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State of Uttar Pradesh - Section

Section 13 in The Integral University Act, 2004

13. Registrar.

(1)The Registrar shall be appointed in such manner as may be prescribed.
(2)The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University and shall exercise such other powers and perform such other functions as may be prescribed.
(3)The Registrar shall be ex officio Secretary of Executive Council and Academic Council.