Section 23 in Maharana Partap Horticultural University, Karnal Act, 2015
23. Powers and duties of Registrar.
- The Registrar shall,-(a)be the ex-officio Secretary of the Board and Member Secretary of Academic Council and shall place all such information before the Board and Academic Council, as may be necessary for the transaction of business of the Board and Academic Council, as the case may be;(b)be responsible for the custody of the records and the common seal of the University;(c)receive applications for admission to the University;(d)make arrangement for admission of Non-Resident Indian students, Non-Resident Indian sponsored students, foreign students, industry sponsored students;(e)keep permanent record of all syllabi, curriculum and information connected therewith;(f)make arrangement for the conduct of such examination, as may be prescribed and be responsible for the due execution of all processes connected therewith; and(g)perform such other duties, as may be prescribed from time to time, by the Vice-Chancellor.
