Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000

27. Additional powers and duties of Registrar.-

In addition to the powers conferred elsewhere in these rules, the Registrar shall have the following powers and duties subject to any general or special order of the Presiding Officer namely:—

( i ) to receive all applications and other documents including transferred applications;

(ii) to decide all questions arising out of the scrutiny of the applications before they are registered;

(iii) to require any application presented to the Tribunal to be amended in accordance with the Act and the rules;

(iv) subject to the directions of the Tribunal (o fix dates of hearing of the applications or other proceedings and issue notices thereof ;

(v) to direct any formal amendment of records;

(vi) to order grant of copies of documents to parties to the proceedings;

(vii) to dispose of all matters, relating to the service of notices of other processes, applications for the issue of fresh notices or for extending the time therefore;

(viii) to requisition records from the custody of any court or other authority;

(ix) to receive applications for the substitution of legal representatives of the deceased parties, during the pendency of the application;

(x) to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order or abatement; and

(xi) to receive and dispose application by parties for return of documents.