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17. The Registrar. (1) The Registrar of a corresponding University shall be a whole-time office of that University and shall be appointed by the Vice-Chancellor of that University with the approval of the Board. (2) The Registrar of a corresponding University shall receive such remuneration and other emoluments as may be prescribed and shall not, during the tenure of his office, accept any remuneration or emolument other than the prescribed remuneration or emolument. (3) The powers and duties of the Registrar of a corresponding University shall be as follows: (a) to be responsible for the custody of the records and the common seal of the University; (b) to be the ex officio Secretary to the Academic Council and to the Board and to place before such Council and Board all such information as may be necessary for the transaction of business of the Council or the Board, as the case may be; (c) to receive applications for admission into the University; (d) to keep a permanent record of all syllabi, curricula and informations connected therewith; (e) to make arrangements for the conduct of such examinations as may be prescribed and to be responsible for the due execution of all processes connected therewith; (f) to perform such other duties as may be prescribed or required, from time to time, by theVice-Chancellor.    |
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