Section 14 in Assam Science & Technology University Act, 2009
14. Powers of the duties of the Registers.
- The powers and duties of the Registrar shall be the following, namely :-(a)to be the custodian of the records, the common seal of the University and such other properties of the University as the Executive Council shall commit to his charge;(b)to conduct the official correspondence of the Court, the Executive Council, the Academic Council, the Post-Graduate Board, the Under-Graduate Board, the Finance Committee and the Selection Committee;(c)to issue all notice convening meeting of all authorities and committees of which he is the Secretary, to keep minutes of meeting of all such authorities and Committees;(d)to arrange for, superintend and conduct all examinations held by the University as recommended by the Post-graduate Board and the Under-graduate Board as the case may be;(e)to sign and to verify all contracts and agreements made on behalf of the University;(f)to exercise general supervision over the funds of the University and to advise the Executive Council and the Finance Committee in regard to the financial policy of the University;(g)to manage, subject to the control of the Executive Council, the property and the investments of the University;(h)to prepare and to present to the Executive Council, the annual report of the working of the University, the annual statement of accounts and the budget of the University for the next financial year, and to maintain properly the accounts of the University;(i)to receive payment of all fees and charges payable to the University;(j)to perform suds other work as may, from time to time, be assigned to him by the Executive Council, or the Vice-Chancellor; and(k)to make appointments to ministerial aid Grade IV posts of the University.
