Section 13 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
13. Appointment duty and term of office of the Registrar.
(1)The Registrar shall be a whole time salaried officer of the Vishwavidyalaya and shall be appointed by Government on such terms and conditions as may be fixed by Government.(2)The Registrar shall be a person who is currently serving under the State Government and who is not below the rank than that of a Deputy Secretary to the State Government or an officer of the State Livestock Development or Fisheries department in the pay scale of Joint Director of the departments.(3)The Registrar shall be the ex-officio Secretary to the Executive Council, the Academic Council and the Board of Studies.(4)When the office of the Registrar is temporarily, for a period not exceeding three months, fall vacant, or when the Registrar is, by reason of illness, absence or for any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint.(5)It shall be the duty of the Registrar to manage the property and investments of the Vishwavidyalaya including trust and endowed property in accordance with the decision of the Finance Committee and the Executive Council :(a)to be the custodian of the records, the common seal and such other properties of the Vishwavidyalaya as the Executive Council shall commit to his charge; and(b)to issue all notices convening meetings of the Executive Council the Academic council, the Board of Studies, the board examinations and of any committee appointed by the authorities of the Vishwavidyalaya.(6)In all suits and other legal proceedings by or against the Vishwavidyalaya, the pleadings shall be signed and verified by the registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.(7)The Registrar shall exercise such other powers and perform such other functions and discharge such other duties as may be prescribed by the Executive Council.
