Section 19 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
19. Registrar.
(1)The Registrar of each University shall be a whole-time salaried officer of the University. He shall be an officer appointed by the State Government on deputation, for such period as the State Government may, from time to time, fix. His terms and conditions of service shall be such as the State Government may determine.(2)The Registrar shall be responsible for the due custody of the records and the common seal of the University. [He shall be the ex officio member-secretary of the Executive Council and Academic Council and selection committees for academic staff] [These words were substituted for the words 'He shall be ex-officio secretary of the Executive Council and the Academic Council' by Maharashtra 14 of 2003, Section 6(a), (w.e.f. 3.3.2003).] and shall be bound to place before them all available information of the business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.(3)The Registrar may by writing under his hand addressed to the Vice-Chancellor resign his office. The resignation shall be delivered to the Vice-Chancellor ordinarily sixty days prior to the date on which the Registrar wishes to be relieved of his office, but the Executive Council may relieve him earlier. The resignation shall take effect from the date of relief.(4)In the temporary absence of the Registrar on leave for whatever reasons or until the vacancy caused in any other manner is filled, the Vice-Chancellor shall appoint any suitable person temporarily for a period not exceeding three months to act as the Registrar.(5)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any other items pertaining to the academic performance of the students.(6)The Registrar shall exercise such other powers and perform such other duties as are laid down under this Act or may be conferred or imposed on him by the Statutes or by^the Vice-Chancellor.(7)[ The Registrar shall be the custodian of the records and such other property of the University as the Academic Council may commit to his charge, from time to time and it shall be the responsibility of the Registrar to keep up-to-date the record of all land records of the University, and its upkeep, care and maintenance.(8)The Registrar shall be under the superintendence and control of the Chancellor. The Registrar shall be the appointing and the disciplinary authority of t employees of the University, other than the academic staff and officers of the rank o Assistant Registrar and other officers holding posts equivalent thereto or above. An appeal by a person aggrieved by the decision of the Registrar, may be preferred, within thirty days from the date of communication of such decision, to the Vice-Chancellor.(9)The Registrar shall be responsible for reporting to the Vice-Chancellor the consequences of any decision or action taken by any authority of the University, which he feels is in contravention of the provisions of this Act or the Statutes, Regulations, under intimation to the State Government.] [Sub-Sections (7) to (9) were added by Maharashtra 14 of 2003, Section 6(2), (w.e.f. 3.3.2003).]
