Section 18(4) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(4)The Registrar, shall,-(i)comply with all directions and orders of the Executive Council and the Vice Chancellor;(ii)be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge;(iii)issue all notices, as directed by the Vice-chancellor, convening meeting of the Executive Council, the Academic Council, the Finance Committee, the faculty council and of any committee, appointed by the authorities of the University;(iv)keep the minutes of all meetings of the Executive Council, the Academic Council, the Finance Committee, the faculty council and any committee appointed by the authorities of the University;(v)conduct the official correspondence of the Executive Council and the Academic Council;(vi)supply the Chancellor, the copies of the agenda of the meetings of the authorities of the University, as soon as they are issued and the minutes of the meetings of the authorities, ordinarily within a month of the holding of the meeting;(vii)be directly responsible to the Vice Chancellor for the proper discharge of his duties and functions; and(viii)perform such other duties as may be assigned, from time to time, by the Executive Council or the Vice Chancellor.
