Section 7(8) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
(8)The Registrar shall, in relation to the authority concerned:-(a)be the custodian of the records, the common seal and such other properties of the University as the Board of Governors may commit to his charge;(b)issue notices and convene meetings of that authority and the committees appointed by it;(c)keep the minutes of the meetings of that authority and the committees appointed by it;(d)conduct the official proceedings and correspondence; and(e)supply to the Chancellor a copy each of the agenda of the meetings of the authorities of the University as soon as it is issued and the minutes of such meetings.
