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State of Gujarat - Section

Section 15 in Kamdhenu University Act, 2009

15. Powers and functions of Register.

(1)The powers, functions and duties of the Registrar shall be, -
(a)to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board;
(b)to act as the chief custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge;
(c)to deal with establishment matters and general administration in the University;
(d)to invite and receive applications for admission to the University and admit the students;
(e)to maintain permanent records of all courses, curriculum and the academic performance of students of the University including the courses taken, grades obtained, degrees, diplomas, awarded, prizes or other distinctions earned and any other items pertinent to the academic performance and the discipline of the students and other information as may be necessary;
(f)to make arrangement for the conduct of examinations including the appointment of examiners and for the due execution of all processes connected therewith;
(g)to act as the principal liaison officer of the University with the State Government. Central Government. Indian Veterinary Council. Indian Council of Agricultural Research, other Universities and other bodies;
(h)in all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to. and served on. the Registrar, and
(i)the Registrar shall exercise such powers and perform such other functions and discharge such other duties as may he prescribed or assigned to him by the Board and the Vice-Chancellor.
(2)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, performed and discharged by such person as the Vice-Chancellor may appoint.