Section 16 — Registrar.

(1) The Registrar of the Institute shall be appointed on such terms and conditions as may be laid down by the Statutes and shall be the custodian of records, the common seal, the funds of the Institute and such other property of the Institute as the Board shall commit to his charge. (2) The Registrar shall act as the Secretary of the Board, the Senate and such committees as may be prescribed by the Statutes. (3) The Registrar shall be responsible to the Director-General for the proper discharge of his functions. (4) The Registrar shall exercise such other powers and perform such other duties as may be assigned to him by this Act or the Statutes or by the Director-General.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›