Section 11 in Majuli University of Culture Act, 2017
11. The Registrar.
(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the State Government for such period and on such terms and conditions as may be prescribed by the Statutes.(2)The Registrar shall be responsible for, -(a)the custody of the records and the common seal of the University;(b)maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any other items pertaining to the academic performance of the students;(c)executing all contracts on behalf of the University; and(d)acting as the Secretary of the authorities of the University.(3)The Registrar shall exercise such other powers and perform such other duties as are imposed on him by the Statutes.(4)Suits and other legal proceedings by or against the University shall be instituted by or against the Registrar.
