Section 16 in Karnataka Universities of Agricultural Sciences Act, 1963
16. Registrar.
(1)The Registrar shall be a whole time officer of the University and shall be appointed by the Vice-Chancellor with the approval of the Board.(2)The salary and allowances and other conditions of service of the Registrar shall be such as may be prescribed.(3)The Registrar shall be responsible for the due custody of records and the common seal of the University. He shall ex-officio be the Secretary of the Academic Council and the Board, and shall be bound to place before them all such information as may be necessary for the transaction of the business. He shall receive applications for entrance to the University, and shall keep a permanent record of all courses, curricula and other information as may be necessary.(4)The Registrar shall be responsible for making arrangements for the conduct of the examinations as may be prescribed and shall make all other arrangements necessary therefor and be responsible for the due execution of all processes connected therewith.(5)The Registrar shall perform such other duties as may be prescribed, or required, from time to time, by the Board or the Vice-Chancellor.
