(5)The Registrar shall -(a)be the custodian of the records, the common seal and such other property of the University as the Executive Council may commit to his charge ;(b)keep the minutes of all meetings of the Senate, the Executive and Academic Councils, and of the boards and committees appointed by the authorities of the University ;(c)ensure, under the control and direction of the Vice-Chancellor, the proper organisation and conduct of examinations and other tests and the declaration of their results, and(d)exercise such other powers and perform such other duties as are prescribed or are required from time to time by the Executive Council or the Vice-Chancellor.
