Section 52(6) in Mother Teresa Women's University Act, 1984
(6)It shall be the duty of the Registrar:-(a)to be the custodian of the records, the common seal and such other property of the University as the Executive Council shall commit to her charge;(b)to issue all notices convening meetings of the Academic Committee, the Executive Council, the Faculties, the Departments of Studies and of any Committee appointed by the authorities of the University:(c)to keep the minutes of all the proceedings of the meetings of the Academic Committee, the Executive Council, the Faculties, the Departments of Studies and of any Committee appointed by the authorities of the University;(d)to conduct the official correspondence of the Executive Council;(e)to supply the Chancellor, copies of the agenda of the meetings of the authorities of the University as soon as they are issued and the minutes of the proceedings of such meetings; and(f)to exercise, such other powers and perform such other duties as may be specified in the statutes or as may be required, from time to time, by the Executive council or the Vice-Chancellor.Terms and conditions of service of the Finance Officer:-
