Section 32 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
32. The Registrar-(1) The registrar shall be a full time officer of the University & shall be
appointed in such manner in accordance with the Statutes.(2)The registrar shall be responsible for the due custody of the common seal of theUniversity.(3)The Registrar shall be the ex-officio Secretary to the General council and theExecutive Committee and the Academic Council and shall be responsible for the properrecording of their proceedings and for placing before such authorities all such matters as maybe necessary for the transaction of their business.(4)The Registrar shall receive applications for admission for the various courses of theUniversity and shall keep permanent record of all courses, curricula and other information asmay be deemed necessary by the Academic Council.(5)The Registrar shall perform such other duties as may be prescribed or which may beassigned by the Executive Committee or theVice Chancellor.(6)The Registrar shall be appointed for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and he shall be entitled for the emoluments and other service conditions as may be prescribed.(7)The person appointed as Registrar shall be eligible for reappointment for on more period subject to the provisions in sub-section (6)[as amended by THE UNIVERSITY LAW (AMENDMENT) (No. 2) ACT, 2019]
