Section 19 in Tamil Nadu Private Universities Act, 2019
19. Registrar.
(1)The Registrar shall be a whole-time salaried officer of the Private University. The terms of appointment and conditions of services shall be such as may be prescribed.(2)The holder of the post of Registrar shall possess the qualifications prescribed by the UGC.(3)The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the Private University and shall exercise such other powers and perform such other functions as may be prescribed.(4)The Registrar shall be the ex-officio Secretary of the Executive Council and the Academic Council.
