Section 23(3) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. [* * * *] [Words omitted by W. B. Act 31 of 1981.]. He shall keep a permanent record of all courses, curricula and other information as may be deemed necessary.
