- 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 notices convening meeting of all authorities and Committees of which he is the Secretary, to keep minutes of meetings of all such Authorities and Committees ;(d)to arrange or superintend and conduct all examinations held by the University, as directed by the Examination Board ;(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 the annual report of the working of the University, the annual statement of accounts and the budgets of the University of the next financial year, and to maintain properly the account of the University ;(i)to receive payments of all fees and charges payable to the University;(j)to perform such 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 and Grade IV posts of the University.
