Section 25 in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
25. Functions of the Registrar.
- ([(1) The Registrar shall discharge his functions under the general superintendence of the Presiding Officer or in the temporary absence of the Presiding Officer, the Member authorised under sub-rule (2) of rule 5. He shall discharge such other functions as are assigned to him under these rules by the Presiding Officer or in the temporary absence of the Presiding Officer, by the Member authorised under sub-rule (2) of rule 5, by a separate order in writing.] [ Substituted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).](2)He shall have the custody of the records of the Appellate Tribunal.(3)The official seal of the Appellate Tribunal shall be kept in the custody of the Registrar.(4)[ Subject to any general or special direction by the Presiding Office, or in the temporary absence of the Presiding Officer, the Member authorised under sub-rule (2) of rule 5, the official seal of the Appellate Tribunal shall not be affixed to any order, summons or other process save under the authority in writing from the Registrar.] [ Substituted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).](5)The official seal of the Appellate Tribunal shall not be affixed to any certified copy issued by the Appellate Tribunal, save under the authority in writing of the Registrar.
