Section 13 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
13. The Registrar-
(1)The Syndicate shall appoint a person selected by the Government from among a panel containing the names of two persons furnished by the Syndicate to the Government, as the Registrar of the University for a period of four years from the date on which he enters upon his office or till he completes the age of fifty-six years, whichever is earlier and on such terms and conditions as may be prescribed by the Statutes.(1A)The person appointed as Registrar shall be eligible for re-appointment for one more period subject to the provisions in sub-section (1).(2)The Registrar shall be a whole time salaried officer of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.(3)Suits by or against the University shall be instituted by or against the Registrar.
