Section 19(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(2)The Registrar shall be responsible for the due custody of the records and the common seal of the University. [He shall be the ex officio member-secretary of the Executive Council and Academic Council and selection committees for academic staff] [These words were substituted for the words 'He shall be ex-officio secretary of the Executive Council and the Academic Council' by Maharashtra 14 of 2003, Section 6(a), (w.e.f. 3.3.2003).] and shall be bound to place before them all available information of the business. He shall receive applications for entrance to the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.
