Section 14 in The Maharaja Sayajirao University of Baroda Act, 1949
14. Registrar.
(1)The Registrar shall be a whole-time salaried officer. [He shall be appointed by the Syndicate in accordance with the Statutes to be made in this behalf and his emoluments and conditions of service shall be determined by such Statutes.] [These words were substituted for the words 'and shall hold office for a term of five years and shall be eligible for reappointment' by Bombay 30 of 1954, Section 25.] He shall be responsible for the day-to-day administration of the University under the direction of the Vice-Chancellor. He shall act as the Secretary of the Senate, of the Syndicate, of the Council of Post-graduate Studies and Research, of the Faculties, and of such other authorities of the University as may be prescribed by the Statutes.(2)All contracts and assurances of property made by or in favour of the University shall be executed on behalf of the University by the Registrar.(3)The Registrar shall act and appear on behalf of the University in a suit proceeding by or against the University.(4)The Registrar shall be the custodian of the records, libraries, common seal and such other properties of the University as the [Syndicate may] [These words were substituted for the words 'Syndicate shall' by Bombay 52 of 1950, Section 13 (a).] commit to his charge.(5)The Registrar shall be responsible for the safe custody of all documents, titles, [securities and] [These words were substituted for the words 'security of', by Bombay 52 of 1950, Section 13 (b).] properties entrusted to him in the ordinary course of his duties, until they are deposited in a bank.(6)The Registrar shall exercise such powers and perform such duties as may be prescribed by the Statutes and Ordinances.
