AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

24. Registrar.

(1) The Registrar of every Institute shall be appointed on such terms and conditions as may be laid down by the Statutes.

(2) The Registrar shall exercise such powers and perform such duties as may be assigned to him by the Statutes or by the Director.

(3) The Registrar shall be responsible to the Director for the proper discharge of his functions.



Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement