LexSection 13 — Registrar.
The Central Sanskrit Universities Act, 2020
(1) The Registrar shall be appointed in such manner, and on such terms and conditions of service, as may be prescribed by the Statutes. (2) The Registrar shall have the power to enter into agreements, sign documents and authenticate records on behalf of the University, and shall exercise such other powers and perform such other duties, as may be prescribed by the Statutes.Open in Lexace · Ask the AI about this section