Section 14(3) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(3)The Registrar shall be appointed by the Vice-chancellor with the prior approval of the Board of Management from the officers of the State University Service constituted under the Chhattisgarh University Adhiniyam, 1973 (No. 22 of 1973) or from deputation :Provided that Registrar shall be appointed by the State Government.
