- The Registrar shall be a whole-time salaried officer and shall act as the Secretary of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and of the Academic Council. He shall be appointed by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] [in accordance with the recommendation made by the Selection Committee to be constituted by the Executive Council in the manner prescribed by Statutes and his qualifications, emoluments] [These words were substituted for the words 'in accordance with the Statutes to be framed in this behalf, and his emoluments' by Gujarat 6 of 1973, section 9.] and conditions of service shall be determined by such Statutes. He shall exercise such powers and. perform such duties as may be prescribed by the Statutes, Ordinances and Regulations.
