Section 18(4) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(4)[ The Registrar of the University shall be the custodian of the records including common seal of the University and such other property of the University as the Academic Council may, commit to his charge, from time to time, and it shall be the responsibility of the Registrar to keep up-to-date all land records of the University, and its upkeep, care and maintenance. He shall be ex-offico Secretary of the Executive Council, the Academic Council and Selection Committees for the academic staff and employees of the University other than the officers of the rank of Assistant Registrar and other officers holding posts equivalent thereto or above, and shall be bound to place before them all available information of the business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.] [[Sub-section (4) was substituted by Maharashtra 19 of 2010, Section 3(c), (w.e.f. 8.7.2010).Substituted portion read as under:-
