Section 10(9) in First Statutes of the Rai University
(9)The following shall be the duties of the Registrar:-(a)To conduct the official correspondence on behalf of the authorities of the University;(b)To make Agenda and issue Notices of meetings of the authorities of the University and all committees and subcommittees appointed by any of these authorities with the approval of the Provost;(c)To keep the minutes of the meetings of all the authorities of the University and all the committees and subcommittees appointed by any of these authorities and circulate the same among the members, with the approval of the Provost;(d)To represent the University in suits or proceedings by or against the University, sign powers of attorney and plead in such cases or depute his representative for this purpose;(e)To enter into agreements, contracts on behalf of the University and make amendments and alterations in the terms of such agreements or contracts as may be directed by the Board of Management;(f)To submit information, reports and documents to the Government and conduct liaison with the State Government, Central Government, University Grants Commission and other government authorities;(g)To generally supervise the administrative functions of the University;(h)To perform such other duties as may be specified by the Board of Management or the Provost from time to time.
