Section 14 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
14. The [Kul Sachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide Section 27].
(1)The [Kul Sachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide Section 27] shall be whole time officer of the University and shall be appointed by the Kulpati (Vice-Chancellor) subject to the approval of the Board.(2)The salary and allowances payable to the [Kul Sachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide Section 27] shall be as prescribed.(3)The [Kul Sachiv (Registrar)] [Substituted by U.P. Act 29 of 1974, vide Section 27] shall be responsible for the due custody of the records and the common Seal of the University. He shall be ex-officio Secretary of the Academic Council and shall be bound to place before it all such information as may be necessary for the transaction of business. He shall receive applications for enternce to the University and shall keep a permanent record of all courses, curriculum and other information as deemed necessary.(4)The [Kul Sachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide Section 27] shall be responsible for the counduct of the examinations as prescribed and make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith.(5)The [Kul Sachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide Section 27] shall perform such other duties as may be prescribed or required from time to time by the Board or the Kulpati (Vice-Chancellor).(6)The [Kul Sachiv (Registrar)] [ Substituted by U.P. Act 29 of 1974, vide Section 27] shall not be offered nor shall he accept any remuneration for any work in the University save such as may be provided for by the Statutes.
