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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(5) in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000

(5)
(a)There shall be a Registrar who shall be Ex-officio Secretary of the Board of Management and Ex-officio Member-Secretary of the Academic Council.
(b)He shall be responsible for the due custody of records and common seal of the University.
(c)He shall be responsible for maintaining permanent records of the Academic Council, performance of the studies of the University including the courses taken, credits obtained, degrees, prizes or other distinctions and other items pertaining to the academic performance and the discipline of the studies.
(d)He shall invite and receive applications for admission into the University.
(e)He shall also be responsible for establishment matters and general administration in the University as prescribed.