Section 17(2) in The Uttar Pradesh State Sports University Act, 2021
(2)The Registrar shall exercise the following powers and perform the following duties, namely :-(i)he shall be responsible for the custody of records, common seal, the funds of the University and the property of the University;(ii)he shall place before the Board and other authorities of the University, all such information and documents as may be necessary for transaction of its business;(iii)he shall be responsible to the Vice-Chancellor for the proper discharge of his functions;(iv)he/she shall be responsible for the administration of the University and conduct the examinations and make all other arrangements necessary thereof and be responsible for the execution of all processes connected therewith;(v)he shall attest and execute all documents on behalf of the University;(vi)he shall verify and sign the pleadings in all suits and other legal proceedings by or against the University and all processes in such suits and proceedings shall be issued to and served on the Registrar: and(vii)he shall exercise such other powers and perform such other duties as may be assigned to him by or under this Act, the regulations or as may be delegated to him by the Board or the Vice-Chancellor.[17A. finance Officer. -
