Section 10 in Kerala State Higher Education Council Act, 2007
10. The Registrar.
(1)An officer not below the rank of a Joint Secretary to Government shall be appointed by the Government as Registrar of the Council, on deputation.(2)The Registrar shall be responsible for the administration of the office of the Council.(3)The Registrar shall represent the Council in all suits and other legal proceedings for and against the Council.(4)The Registrar shall exercise such other powers and perform such other functions as may be prescribed [or delegated by the Vice-Chairman from time to time] [Inserted by Kerala Act No. 19 of 2018, dated 3.7.2018.].(5)The terms and conditions of service of the Registrar shall be such as may be prescribed.
