Section 27 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
27. The Registrar.
(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Council and the Chancellor on such terms and conditions as may be prescribed.(2)The salary and allowances payable to the Registrar shall be such as may be prescribed.(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall, by virtue of his being the ex officio member-secretary to the Council, place before the Council all such information as may be necessary for the transaction of business. He shall keep a permanent record of all courses, curricula and other information as may be deemed necessary.(4)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students including the courses taken, grades obtained, degrees awarded, prizes or other distinctions owned and any other items pertinent to their academic performance.(5)The Registrar shall perform such other duties as may be prescribed or as may be assigned to him by the Council or the Vice-Chancellor.
