Section 14 in The Shree Somnath Sanskrit University Act, 2005
14. Registrar, his powers and functions.
(1)The Registrar shall be appointed by the Vice-Chancellor in such manner as may be prescribed under Section 18.(2)The Registrar shall be the Chief Administrative Officer of the University. He shall be a full-time salaried officer and shall act as the Member-Secretary of the Executive Council, Academic Council and such other authorities, bodies and committees of the University in accordance with the regulations made in this behalf and his condition of service and emoluments to be paid shall be determined by the regulations.(3)The Registrar shall make all necessary arrangements relating to conduct of examinations such as preparation of schedule of examinations, preparation of the list of paper setters and examiners, evaluation work, declaration of results and matters incidental and related thereto.(4)The Registrar shall be the custodian of records, common seal and such other property of the University as the Executive Council may commit to his charge.(5)The Registrar shall exercise such other powers and perform such other functions and duties as may be prescribed by or under this Act or assigned to him from time to time by the Vice-Chancellor.
