Section 13(4) in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2012
(4)It shall be the duty of the Registrar(a)to be the custodian of the records, the Common Seal and such other properties of the University as the Board shall commit to his or her charge; and(b)to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, and of any committee appointed by the authorities of the University.
