Section 16(6) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(6)The Registrar shall exercise such powers and perform such duties as may be conferred or imposed on him, by the Statutes, the Ordinances or the Regulations :[Provided that the first Registrar of each University specified in Part II of the Second Schedule shall be appointed by the Kuladhipati after consultation with the State Government and shall hold office for such period not exceeding four years and on such terms and conditions as the Kuladhipati may determine.] [Inserted by M.P. Act No. 23 of 1983.]
