Section 13 in The Punjab Agricultural University Act, 1961
13. The Registrar.
(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.(2)The Registrar shall be responsible for the custody of the records and the common seal of the University. He shall be the ex-officio Secretary of the Academic Council and the Board, and shall place before them all such information as may be necessary for the transaction of business. He shall receive applications for entrance to the University and shall keep a permanent record of all syllabii, curricula and other information as may be deemed necessary.(3)The Registrar shall make arrangements for the conduct of examination as may be prescribed and shall be responsible for the due execution of all processes connected therewith.(4)The Registrar shall perform such other duties as may be prescribed or required from time to time by the Vice-Chancellor.(5)The Registrar shall not during the tenure of his office accept any remuneration other than that provided under the Statutes.
