Section 23 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
23. The Registrar. -
(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Vice-Chancellor subject to the approval of the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.] and the Chancellor.(2)The salary and allowances payable to the Registrar shall be such as may be prescribed.(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. [* * * *] [Words omitted by W. B. Act 31 of 1981.]. He shall keep a permanent record of all courses, curricula and other information as may be deemed necessary.(4)The Registrar shall be responsible go maintaining a permanent record of the academic performance of students including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won, and any other items pertinent to their academic performance.(5)The Registrar shall perform such other duties as may be prescribed or which may be assigned by the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.] or the Vice-Chancellor.
