Section 16(3) in Karnataka Universities of Agricultural Sciences Act, 1963
(3)The Registrar shall be responsible for the due custody of records and the common seal of the University. He shall ex-officio be the Secretary of the Academic Council and the Board, and shall be bound to place before them all such information as may be necessary for the transaction of the business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be necessary.
