Section 21 in The First Statutes of the National Institutes of Technology
21. Registrar.
(1)The Registrar shall be appointed for a fixed term of not exceeding five years on deputation or contract basis.(2)The Registrar shall act as Secretary of the Board, Senate and such other Committees to which he may be required by the Statutes to act as such.(3)[ The review of performance of the Registrar upon completion of one years of service may be carried out by the Committee to be constituted by the Board.] [Inserted by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]
