Section 20 in The Chanakya National Law University Act, 2006
20. The Registrar.
(1)An academician shall be appointed as Registrar by the Chancellor on the recommendation of the Selection Committee constituted by the Executive Council and headed by the Vice-Chancellor on such terms and conditions of service as may be specified subject to the provisions of Statutes and Regulations.(2)(i)The Registrar shall be Ex-Officio Secretary of all the authorities, committees and other bodies of the University and shall also be the Convenor of all the meetings. He shall note and maintain the minutes of meetings;(ii)The Registrar shall be the principal adjutant of the Vice-Chancellor in all matters pertaining to the administration of the University. The Executive Council may entrust to him special responsibilities and powers;(iii)The Registrar shall have the power to appoint, with the approval of the Vice-Chancellor, the non teaching staff, including employees of last grade service and contingent staff, in pursuance of the recommendations of the Selection Committee appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed;(iv)The Registrar shall comply with all directions and orders of the Executive Council and Vice-Chancellor;(v)The Registrar shall be the custodian of records, common seal and such other property of the University as the Executive Council shall commit to his charge.
