Section 16 in Uttar Pradesh State Universities Act, 1973
16. The Registrar
. - (1) The Registrar shall be a whole time Officer of the University.(2)The Registrar shall be appointed in accordance with, and his conditions of service shall be governed by, rules made under Section 17.(3)The Registrar shall have the power to authenticate records on behalf of the University.(4)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall be ex officio Secretary of the Executive Council, the Court, [the Academic Council and the Admissions Committee] [Substituted by Section 3 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).] and of every Selection Committee for appointment of teachers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes and Ordinances as required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not, by virtue of this sub-section be entitled to vote.[* * *] [Sub-section (5) omitted by Section 3 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).](6)The Registrar shall not be offered nor shall he accept any remuneration for any work in the University save such as may be provided for by rules made under Section 17.[16A. The Controller of Examination. - (1) This section applies only to the Universities of Lucknow, Allahabad, Gorakhpur and Kanpur and to any other University specified in that behalf by the State Government by notification in Official Gazette.(2)The Controller of Examination shall be a whole time officer of the University.(3)The Controller of Examination shall be appointed by the State Government by a notification published in the Official Gazette and his remuneration and allowances shall be paid by the University.(4)The Controller of Examinations shall be responsible for the due custody of the records pertaining to his work. He shall be ex officio Secretary of the Examinations Committee of the University and shall be bound to place before such committee all such information as may be necessary for transaction of its business. He shall also perform such other duties as may be prescribed by the Statutes and Ordinances as required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not, by virtue of this sub-section, be entitled to vote. He may require, from any office or Institute of the University, the production of such return or the furnishing of such information as may be necessary for the discharge of his duties.(5)The Controller of Examinations shall have Administrative control over the employees working under him and have, in this regard all the powers of the Registrar.(6)Subject to the superintendence of the Examinations Committee the Controller of Examinations shall conduct the Examinations and make all other arrangements therefore and be responsible for the due execution of all processes connected therewith.(7)The Controller of Examinations shall not be offered nor shall he accept any remuneration for any work in the University, except in accordance with the order of the State Government.(8)While the Controller of Examinations is for any reason is unable to Act or the office of Controller of Examinations is vacant, all the duties of the office shall be performed by such person as may be appointed by the Vice-Chancellor, until the Controller of Examinations resumes his duties or, as the case may be, the vacancy is filled.] [Inserted by Section 4 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).][16B. Duties of Registrar with respect to examinations in certain Universities. - In the Universities to which the provisions of Section 16-A do not apply, the duties of the Controller of Examinations shall be discharged by the Registrar and with respect to such Universities the Registrar shall be deemed to be the Controller of Examinations for the purposes of this Act.] [Inserted by Section 4 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).]
