Section 20 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
20. Registrar.
- The Registrar shall be whole-time salaried officer and shall act [as the Secretary of the Court, the Board and of the Academic Council] [Substituted by M.P. Act No. 19 of 1985.]. He shall be appointed by the Vice-Chancellor with the prior approval of the Board in accordance with the Statutes to be made in this behalf and his emoluments and conditions of service shall be such as may be prescribed by the Statutes. He shall exercise such powers and perform such duties as may be conferred or imposed on him by the Statutes and the Regulations.[Proviso-Omitted.] [Omitted by M.P. Act No. 19 of 1985.]
