Section 37 in Kerala University of Fisheries and Ocean Studies Act, 2010
37. The Registrar.
(1)The Registrar shall be a full-time salaried officer of the University and shall be appointed by the University Governing Council in accordance with the Statutes.(2)The salary and allowances payable to the Registrar shall such as may be prescribed.(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University.(4)The Registrar shall be ex-officio Secretary of the University Governing Council and the Academic Council and shall be bound to place before each such authority all such information as may be necessary for the transaction of its business.(5)The Registrar shall receive applications for entrance to the University, and shall keep permanent records of all courses, curricula and other information as may be deemed necessary by the Academic Council.(6)The Registrar shall be responsible for maintaining a permanent record of the academic performance of students of the University including the courses taken, grades obtained, degrees awarded, prizes or other distinctions won and any other items pertinent to the academic performance of the students.(7)The Registrar shall perform such other duties as may be prescribed or which may be assigned by the University Governing Council or the Vice Chancellor.(8)The Registrar shall have overall supervisory responsibility of the University examinations and declaration of results thereof.(9)Notwithstanding anything contained in sub clause (1) the first Registrar shall be appointed for a period not exceeding 5 years on such terms and conditions.
