Section 9C in The Maharishi Dayanand University Act, 1975
9C. [ Registrar. - (1) The Registrar shall be appointed by the Chancellor on the advice of the Government.
(2)The Registrar shall be Chief Administrative Officer of the University. He shall work directly under the superintendence, direction and control of the Vice-Chancellor] [Substituted by Haryana Act 2 of 1997 and further Substituted by Haryana Act 10 of 1997.].
