Section 13 in THE KERALA UNIVERSITY OF DIGITAL SCIENCES, INNOVATION AND TECHNOLOGY ACT, 2021
13. The Registrar.—
(1)The Registrar shall be appointed in such manner, on such terms and conditions of service and shall exercise such powers and perform such functions, as may be prescribed by the Statutes.(2)The Registrar as empowered by the Board of Governors shall have the power to enter into and sign agreements and authenticate records on behalf of the University.
