Section 66 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
66. Powers and duties of the Registrar.
- In addition to the provision and duties contained in section 19, the Registrar shall exercise the following powers and perform the following duties, namely : -(1)to be the custodian of the records, common seal and such other property of the University as the Executive Council shall commit to his charge.(2)to act as a Secretary of the Executive Council, Academic Council and of such other committees, as may be so prescribed by the Statutes or Regulations and to attend or to depute any of his assistants for any of the meetings of the Executive Council, Academic Council and the committees referred to above and keep the minutes thereof.(3)to conduct the official correspondence of the Executive Council, Academic Council and Selection Committee.(4)to issue all notices convening meeting of the Executive Council, Academic Council, and such other committees of which he is a Secretary.(5)to make arrangements for admission of students to the University and to maintain enrolment register of the students so admitted to the constituent and affiliated colleges and institutions of the University.(6)to maintain a record of all degrees, diplomas, certificates, medals and awards, conferred by the University.(7)to maintain a permanent record of all courses, curricula and other relevant information.(8)to maintain a permanent record of all academic performance of the students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any item pertaining to the academic performance of students.(9)to supervise the general administration of the University subject to the control of Vice-Chancellor to ensure the smooth implementation of the Statutory provisions of the Act, Statutes, Rules and Regulations.(10)to assist and advise the Vice-Chancellor in all administrative matters of the University.(11)to carry out or arrange to carry out general administrative and academic inspection of constituent, affiliated colleges, various institutions and all the research stations.(12)to ensure the up-to-date maintenance of records of the University lands at the level of revenue and other departments including at the University level.(13)to sign on behalf of the University any bond, agreement, lease deed or any other legal document to be entered into with the Central Government, State Government or any other duly constituted body and to sign the vakalatnama, plaint, written statement or any such similar documents while filing or defending any civil, criminal, labour or industrial proceedings after obtaining the necessary approval of the competent authority.(14)to act as Principal Liaison Officer of the University, for all matters with the State Council, the State Government and Central Government, the Indian Council of Agricultural Research, the University Grants Commission, other Universities and other bodies.(15)to initiate proposal for holding the Convocation with the prior approval of Vice-Chancellor and other competent authorities and to make further arrangements thereof.(16)to evolve a code of conduct for the staff and workers of the University and to ensure its enforcement as per the directions of the Vice-Chancellor.(17)to maintain or cause to be maintained service records of all categories of staff.(18)to be responsible for annual physical verification of stocks and stores in Vice-Chancellors' office.(19)to be responsible for reporting to Government consequences of any decision or action taken by any authority of the University, which he feels is in contravention of the provisions of the Act, Statutes, Rules and Regulations.(20)to exercise such other powers and perform such other duties as may be conferred or imposed on him by the Statutes, Regulations or by the Vice-Chancellor.
