Section 22(2) in The Global Open University (Nagaland) Act, 2006
(2)The Registrar shall,-(i)comply with all directions and orders of the Executive Council and the Pro Chancellor;(ii)be the custodian of the records, the common seal and such other property of the University as the Executive Council may commit to his charge;(iii)issue notices for, and keep minutes of the meetings of the Councils Board of Studies and other authorities of the University;(iv)conduct all official correspondence between the University and others outside the University and between various Councils Board and authorities within the University;(v)furnish notices, minutes and other records of the University to the Chancellor on his own and furnish all information when asked by the Chancellor;(vi)call meetings of the Executive Council for taking emergent decisions, if any, in the absence of both the Pro Chancellor and the Vice Chancellor;(vii)perform such other duties as may be assigned by the Pro Chancellor, Vice Chancellor and the Executive Council; and(viii)be directly responsible to the Vice-Chancellor for the proper discharge of his duties.
