Section 12 in The Lovely Professional University Act, 2005
12. The Registrar.
(1)The Registrar shall be appointed by the University and he shall be a whole-time salaried officer of the University on such terms and conditions, as may be prescribed.(2)The Registrar shall conduct the official correspondence of the University and shall keep the minutes of the meeting of the Governing Council, Academic Council, Executive Council and Finance Committee.(3)The Registrar shall be the custodian of the records, common seal and such other property of the University, as the Governing Council may entrust to his charge.(4)The Registrar shall exercise such powers and perform such duties, as may from time to time be assigned to him by the Chancellor, Governing Council or any other authority of the University.
