Section 13 in Manonmaniam Sundaranar University Act, 1990
13. The Registrar.
(1)The Registrar shall be a whole - time salaried officer of the University appointed by the Syndicate and the terms condition of service of the Registrar shall be as follows:-(i)The holder of the post of Registrar shall be an academician not lower in rank than that of Professor of a college affiliated to any University;(ii)The Registrar shall hold office for a period of three years:Provided that the Registrar shall retire on attaining the age of fifty-eight years or on the expiry, of the period specified in this clause, whichever is earlier;(iii)The emoluments and other terms and conditions of service of the Registrar shall be such as may be prescribed;(iv)When the office of the Registrar is vacant or when the Registrar is, by reason of illness absence or any other cause, unable to perform the duties of his office the duties of the office of the Registrar shall be performed by such person as the Vice-Chancellor may appoint for the purpose.(2)(a)The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the University and academic staff, as may be specified in the orders of the Syndicate and to suspend them pending inquiry, to administer warnings to them or to impose on them the penalty of censure, or withholding of increments:Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him;(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (a);(c)In any case where the inquiry discloses that punishment beyond the powers of the Registrar is called for, The Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations:Provided that an appeal shall lie to the Syndicate against an order of the Vice-Chancellor imposing any penalty:(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.(3)The Registrar shall be the ex-officio Secretary to the Senate, the Syndicate, the Faculties and the Boards of Studies, but shall not be deemed to be a member of any of these authorities.(4)It shall be the duty of the Registrar.-(a)to be the custodian of the records, the common seal and such other property of the University as the Syndicate shall commit to his charge:(b)to issue all notices convening meetings of the Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the University;(c)to keep the minutes of all the proceedings, of the meetings of the Senate, the Syndicate, the Faculties, the Boards of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the University:(d)to conduct the official correspondence of the Syndicate;(e)to supply to the Chancellor, copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the proceedings of such meetings; and(f)to exercise such other powers and perform such other duties as may be specified in the statutes, the ordinances or the regulations or as may be required, from time to time, by the Syndicate or the Vice-Chancellor.(5)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits proceedings shall be issued to, and served on, the Registrar.
