Section 27(5) in Agriculture University, Kota Act, 2013
(5)It shall be the duty of the Registrar-(a)to be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge; and(b)to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examinations and the Planning Board and of any committee appointed by the authorities of the University.
