Section 30 in Kerala Agricultural University Act, 1971
30. The Registrar.
(1)The Registrar shall be a whole-time officer of the University and shall be appointed by the Executive Committee in accordance with the Statutes.(2)The salary and allowances payable to the Registrar shall 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.(4)The Registrar shall be the ex-officio secretary to the General Council, the Executive Committee and the Academic Council and shall be bound to place before each such authority all such information as may be necessary for the transaction of its business.(5)The Registrar shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be deemed necessary by the Academic Council.(6)The Registrar shall be responsible for 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 pertinent to the academic performance of the students.(7)The Registrar shall perform such other duties as may be prescribed, or which may be assigned by the Executive Committee or the Vice-Chancellor.
