Section 22 in The Global Open University (Nagaland) Act, 2006
22. Powers and functions of Registrar.
(1)The Registrar shall be the ex officio Secretary of all the Councils of the University under the Act.(2)The Registrar shall,-(i)comply with all directions and orders of the Executive Council and the Pro Chancellor;(ii)be the custodian of the records, the common seal and such other property of the University as the Executive Council may commit to his charge;(iii)issue notices for, and keep minutes of the meetings of the Councils Board of Studies and other authorities of the University;(iv)conduct all official correspondence between the University and others outside the University and between various Councils Board and authorities within the University;(v)furnish notices, minutes and other records of the University to the Chancellor on his own and furnish all information when asked by the Chancellor;(vi)call meetings of the Executive Council for taking emergent decisions, if any, in the absence of both the Pro Chancellor and the Vice Chancellor;(vii)perform such other duties as may be assigned by the Pro Chancellor, Vice Chancellor and the Executive Council; and(viii)be directly responsible to the Vice-Chancellor for the proper discharge of his duties.
