Section 13(2) in Tamil Nadu Fisheries University Act, 2012
(2)(a)The Registrar shall be the ex-officio Secretary to the Board, the Academic Council and the Faculties;(b)When the office of the Registrar is vacant, or when the Registrar is, by reason of illness, absence or any other reason, unable to exercise the powers, perform the functions and discharge the duties of his office, the powers, functions and duties of the office of the Registrar shall be exercised, performed and discharged by such person as the Vice-chancellor may appoint for the purpose;(c)It shall be the duty of the Registrar;(i)to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Board;(ii)to be the custodian of the records, the common seal and such other properties of the University as the Board shall commit to his charge; and(iii)to issue all notices convening meetings of the Board, the Academic Council, the Faculties, the Board of Studies, the Board of Examiners and the Planning Board and of any committee appointed by the authorities of the University;(d)In all suits and other legal proceedings by or against the University, the pleadings shall be signed and verified by the Registrar and all processes in such suits and proceedings shall be issued to, and served on, the Registrar;(e)The Registrar shall exercise such powers and perform such other functions and discharge such other duties as may be prescribed by the Board.
