Section 30 in Gujarat Organic Agricultural University Act, 2017
30. Registrar.
(1)The Registrar shall be a whole time salaried officer of the University and shall be an ex-officio Secretary of the Board and the permanent invitee in the meetings of all the councils of the University.(2)He shall be appointed by the Vice-Chancellor with the prior approval of the Board and his qualifications, emoluments and the terms and conditions of the service shall be such as may be prescribed.(3)He shall be responsible for the due custody of records and common seal of the University.(4)He shall be responsible for the establishment matters and general administration in the University as may be prescribed.(5)He shall be responsible for admissions and conduct and management of examinations, maintenance of permanent records of the students at the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to academic performance and discipline of the students.(6)The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.(7)The Registrar shall also perform such other duties as may be assigned to him from time to time, by the Vice-Chancellor.
