Section 14(1) in The Maharaja Sayajirao University of Baroda Act, 1949
(1)The Registrar shall be a whole-time salaried officer. [He shall be appointed by the Syndicate in accordance with the Statutes to be made in this behalf and his emoluments and conditions of service shall be determined by such Statutes.] [These words were substituted for the words 'and shall hold office for a term of five years and shall be eligible for reappointment' by Bombay 30 of 1954, Section 25.] He shall be responsible for the day-to-day administration of the University under the direction of the Vice-Chancellor. He shall act as the Secretary of the Senate, of the Syndicate, of the Council of Post-graduate Studies and Research, of the Faculties, and of such other authorities of the University as may be prescribed by the Statutes.
