Section 17 in The Karnataka State Universities Act, 2000
17. Registrar.
(1)The Registrar shall be a whole time Officer of the University. The State Government may appoint an Officer belonging to the All India Services working in super-time scale to be the Registrar of a University.(2)The Registrar shall be ex-officio Member Secretary of the Academic Council and the Syndicate and member of the Finance Committee.(3)It shall be the duty of the Registrar.-(i)to be the custodian of the records, the common seal and such other property of the University as the Vice-Chancellor, or the Syndicate may commit to his charge;(ii)to issue notices convening the meetings of the syndicate, Academic Council or the Faculties, the Board of Studies, and of any authority of the University and to keep minutes of all such meetings;(iii)to conduct the official correspondence of the Authorities of which he shall be the Member Secretary.(iv)to supply to the Chancellor and to the State Government copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the meeting within a month of holding of the meeting.(4)The Registrar shall exercise such other powers and perform such other duties as may be prescribed by the Statutes, Ordinances or Regulations and as may be allocated to him from time to time by the Vice-Chancellor.(5)The Registrar may be assisted by one or more Deputy Registrars and Assistant Registrars.
