(i)The Registrar shall be appointed in such manner, and on such terms and conditions of service, as may be prescribed by the Statutes. However the first Registrar of the University shall be appointed by the State Government and shall hold office for a term of three years;(ii)The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University, and shall exercise such powers and perform such duties, as may be prescribed by the Statutes.
