Section 17 in Karnataka Janapada Vishwavidyalaya Act, 2011
17. The Registrar (Evaluation).
(1)The Registrar (Evaluation) shall be a whole time officer of the University. The Government may appoint a senior member of faculty of any University to be the Registrar (Evaluation) of a University:Provided that where no such person is available to appoint as the Registrar (Evaluation), then the Vice Chancellor with the approval of the Syndicate from out of a panel of not less than three persons recommended by the Vice-Chancellor shall appoint the Registrar (Evaluation). If none of the persons in the panel is approved by the Syndicate within the time prescribed by the Statutes, the Government may, in consultation with the Vice Chancellor appoint such other person as he deems fit to be the Registrar (Evaluation). The terms and conditions of service and emoluments of the Registrar (Evaluation) so appointed shall be such as may be determined by the Government.(2)The Registrar (Evaluation) shall be a Member of the Syndicate, the Academic Council, Finance Committee and all other faculties.(3)The Registrar (Evaluation) shall be incharge of the conduct of examinations and all other matters incidental thereto and ancillary therewith and shall perform such other duties as may be prescribed by the Statutes or Ordinances, or as may be allocated to him by the Vice-Chancellor.(4)The Registrar (Evaluation) may be assisted by one or more Deputy Registrars (Evaluation) and Assistant Registrars (Evaluation).
