Section 7 in Rules of the High Court of Judicature for Rajasthan, 1952
7. Functions, powers and duties of the Registrar.
- in addition to other functions, powers and duties of the Registrar under these Rules or other law, the following shall be his functions, powers and duties in relation to judicial proceedings, namely-(i)to dispose of all matters relating to the service of notice's' and other processes including the signing and issuing of warrants issued under the orders of the Court:(ii)to allow the removal of formal defects in any memorandum of appeal or objection, petition or application:(iii)to admit, issue necessary orders in, and dispose of uncontested applications made:-Under Order XXII of the Code-(a)to bring on record the legal representatives of deceased parties, provided that no question of abatement or limitation arises: or(b)to record the assignment, creation or devolution of any interest during the pendency of a case; orUnder Order XXXII of the Code-for appointment or removal of a next friend or guardian ad litem, including fixation of fees and expenses of the next friend or guardian;(iv)to deal with a motion for the admission of an application for leave to appeal to the Supreme Court in all cases in which an order for issue of notice may be made as a matter of course;(v)to receive plaint, issue notice of fix date for the filing of written statement in a proceeding under the original ordinary or extra ordinary jurisdiction of the Court, with liberty to adjourn any matter to the Judge seized of the case in Chambers;(vi)to deal with matters relating to the payment of expenses and allowance to jurors and witnesses;(vii)to direct that a security bond furnished under the provisions of rule 10 of Order XLI of the Code be sent to the Court below for verification and report;(viii)to send decree and orders passed by the Court in the exercise of its original ordinary or extraordinary jurisdiction to other Courts for execution;(ix)under the Indian Succession Act, 1925-(a)to receive an inventory of the property, credits and debts of the deceased to which the executor or administrator is entitled, or an account of the estate showing the assets and the application or disposal thereof;(b)to require an executor or administrator to exhibit an inventory or account under section 317;(c)to grant extension of time for filing an inventor or accounty;(d)to place on record an inventory or account when in order;(e)to issue necessary notices in connection with matters mentioned in clauses (a) and (b), with liberty to adjourn any matter to the Bench concerned;(x)to verify a compromise or record the statement on oath of any person under the orders of the Court;(xi)to extend the time for the submission of findings by the Court below in a case in which issues have been referred for trial to that Court under rule 25 of Order XLI of the Code;(xii)to dispose with copies of judgments where such copies have been filed in at least one connected appeal or revision;(xiii)to deal with all matters connected with the progress of a case subject to such orders as the Court may pass from time to time including the receiving of affidavits and the granting of time for filing the same;(xiv)to direct that any matter be laid before the Court; or(xv)to do such other act as may be directed by the Court.
