Section 17 in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004
17. The Registrar.
(1)The Registrar shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.(2)Registrar shall be ,-(i)an academician in the field of veterinary and animal and fishery sciences not lower in rank than that of a Professor of the University; or(ii)an officer of the State Government not below the rank of a Deputy Secretary to Government.(3)The terms and conditions of service of the Registrar shall be such as may be prescribed.(4)The Registrar shall be ex-officio Member Secretary of the Academic Council and the Board, and shall be bound to place before them all such information as may be necessary for the transaction of the business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be necessary. The Registrar shall be responsible for making arrangements for the conduct of the examinations as may be prescribed and shall make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith. He may call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.(5)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, discharged and performed by such person as the Vice-Chancellor may appoint for the purpose.(6)The Registrar shall,-(i)manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board:(ii)be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge: and(iii)issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examiners and the Planning Board and of any committee appointed by the authorities of the University.(7)The Registrar shall exercise such other powers, perform such other functions and discharge such other duties as may be prescribed and as may be allocated to him from time to time by the Vice-Chancellor.
