Section 18 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
18. Appointment and duties of the Registrar.
(1)There shall be a Registrar who shall be an ex-officio Member Secretary of the Governing Body and the Board of Management.(2)To be eligible for the selection to the post of the Registrar, a person must have the following minimum qualifications,-(a)Masters degree in any faculty with five years experience as a Principal in a College affiliated to or maintained by the Cluster University; or(b)teaching experience as an Associate Professor in a University, with five years administrative experience; or(c)Masters degree in any faculty with five years experience as a Deputy Registrar or in an equivalent post in a University or Board of School Education; or(d)Masters degree in any faculty with five years administrative experience in the Central or State Government Administrative Service (on deputation, if necessary);or(e)Masters degree or its equivalent with at least 10 years administrative experience in a University or an educational institution.(3)The Registrar shall be paid such salary, as may be determined by the Board of Management at the time of appointment.(4)The Registrar of the Cluster University shall be the custodian of the records, the common seal and such other property of the Cluster University concerned as the Board of Management may commit to his charge.(5)The Registrar of the Cluster University shall issue under his signatures, notice convening meetings of the Governing Body, the Board of Management and the Boards of Research Studies of the Cluster University.(6)The Registrar shall, in the execution of his duties, be subject to the immediate direction and control of the Vice-Chancellor and shall render such assistance to the Vice-Chancellor as may be required by him in the performance of his official duties.(7)The Registrar of the Cluster University shall exercise such other powers and perform such other duties, as may be prescribed by the Statutes and the Regulations.(8)The Registrar may, with the previous approval of the Vice-Chancellor, delegate any of his powers prescribed under the provisions of this Act, or the Statutes or the Regulations made there under to any other officer of the Cluster University.
