Section 28 in Sree Sankaracharya University of Sanskrit Act, 1994
28. Registrar.
(1)The Registrar shall be a whole-time salaried officer of the University and shall be appointed, in such manner as may be prescribed by the Statutes.(2)The qualification for, and the salary and allowances payable to, the Registrar shall be such as may be prescribed by the Statutes.(3)The Registrar shall be responsible for the due custody of the records and common seal of the University.(4)The Registrar shall be the immediate custodian of the movable and immovable properties of the University and shall be responsible for their upkeep and safety.(5)The Registrar shall be responsible for the proper guidance, control and supervision of all the non-teaching staff of the University and for the general administration of the office of the University.(6)The Registrar shall be the ex-officio Secretary of the Syndicate and the Academic council and he shall be responsible to place all necessary facts and information before the Syndicate and the Academic council and to keep the minutes of their meetings.(7)The Registrar shall receive applications for admission to various courses of the University and shall maintain or cause to be maintained a permanent record of all courses, curricula and other information as may be deemed necessary by the Syndicate.(8)The Registrar shall be responsible for maintaining a permanent record of the academic performance of the students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any other items pertinent to the academic performance of the students.(9)Suits by or against the University shall be instituted by or against the Registrar.(10)The Registrar shall perform such other duties as may be prescribed by the Statutes or which may be assigned by the Syndicate or the Vice-Chancellor.
