Section 18 in The M.P. Niji Vishwavidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007
18. Registrar.
(1)The appointment of the Registrar shall be made by the governing body on the recommendation of the expert committee constituted for the purpose, as prescribed by the Statutes, however, the first Registrar may be appointed by the sponsoring body pending creation of Statutes.(2)All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the private university.(3)The Registrar shall be the member-secretary of the governing body, Board of Management and Academic Council but he shall not have the right to vote.(4)The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes.(5)If at any time upon representation made or otherwise, and after making such inquiry as may be deemed necessary, the situation so warrants that the continuance of the Registrar is not in the interest of the private university, the Vice-Chancellor may request the Chancellor in writing stating the reasons therein, for the removal of the Registrar :Provided that before such action the Registrar shall be given an opportunity of being heard.
