(4)It shall be the duty of the Registrar-(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 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 appoint other officers, if any, for this purpose; and(vi)to perform such other work as may, from time to time, be prescribed by the Executive Council.
