Section 17 in The Uttar Pradesh State Sports University Act, 2021
17. Registrar. -
(1)The Registrar shall be appointed by the State Government in such manner and on such terms and conditions as may be prescribed.(2)The Registrar shall exercise the following powers and perform the following duties, namely :-(i)he shall be responsible for the custody of records, common seal, the funds of the University and the property of the University;(ii)he shall place before the Board and other authorities of the University, all such information and documents as may be necessary for transaction of its business;(iii)he shall be responsible to the Vice-Chancellor for the proper discharge of his functions;(iv)he/she shall be responsible for the administration of the University and conduct the examinations and make all other arrangements necessary thereof and be responsible for the execution of all processes connected therewith;(v)he shall attest and execute all documents on behalf of the University;(vi)he shall verify and sign the pleadings in all suits and other legal proceedings by or against the University and all processes in such suits and proceedings shall be issued to and served on the Registrar: and(vii)he shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board or the Vice-Chancellor.[17A. finance Officer. -(1)The Finance Officer shall be appointed by the State Government from amongst the officers of Uttar Pradesh Finance Services, and the terms and conditions or services of the Finance Officer shall be governed according to the concerned service rules of the State Government.(2)The Finance Officer shall be subject to disciplinary control of the State Government. However, the Executive Council may report irregularities or recommend action against the Finance Officer to the State Government after making appropriate inquiry.(3)The Finance Officer shall be the ex officio Secretary of the Finance Committee, but shall not be deemed to be a member of such Committee.]
