Section 15(3) in Rajiv Gandhi University of Health Sciences Act, 1994
(3)The Registrar shall be responsible for the due custody of records and the common seal of the University. He shall be ex-officio Secretary of the Senate, the Syndicate and the Academic Council of the University. He shall be bound to place before them all such information as may be necessary for the transaction of the business. He shall keep a permanent record of all courses, curricular and other information, as may be necessary.
