Section 15 in The Rajasthan Self-Financed Private Universities Ordinance, 2004
15. The Registrar.
(1)The appointment of the Registrar shall be made by the Chairperson of the sponsoring body in such manner, as may be prescribed by the Statutes.(2)All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University.(3)The Registrar shall be the Member-Secretary of the Governing Body, Board of Management and Academic Council but he shall not have a right to vote.(4)The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.
