Section 2B in The Appellate Side Rules of The High Court at Calcutta
2B. The Registrar may delegate to the Deputy Registrar or to an Assistant Registrar any function with which he is vested under Chapters IV and V and VIII to XIII except those referred to in clauses (5) to (7), (10), (11), (14) to (19) and (25) of Rule 2. He may also refer any matter under Rule 2 to the Court for orders.
