Section 15(2) in U.P. Rural Institute of Medical Sciences and Research, Saifai Act, 2005
(2)The Executive Registrar shall have the following powers and duties, namely:-(a)he shall act as the Secretary of the Institute and the Governing Body;(b)he shall be responsible for the custody of records and the common seal of the Institute;(c)he shall be bound to place before the institute and the Governing Body and the authorities of the Institute all such information as may be necessary for the transaction of their business;(d)he shall, subject to the control of the Director, conduct the examinations and make all other arrangements necessary therefore and be responsible for the due execution of all processes connected therewith.
