Section 12 in The UTTAR PRADESH POLICE AND FORENSIC SCIENCE UNIVERSITY ACT, 2020
12. Registrar
(1)The Registrar shall be a whole time officer of the University;(2)The Registrar shall be appointed by the General Council in such manner and on such terms and conditions as may be prescribed;(3)The Registrar shall exercise the following powers and perform followingduties, namely:-(i)he shall be responsible for the custody of records, common seal, the funds. of the University and such other 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 shall be responsible for the administration of the University and conduct the exarninations 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.
