(1)The Registrar shall be appointed by the University in such manner and on such terms and conditions as may be prescribed by the Regulations.(2)The Registrar shall exercise the following powers and perform following duties, namely.-(i)He shall be responsible for the custody of records, common seal, the funds of the University and such other property of the University;(ii)He shall place before the Board and other authorities of the University, all such information as may be necessary for transaction of its business;(iii)He shall be responsible to the Director for the proper discharge of his functions;(iv)He shall, subject to the control of the Director, be responsible for the administration and services of the University;(v)He shall attest and execute all documents on behalf of the University;(vi)In all suits and other legal proceedings by or against the University, the pleadings shall be verified and signed by the Registrar and all processes in such suits and proceedings shall be issued to and served on, the Registrar;(vii)He shall exercise such other powers and perform such other duties as may be assigned to him under this Act, the Regulations or as maybe delegated to him by the Board or the Director.
