(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Executive Council on the recommendation of a Committee consisting of the Vice-Chancellor as Chairman and two nominees of the Executive Council, a nominee of the Chancellor and a nominee of the State Government.(2)The Registrar may resign his office by writing under his hand addressed to the Vice-Chancellor.(3)If the Registrar is for any reason temporarily unable to exercise the powers or perform the duties of his office, the Vice-Chancellor may, with the approval of the Executive Council, appoint a Teacher of the university or an officer of the university, temporarily for a total period not exceeding six months, to exercise the powers and perform the duties of the Registrar.
