Section 15 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
15. The Registrar- (1) The Registrar shall be appointed by Board of Management (BOM) in such manner, on
such emoluments and other conditions of service, and shall exercise such powers and perform such functions, as maybe prescribed;(2)The Registrar empowered by the Board of Management shall have the power to enter into and signagreements and legal documents and authenticate records on behalf of the University;(3)The Registrar shall act as the custodian of records;
