Section 20 in Sri Sathya Sai University for Human Excellence Act, 2018
20. The Registrar (Evaluation).
(1)The Registrar (Evaluation) shall be appointed by the Chancellor in such manner and on such terms and conditions as may be laid down by the Statutes.(2)The Registrar (Evaluation) shall be responsible for conduct of examinations of the University from time to time as defined in Statutes.(3)The Registrar (Evaluation) shall have the power to authenticate Examination related records on behalf of the University and shall exercise such other powers and perform such other duties as may conferred by the statutes or may be required from time to time, by the Chancellor or the Pro Chancellor or the Vice-Chancellor.(4)The Registrar (Evaluation) shall be responsible for the due custody of the Examination related records, degrees, certificates and the common seal of the University and shall be bound to place before the Chancellor or the Vice-Chancellor or any other authority, all such information and documents as demanded.
