Section 26 in First Statutes of the National Institute of Design, Ahmedabad
26. Registrar.
(1)The Registrar of the Institute shall be appointed by the Governing Council, through direct recruitment system as a regular employee or as a fixed tenure employee on such fixed pay or remuneration and tenure as may be decided by the Governing Council or on a contract basis for a fixed period at such pay as so decided.(2)The Registrar shall be in charge of all academic administration of the Institute and Institute campuses and responsible for implementing directives of the Government of India in respect of all academic and student matters and assist the Activity Chairperson (Education) in academic administration matters relating to admission, course delivery, assessment, evaluation, award of grades or diplomas or degrees and such other academic administration related tasks and responsibilities as may be entrusted by the Director.(3)The Registrar shall execute all contracts and legal documents for and on behalf of the Institute, when authorised by a resolution of the Governing Council or approved by the Director and shall not be personally liable in respect of anything under such contract or legal document.(4)The Registrar shall be responsible for generating and maintaining data and records related to students and academic matters.(5)The Registrar shall coordinate with all Heads of Departments, Deans and Discipline Leads for administrative support for all academic related works and facilities of the Institute and Institute Campuses and arrange for the same in consultation with the Activity Chairperson (Education).(6)The Registrar shall chair such committees and panels for which he may be nominated by the Director and carry out such other tasks and functions as may be entrusted to him by the Director and shall also exercise such powers as may be delegated to him under the Delegation of Administrative and Financial Powers by the Governing Council.
