Section 20 in Statutes of the Homoeopathy University, Jaipur, 2011
20. Registrar.
(1)The Registrar of the University shall be appointed by the Chairperson in accordance with Section 18 of the Act.(2)The Chairperson may in consultation with the Board of Management, appoint a Professor/ Associate Professor of the University to function as Registrar in an honorary capacity until the process of appointing regular Registrar is not completed.(3)The Registrar will be paid salary and other facilities as approved by Board of Management commensurate with his qualification and work load.(4)The Registrar shall arrange for secretarial and other administrative assistance to all University bodies, established under the Act and these Statutes. He/she shall prepare draft minutes of meetings of these bodies and submit them to the President/Pro-President for approval and thereafter circulate them among the members of the respective body.(5)The Registrar shall assist the President and Pro-President whenever his assistance is required by them.(6)The Registrar shall assist in coordination of activities of various Schools/Centers/Colleges.(7)The Registrar shall sign/execute contracts and other legal documents on behalf of the University, subject to the approval of the President.(8)Upon the direction or with the prior approval of the President the Registrar may, initiate any legal proceedings on behalf of the University or take all necessary action to protect the Interests of the University in any legal proceedings instituted by or on behalf of the University as well as in any legal proceedings instituted against the University. In furtherance of these functions-(a)Subject to sub-clause (c) of this clause, the Registrar shall represent the University in all proceedings instituted on behalf of or against the University;(b)The Registrar may, upon the direction or with the prior approval of the President, appoint any Advocate or legal consultant, sign Vakalatnama or other agreements on behalf of the University, disburse all or any fees or remunerations there under;(c)The Registrar upon the direction or with the prior approval of the President sign, verify and file all necessary papers before concerning Court/Tribunal/Authority/ Arbitrator etc., co-ordinate with Advocates or other legal Consultants, and when necessary, represent and/or appear before any Court, Tribunal Arbitrator or Government Authorities on behalf of the University to give evidence on oath or otherwise and do all acts, deeds things as may be necessary as per the legal advice to prosecute or defend the matter to protect the interest of the University and report to the President.(d)The Registrar, upon the direction or with prior approval of the President appoint/authorise any officers who may be given special charge of all or any matters referred to under this clause and/or who may be authorized by the President to perform all such actions as the Registrar may himself be authorised to perform under sub-clause (c).(e)The Registrar or any officer so authorized under sub clause (d) shall perform all such actions as may be directed by the President for the protection and in defence of the interests of the University in any legal or other proceedings instituted by or against the University.(9)The Registrar shall hold the custody of the Common Seal and the records of the University, subject to the directions of the Board of Management and the President.(10)The Registrar shall render all assistance to the Proctor in management of the affairs of the hostel administration under the direction of the President.(11)Subject to the foregoing and Statute 27, the Registrar shall be the operational head of University administration.
