Section 11(4) in Maharaja Ranjit Singh State Technical University Act, 2014
(4)It shall be the duty of the Registrar to,-(a)be custodian of the records, common seal and such other property of the University as the Board may commit to his charge;(b)keep the minutes of all the meetings of the Board and the Academic Council;(c)conduct the official correspondence of the Board and the Academic Council;(d)arrange for and superintend the examination of the University;(e)supply to the Chancellor, copies of the agenda of the meetings of the authorities as soon as they are issued and minutes of the meetings of the authorities ordinarily within a period of one month of the holding of the meetings; and(f)perform such other duties, as may from time to time, be assigned to him by the Vice-Chancellor or the Board.
