Section 14(4) in The Maharaja Sayajirao University of Baroda Act, 1949
(4)The Registrar shall be the custodian of the records, libraries, common seal and such other properties of the University as the [Syndicate may] [These words were substituted for the words 'Syndicate shall' by Bombay 52 of 1950, Section 13 (a).] commit to his charge.
