Section 19 in Uttar Pradesh Private Universities Act, 2019
19. The Registrar.
(1)The qualifications, term of office, conditions of service and procedure of appointment of the Registrar shall be such as may be prescribed.(2)The Registrar shall have the power to authenticate records on behalf of the University.(3)The Registrar shall be responsible for the due custody of records and the common seal of the University. He shall be the ex officio Secretary of the Governing Body, the Executive Council, the Academic Council and the Admissions Committee and every Selection Committee for appointment of teachers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes, Ordinances and Regulations, and required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not by virtue of this sub-section, be entitled to vote.
