Section 12 in Indraprastha Institute of Information Technology Delhi Act, 2007
12. Registrar.
(1)The Registrar shall be appointed in such manner, on such emoluments and other conditions of service, and shall exercise such powers and perform such functions, as may be prescribed.(2)The Registrar empowered by the Board of Governors shall have the power to enter into, and sign, agreements and authenticate records on behalf of the Institute.
