Section 13 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
13. The Registrar -
(1)The Registrar shall be a whole-time officer and shall be appointed by the Board in the manner as may be prescribed.(2)The salary and allowances payable to the Registrar and the conditions of service shall be such as may be prescribed:Provided that the conditions of service of the Registrar shall not be varied to his/her disadvantage after his/her appointment.(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He/she shall be the Ex-officio Member Secretary of the Board of Management, Academic Council and shall be bound to place before them all such information as may be necessary for the transaction of their businesses. He/she shall receive applications for admission into the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.(4)The Registrar may, by writing under his/her hand addressed to the Board, resign his/her office. The resignation shall be delivered to the Board ordinarily sixty (60) days prior to the date on which the Registrar wishes to be relieved of his/her office but the Board may relieve him/her earlier. The resignation shall take effect from the date of relief.(5)In the temporary absence of the Registrar due to leave or for whatever reason, or until the vacancy caused in any other manner is filled, the Vice-Chancellor shall appoint any person temporarily for a period not exceeding three (3) months, to act as the Registrar. Board shall have the powers to extend this temporary appointment beyond three (3) months.(6)The Registrar shall be responsible for the conduct of the examinations and for the due execution of all processes connected therewith.(7)The Registrar shall discharge such other duties and perform such other functions as may be prescribed or required,from time to time,by the Board or the Vice-Chancellor.
