chancellor;
(e)be the custodian of records, common seal and such other property of the University as the Executive Council shall commit to his charge.
(3)[ The term of appointment of the Registrar shall be for a Period of five years or till he attains the age of sixty -five years, whichever his earlier, and he shall be eligible for re-appointment by the Vice-Chancellor with the approval of the Chancellor.] [Inserted by Delhi Act 7 of 2009, Section 10(b) published in Delhi Gazette on 22.6.2009 (w.e.f 22.6.2009).]