Section 18 in The Baba Farid University of Health Sciences Act, 1998
18. The Registrar.
(1)The Registrar shall be the whole time salaried officer of the University, appointed by the Board of Management on such terms and conditions, as may be fixed by it.(2)The Registrar shall be appointed, -(a)from amongst the academicians in the field of Health Sciences who are not lower in rank than that of a Professor of five years standing; or(b)from amongst the officers of the Government, who are not lower in rank than that of an Additional Secretary to Government; or(c)by transfer from amongst the Registrars of the Universities of Health Sciences, or Medical or Technical Universities in the country.(3)The Registrar shall hold office for a period of four years and shall be eligible for re-appointment for a further period of four years :Provided that no person appointed as Registrar, shall hold office on attaining the age of sixty years.(4)The Registrar shall be ex officio Secretary of the Senate, the Academic Council and the Finance Committee, but shall not be deemed to be a member of any of these authorities.(5)When the office of the Registrar is vacant, or when the Registrar, by reason of illness, absence, or any other reason is unable to perform the functions and discharge the duties of his office, the functions and the duties of the office of the Registrar shall be performed and discharged by such person; as the Vice-Chancellor may designate for the purpose.(6)It shall be the duty of the Registrar to, -(a)manage the property and the investments of the University including trusts and endowed property in accordance with the decision of the Finance Committee and the Board of Management;(b)be the custodian of the records, the common seal and such other properties of the University, as the Board of Management shall commit to his charge; and(c)issue all notices convening meetings of the Senate, the Board of Management, the Academic Council, the Finance Committee and of any other Committee appointed by the authorities of the University.(7)The Registrar shall exercise such powers, perform such functions and discharge such other duties, as may be prescribed by the Board of Management.(8)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar.
