Section 16(3) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
(3)It shall be the duty of the Registrar,-(a)to be the custodian of the records, the common seal and such properties of the Universities as the Syndicate shall commit to his charge.(b)to issue all notices convening meetings of the Syndicate, the Academic Council, the Faculties, the Boards of Studies and of any Committee appointed by the authorities of the University.(c)to keep the minute of all the proceedings of the meetings of the Syndicate, Academic Council, the Faculties, the Boards of Studies and of any committee appointed by the authorities of the University.(d)to conduct the official correspondence of the Syndicate .(e)to supply to the Chancellor and to the State Government copies of the agenda of the meetings of the Authorities of the University as soon as they are issued and the minutes of the meeting within a month of holding of the meeting; and(f)to exercise such other powers and perform such other duties as may be prescribed in the statutes or as may be required from time to time, by the Syndicate or the Vice-Chancellor.
