LexSection 15 — The Registrar.
The University of Hyderabad Act, 1974
(1) The Registrar shall be appointed in such manner 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