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Union of India - Section

Section 16 in The Visva-Bharati Act, 1951

16. [ The Karma-Sachiva (Registrar). [Substituted by 31 of 1984 s. 11 (w.e.f. 8.8.1984) ]

(1)The Karma-Sachiva (Registrar) shall be appointed in such manner, and on such emoluments and other conditions of service, as may be prescribed by the statutes and the Ordinances.
(2)The Karma-Sachiva (Registrar) shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University and shall exercise such other powers and perform such other functions as may be prescribed by the Statutes.]