Section 27 in Agriculture University, Jodhpur Act, 2013
27. Registrar.
(1)The Registrar shall be the administrative officer of the University. He shall work directly under the superintendence, direction and control of the Vice- Chancellor.(2)The Registrar shall be appointed by the State Government from one of its officers of the Rajasthan Administrative Service (not below selection scale) or of Indian Administrative Service.(3)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint for the purpose.(4)The Registrar shall be the ex-officio Secretary to the Board.(5)It shall be the duty of the Registrar-(a)to be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge; and(b)to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examinations and the Planning Board and of any committee appointed by the authorities of the University.(6)(i)Where any proceedings or resolution of the Board or order of the Vice-Chancellor is inconsistent with the provisions of this Act and the Statutes made thereunder, it shall be the duty of the Registrar to tender advice to the Board or the Vice-Chancellor mentioning the relevant provisions and to record in the proceedings to the meeting of the Board or on the order of the Vice-Chancellor the fact that he had tendered such advice and thereupon put up a note of dissent on such proceedings, resolution or the order, as the case may be, and ensure the communication of the matter to the Chancellor or any officer authorized by him in this behalf within seven days of passing such resolution or order, or as the case may be, undertaking such proceedings.(ii)After examining the note of dissent reported under sub-clause (i), the Chancellor or the officer authorized in this behalf by him, may make such interim or final order as he and it thinks fit, which shall be binding on the University.(7)The Registrar shall exercise such other powers and perform such other functions and discharge such other duties as may be directed by the Vice-Chancellor or assigned to him by the Board.
