Section 18(6) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(6)It shall be the duty of the Registrar to,-(a)manage the property and the investments of the University including trusts and endowed property in accordance with the decision of the Finance Committee and the Board of Management;(b)be the custodian of the records, the common seal and such other properties of the University, as the Board of Management shall commit to his charge; and(c)issue all notices convening meetings of the Senate, the Board of Management, the Academic Council, the Finance Committee and any other committee appointed by the authorities of the University.
