Section 18(2) in National Academy of Legal Studies and Research University Act, 1998
(2)(i)the Registrar shall be Ex-Officio Member Secretary of all the authorities, Committees and other bodies of the University and shall also be the Convenor of all the meetings. He shall note and maintain the minutes of meetings;(ii)the Registrar shall be the principal adjutant of the Vice Chancellor in all matters pertaining to the administration of the University. The Executive Council may entrust to him special responsibilities and powers;(iii)The Registrar on the recommendations of the relevant Selection Committee constituted for the purpose in the prescribed manner and as approved by the Vice Chancellor shall have the power to appoint the non teaching staff including employees of last grade service and contingent staff. He shall be competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;2(iv)the Registrar shall comply with all directions and orders of the Executive Council and Vice Chancellor;(v)the Registrar shall be the custodian of records, common seal and such other property of the University as the Executive Council shall commit to his charge.
