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State of Uttar Pradesh - Section

Section 14 in Uttar Pradesh Rajarshi Tandon Open University Act, 1999

14. The Registrar.

(1)The Registrar shall be appointed by the State Government in such manner on such emoluments and other conditions of service, and shall exercise such powers and perform such functions, as may be prescribed.
(2)The Registrar shall have the power to authenticate records on behalf of the University.