Section 15(5) in Srinagar and Jammu Cluster Universities Act, 2016
(5)The Registrar of a Cluster University shall have power to realise and receive all moneys due to the Cluster University and sign and grant receipts for the same, to make all disbursements on account of the Cluster University concerned and, subject to provisions of Statutes, sign such cheques or other instruments as may be necessary for the purpose.
