Section 11(2) in The Centre for Environmental Planning and Technology University Act, 2005
(2)The Registrar shall exercise the following powers and perform the following duties, namely:-(i)he shall be responsible for the custody of records, common seal, the funds of the University and such other property of the University;(ii)he shall place before the Board and other authorities all such information as may be necessary for transaction of their business;(iii)he shall be responsible to the Governing body, the Board, the President and the Director for the proper discharge of his functions;(iv)he shall, subject to the superintendence of the Director; be responsible for the administration and services of the University and make all other arrangements necessary for conducting the examinations and be responsible for the execution of all processes connected therewith;(v)he shall attest and execute all the documents on behalf of the University;and(vi)he shall exercise such other powers and perform such other duties as may be assigned to him under this Act, the regulations or as may be delegated to him by the Board or the Director.
