Section 28 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
28. The Registrar.
(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the Board.(2)The salary and allowances payable to the Registrar shall be such as may be prescribed by the Statute.(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He shall be ex-officio Secretary to the Academic Council and shall be bound to place before it all such information as may be necessary for the transaction of business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curriculum and other information as deemed necessary.(4)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degree awarded, prizes or other distinctions won, and any other items pertinent to the academic performance of the students.(5)The Registrar shall perform such other duties as may be prescribed or required from time to time or which may be assigned by the Board or the Vice-Chancellor.
