Section 21 in The Techno India University, West Bengal, Act, 2012.
21. Appointment, other terms and conditions of service of Registrar and its power and duties.
(1)The Registrar shall be appointed by the Chancellor in such manner and on such terms and conditions as may be prescribed by the regulations.(2)The Registrar shall exercise the following powers and perform following duties, namely:-(i)he shall be responsible for the custody of records, common seal, the funds of the University and such other property of the University;(ii)he shall place before the Board and other authorities of the University, all such information as maybe necessary for transaction of its business;(iii)he shall be responsible to the Vice-Chancellor for the proper discharge of his functions;(iv)he shall, subject to the control of the Vice-Chancellor, be responsible for all processes connected with the registration of the students and activities related to the Departments or Schools or Centres of the University:(v)he shall exercise such other powers and perform such other duties as may be assigned to him by the regulations made under the provisions of this Act or as may be delegated to him by the Board, the Chancellor or the Vice-Chancellor from time to time, as the case may be.
