Section 19 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
19. Registrar, his powers and duties.
(1)The Government may, by notification in the Gazette, appoint a Registrar of the Institute, in such manner and on such terms and conditions as may be prescribed by the Regulations. The Registrar shall be of the cadre of a Professor of the Andhra Pradesh Medical Education Service with a minimum of five (5) years of experience in the same cadre.(2)The Registrar shall have the following powers and duties, namely:-(a)he shall be responsible for the custody of the records and the common seal of the institute;(b)he shall be bound to place before the Governing Council and the Executive Board and authorities of the Institute all such information as may be necessary for the transaction of their business;(c)he shall assist the Director and Dean of the Institute, in conducting the examinations and make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith;(d)he shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act, or as may be delegated to him by the Governing Council, Vice President, Executive Board or the Director and Dean of the Institute and Medical Superintendent of the General/ Dental Hospital;(e)he shall be responsible to the Director and Dean of the Institute for the proper discharge of his/her functions;(f)he shall attest and execute the documents on behalf of the Institute;(g)he shall be responsible for the day to day affairs of the administration, drawing and disbursement of the bills of the Institute and such other duties as may be assigned to him/her by the Director and Dean from time to time. He shall be the custodian of the records and such other property of the Institute;(h)out source the employees, if necessary, for assisting the administration, with the approval of the Director and Dean. Negotiate, enter into agreement, sign documents and execute deeds on behalf of the Institute on approval of the Director and Dean;(i)submit Accounts, Budget Estimates and other proposals including re-appropriation for approval of the Executive Board through the Director and Dean;(j)record the minutes of the meetings of the Governing Council, Executive Board and other Committees and maintain the minutes book; and(k)obtain approval of the Executive Board by circulating the proposal among the members in case of emergency. He shall be assisted in his duties by the Deputy Registrar (Academic) and the Deputy Registrar (Administration). The Deputy Directors of the College/General or Dental Hospital shall be the Deputy Registrars.
