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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4) in Tamil University Act, 1982

(4)It shall be the duty of the Registrar,-
(a)to be the custodian of the records the common shall and such other property of the University as the Syndicate shall 'Commit to his charge;
(b)to issue all notice a convening meetings of the Senate, the Syndicate the Faculties, the Board of Studies and of any Committee appointed by the authorities of the University;
(c)to keep the minutes of all the proceedings of the meeting of the Senate, Syndicate, the Faculties, the Boards of Studies and of any committee appointed by the authorities of the University;
(d)to Conduct the official correspondence of the Syndicate;'
(e)to supply to the Chancellor, copies of the agenda of the meetings of the authorities of the University as soon they are issued and the minutes of the proceedings of such meetings; and
(f)to exercise such other powers and perform such ,other duties as may be specified in the statutes or as may be required, from time to time, by the Syndicate or the Vice- Chancellor.