Section 37 in First Statutes of the University of Udaipur
37. Powers and duties of Registrar.
- In addition to the powers conferred and duties imposed upon the Registrar by or under the Act the Registrar shall-(1)act as the Secretary' of the Board and the Academic Council and issue notices and maintain the minutes of all meetings of the Board and Academic Council;(2)conduct all official correspondence on behalf of the Board and the Academic Council;(3)attend the Meetings of the Council of Deans;(4)be responsible for the admission of the students to the University;(5)have charge of registration of students of the University and maintain a register of all degrees and diplomas conferred by the University;(6)prepare and maintain a register of registered graduates of the University under section 34(K) of the Act;(7)execute all processes connected with the election of members of the Board by registered graduates of the University under section 19(1), Ill(ii) of the Act;(8)supply to the Chancellor copies of the agenda of the meetings of the Board, Academic Council and Council of Deans as soon as they are issued and the minutes of the meetings ordinarily within a month of each meeting;(9)take steps to fill in the vacancies as soon as they are notified to him in accordance with the provisions laid down in the Act, and Statutes;(10)arrange to obtain the names of the nominees of the Zila Parishad and Apex Co-operative Organisations for the maintenance of an up-to-date panel as required in these Statutes;(11)incur expenditure chargeable to contingencies as under:-(i)Non-recurring expenditure up to Rs. 5,000/- in each case, or up to such limits as may be specified by the Board by order in writing in this behalf;(ii)Recurring expenditure up to Rs. 1200/- per annum in each case or within such limits as may be determined by the Board by order in writing with full powers in regard to printing of Question Papers and incurring expenditure thereof.(12)[x x x] [Deleted by Resolution No. 48. dated 27-10-1964 and approved by Chancellor on dated 18-11-1964.](13)to countersign T.A. bills and to sanction absence of duty of all the employees working under him;(14)[ secure signature of all the contracts of employment, maintain a file of such contracts and make a copy available to each employee.] [Added by Resolution No. 48, dated 27-10-1964 and approved by Chancellor on dated 18-11-1964.]
