Section 10 in C.U. Shah University First Statutes 2013
10. Registrar.
(1)The appointment of the Registrar shall be made by the President of the University in such manner as may be prescribed by the Statutes or decided by the Governing Body from time to time in the interest of the University.(2)All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University.(3)The Registrar shall he the Member-Secretary of the Governing Body, the Board of Management and Academic Council, but he shall not have a right to vote.(4)The Registrar shall exercise such powers and perform such duties as may be specified in the Statutes or the Ordinances or decided by the Governing Body from time to time in the interest of the University.
