Section 15 in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
15. Executive Registrar.
(1)The Executive Registrar shall be appointed by the Institute in such manner and on such terms and conditions as may be prescribed.(2)The Executive Registrar shall have the following powers and duties, namely:-(a)he shall act as the Secretary of the Institute and the Governing Body;(b)he shall be responsible for the custody of records and the common seal of the Institute;(c)he shall be bound to place before the institute and the Governing Body and the authorities of the Institute all such information as may be necessary for the transaction of their business;(d)he shall, subject to the control of the Director, conduct the examinations and make all other arrangements necessary therefore and be responsible for the due execution of all processes connected therewith.(3)The Executive Registrar shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act or as may be delegated to him by the Institute, President, Director or Governing Body.(4)The Executive Registrar shall be responsible to the Director for the proper discharge of his functions.
