Section 19 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
19. Chief Operating Officer & Registrar (COO&R).
(1)Chief Operating Officer and Registrar (COO&R) shall be nominated and appointed by the Director on such terms and conditions as may be laid down by the Statutes and Regulations.(2)The COO & R shall be responsible for the 'day to day' financial administrator, human resources management, meet statutory compliance needs with all government bodies like IT, ROC, etc, and also play the role of the registrar in the educational units.(3)All contracts shall be entered into and signed by the COO&R on behalf of the Institute.(4)The COO&R shall have the power to authenticate records on behalf of the Institute and shall exercise such other powers and perform such other duties as may be laid down by the Statutes and Regulations or may be required from time to time, by the Chancellor.(5)The COO&R shall be responsible for the due custody of the records and the common seal of the Institute and shall be bound to place before the Chancellor, the Director or any other authority, all such information and documents as demanded.(6)The COO&R shall represent the Institute in all legal proceedings.
