Section 17 in Birsa Munda Tribal University Act, 2017
17. Registrar.
(1)The Registrar shall be a whole time salaried officer of the University and shall act as a Secretary of the Board, the Executive Council and the Academic Council.(2)The Registrar shall be appointed by the State Government on recommendation of the University in accordance with the Statutes to be made in this behalf, and his emoluments and conditions of service shall be such as may be prescribed by the Statutes.(3)The Registrar shall be responsible for the due custody of the University records, the common seal and such other properties and assets of the University as the executive council shall commit to his charge.(4)The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes, Ordinances, rules and regulations.
