Section 17 in Vinayaka Missions Sikkim University Act, 2008
17. The Registrar.
(1)The appointment of the Registrar shall be made in such manner as may be prescribed by the Statutes(2)All contracts shall be signed and all documents and records shall be authenticated by the Registrar on behalf of the University.(3)The Registrar shall exercise such other powers and perform such other duties as may be prescribed or may be required from time to time, by the Board of Governors.(4)The Registrar shall be responsible for the due custody of the records and the common seal of the University and shall be bound to place before the Chancellor, the Vice-Chancellor or any other authority, all such information and documents as may be necessary for transaction of their business.(5)The Registrar shall exercise such powers and perform such duties as may be prescribed by the Statutes.
