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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(4) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

(4)The Registrar shall be ex-officio Member 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. 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. He may call from any office, laboratory, college or institution maintained by the University, any information or returns as he may consider necessary for the exercise of his powers, performance of his functions or discharge of his duties.