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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(4) in Jagat Guru Nanak Dev Punjab State Open University Act, 2019

(4)It shall be the duty of the Registrar to-
(i)be custodian of the records, common seal and such other property of the University as the Board may commit to his charge;
(ii)keep the minutes of all meetings of the Board and the Academic Council;
(iii)conduct the official correspondence of the Board and the Academic Council;
(iv)arrange for and superintend the examination of the University;
(v)supply to the Chancellor, copies of the agenda of the meetings of the authorities as soon as they are issued and minutes of the meetings of the authorities ordinarily within a period of one month of the holding of the meetings; and
(vi)perform such other duties as may from time to time, be assigned to him by the Vice-Chancellor or the Board.