Section 15 — The Registrar.
The Tezpur University Act, 1993
(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 agreement, sign documents and authenticate records on behalf of the University and shall exercise such powers and perform such duties as may be prescribed by the Statutes.Open in Lexace · Ask the AI about this section