Section 18 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
18. Registrar.
- The Registrar shall be a whole-time salaried officer and shall act as the Secretary of the Board and of the Academic Council. [He shall be appointed by the State Government] [Substituted 'He shall be appointed by the Vice-Chancellor with the prior approval of the Board in accordance with the Statutes to be made in this behalf' by C.G. Act No. 16 of 2010, dated 6.7.2010.] and his emoluments and conditions of service shall be such as may be prescribed by the Statutes. He shall exercise such powers and perform such duties as may be conferred or imposed on him by the Statutes and the regulations :Provided that the first Registrar of the University shall be appointed by the Chancellor and he shall hold office for such period not exceeding five years and on such terms and conditions as the Chancellor may determine.
