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State of Uttar Pradesh - Section

Section 13 in Roorkee University Act 1947

13. The Registrar.

- The Registrar shall be a whole-time officer of the University and shall act as Secretary of the [Senate, the Syndicate, the Finance Committee and the Academic Council and shall be appointed in the manner prescribed by rules.] [Substituted by section 9 of U.P. Act No. 10 of 1998.] He shall exercise such other powers and perform such other duties as may be prescribed by the rules or regulations.