Section 16(3) in Karnataka Janapada Vishwavidyalaya Act, 2011
(3)It shall be the duty of the Registrar,-(a)to be the custodian of the records, the common seal and such other property of the University as the Vice-Chancellor, or the Syndicate shall commit to his charge;(b)to issue notices convening the meetings of the Syndicate, Academic Council or the Faculties, the Board of Studies, and of any authority of the University and to keep minutes of all such meetings;(c)to conduct the official correspondence of the authorities of which he shall be the Member- Secretary;(d)to supply to the Chancellor and to the Government copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the meeting within a month of holding of the meeting.
