Section 29(2) in The Gujarat Ayurved University Act, 2021
(2)The Registrar shall-(i)be responsible for the custody of records, common seal, funds of the University and such other properties of the University;(ii)place before the Board of Governors and other authorities of the University all such information and documents as may be necessary for the transaction of the business;(iii)be responsible to the Vice-Chancellor for the proper discharge of his function;(iv)be responsible for the administration and services of the University and conduct of the examinations and make all other arrangements necessary thereof and be responsible for the execution of all processes connected therewith;(v)attest and execute all documents on behalf of the University verify and sign the pleadings in all suits and other legal proceedings by or against the University and all processes in such suits and proceedings shall be issued to and served upon the Registrar; and(vi)exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board of Governors or by the Vice- Chancellor.
