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State of Uttar Pradesh - Section

Section 16 in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

16. The Registrar.

(1)The Registrar shall be appointed in such manner as may be prescribed.
(2)The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University and shall exercise such other powers and perform such other functions as may he prescribed.
(3)The Registrar shall be the ex-officio Secretary of the Executive Council and the Academic Council.