Section 16(4) in Uttar Pradesh State Universities Act, 1973
(4)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 of the Executive Council, the Court, [the Academic Council and the Admissions Committee] [Substituted by Section 3 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).] and of every Selection Committee for appointment of teachers of the University, and shall be bound to place before these authorities all such information as may be necessary for transaction of their business. He shall also perform such other duties as may be prescribed by the Statutes and Ordinances as required, from time to time, by the Executive Council or the Vice-Chancellor but he shall not, by virtue of this sub-section be entitled to vote.[* * *] [Sub-section (5) omitted by Section 3 of Uttar Pradesh Act No. 14 of 1995 (w.e.f. 25.2.1995).]
