Section 15 in The Nalanda Open University Act, 1995
15. The Registrar.
(1)The Registrar shall be a whole time Officer and shall be appointed in such manner and on such terms and conditions as may be prescribed by the Statutes and he-(a)shall act as Secretary to the Executive Council and the Academic Council;(b)shall manage the property and the investments of the University;(c)shall sign all contracts made on behalf of the University;(d)shall exercise and perform such other powers and duties as may be prescribed by the Statutes, the Ordinances, or the Regulations and the Rules as may from time to time, be framed, conferred and imposed on him by the Executive Council and the Academic Council;(e)shall generally render such assistance to the Vice-Chancellor as may be desired by him in the performance of his duties.(2)Notwithstanding anything contained in this Act or the Statutes the Chancellor may, if he thinks proper, appoint an Officer of the Central Government or the State Government or of any autonomous body established by an Ordinance of Parliament or the State Legislature, to be the Registrar on such terms and conditions as may be prescribed by the Chancellor in consultation with the concerned authority and the State Government.
