Section 25 in Rajasthan Tax Board Regulations, 2017
25. Functions of the Registrar.
- Subject to any general or special order of the Chairperson, the Registrar shall have the following functions, including:-(i)to ensure that sufficient number of cases in order of priority as may be scheduled for hearing by the Chairperson, from time to time are fixed before the Bench or Benches for hearing;(ii)to verify the service of notice other processes and to ensure that the notice issued to the parties are properly served upon them and to effect substituted mode of service, as may be ordered by the Tax Board.(iii)to requisition records relating to the cases from custody of any authority;(iv)to allow inspection of records of the Tax Board by the appellants or respondents.(v)to return the records files sent by any authority in compliance of orders of the bench or after disposal of the appeal, cross objections, application; etc.(vi)to consolidate the appeals relating to the common issue or for any reason on the direction of the Chairperson and members;(vii)to fix cases initially district wise and to fix the cases out of turn date wise or area wise on the specific directions of the Chairperson;(viii)to certify and issue copies of the judgments or orders of the Tax Board to the parties in accordance with the guidelines issued by the Chairperson, from time to time;(ix)to issue certified copies of the orders of the Tax Board for publication in accordance with the directions of the Chairperson;(x)to segregate cases to be heard by the single bench or division bench, as the case may be, in accordance with law and fix them for hearing accordingly; and(xi)to maintain library as per the directions and guidelines issued by the Chairperson, from time to time.
