Section 13 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
13. The Registrar.
- [(1) The Registrar shall be a whole time salaried officer of the University, appointed by the Governing Council on such terms and conditions as may be fixed by the Governing Council.] [Inserted by Tamil Nadu Act 20 of 1992.](2)The Registrar shall be, -(a)an academician in the field of medical science not lower in rank than that of a Professor of five years standing; or(b)an officer of the Government not lower in rank than that of Deputy Secretary to Government.(3)The Registrar shall hold office for a period of three years and shall be eligible for re-appointment for a further period of three years :Provided that no person appointed as Registrar shall hold office on attaining the age of fifty-eight years.(4)The Registrar shall be the ex-officio secretary of the Senate, the Governing Council, the Standing Academic Board and the Faculties, 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 persons as the Vice-Chancellor may appoint for the purpose.(6)It shall be the duty of the Registrar, -(a)to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Governing Council;(b)to be the custodian of the records, the common seal and such other properties of the University as the Governing Council shall commit to his charge; and(c)to issue all notices convening meetings of the Senate, the Governing Council, the Standing Academic Board, the Faculties, the Board of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the University.(7)The Registrar shall exercise such other powers and perform such other functions and discharge such other duties as may be prescribed by the Governing Council.(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.
