- The powers and duties of the Registrar shall be the following, namely, -(i)to be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge and to manage such properties;(ii)to sign and verify all appointments, contracts and agreements made on behalf of the University and to act as Secretary of such other Committees as may be prescribed by the statutes;(iii)to conduct the official correspondence of the court and the Executive Council;(iv)to issue all notices convening meetings of all such Committees or Councils or Boards of which he is the Secretary;(v)to arrange for and superintend the examination of the University till such time when the University appoints other officers, if any, for this purpose;(vi)to perform such other work as may, from time-to-time, be prescribed by the Executive Council; and(vii)to represent the University in any Court of Law and to sue any party for any liability to the University and for breach of any contract entered into with the University.
