Section 19(8) in Statutes of the Jodhpur National University, Jodhpur, 2010
(8)Upon the direction or with the prior approval of the Chairperson, the Registrar may, initiate any legal proceedings on behalf of the University or take all necessary action to protect the interests of the University in any legal proceedings instituted by or on behalf of the University as well as in any legal proceedings instituted against the University. In furtherance of these functions -(a)Subject to sub-clause (c) of this clause, the Registrar shall represent the University in all proceedings instituted on behalf of or against the University;(b)The Registrar may, upon the direction or with the prior approval of the Chairperson, appoint any Advocate or legal consultant, sign Vakalatnamas or other agreements on behalf of the University, disburse all or any fees or remunerations thereunder;(c)The Registrar, upon the direction or with prior approval of the Chairperson, sign, verify and file all necessary papers before concerning Court/Tribunal/ Authority/Arbitrator etc., co-ordinate with Advocates or other legal consultants, and when necessary, represent and/or appear before any Court, Tribunal, Arbitrator or Government Authorities on behalf of the University to give evidence on oath or otherwise and do all acts, deeds, things as may be necessary as per the legal advise to prosecute or defend the matter to protect the interest of the University and report to the Registrar and Chairperson;(d)The Registrar shall hold the custody of the Common Seal and the records of the University, subject to the directions of the Board of Management and the Chairperson; and(e)The Registrar, upon the direction or with prior approval of the Chairperson, appoint / authorise any officers who may be given special charge of all or any matters referred to under this clause and/or who may be authorised by the Chairperson to perform all such actions as the Registrar may himself be authorised to perform under sub-clause (c).
