Section 32 in The Himachal Pradesh National Law University Act, 2016
32. The Registrar.
(1)The Registrar shall be an academic person in law not below the rank of a Professor shall be appointed by the Chancellor on the recommendations of the Selection Committee constituted by the Executive Council and headed by the Vice-Chancellor in accordance with the provisions of the statutes and regulations.(2)The Registrar shall,-(a)be ex-officio Secretary of all the authorities, committees and other bodies of the University and shall be responsible for circulation of notices and agenda of all the meetings. He shall note and maintain the minutes of the meetings;(b)be the principal adjutant of the Vice-Chancellor in all matters pertaining to the administration of the University. The Executive Council may entrust to him special responsibilities and powers as may be deemed fit;(c)subject to the provisions of clause (d) of sub-section (8) of section 31, have the power to appoint, with the approval of the Vice-Chancellor, the non-teaching staff, including employees of last grade service and contingent staff in pursuance of the recommendations of the Selection Committee, appointed for that purpose, in the manner prescribed by regulations. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed by regulations;(d)comply with all directions and orders of the Executive Council and Vice-Chancellor; and(e)be the custodian of records, common seal and such other property of the University as the Executive Council shall commit to his charge.(3)The term of appointment of the Registrar shall be for a period of five years or till he attains the age of sixty two years, whichever is earlier. He shall be eligible for re-appointment by the Vice-Chancellor, with the approval of the Chancellor, for another term till he attains the age of sixty two years.(4)In the event of the post of Registrar remaining vacant for any reason, it shall be open to the Vice-Chancellor to authorize any officer of the University to exercise such powers, functions and duties as the Vice-Chancellor may deem fit.
