Section 24 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
24. Powers and functions of the Registrar.
(1)The Registrar shall have the custody of the records of the Tribunal and shall exercise such other functions as may be assigned to him under these regulations or by the Chairman.(2)The Registrar may, with the approval of the Chairman, delegate to his subordinate, any functions required by these regulations to be exercised by him and such officer may perform or exercise all or any of the functions and powers of the Registrar.(3)The Registrar shall keep in his custody, the official seal of the Tribunal and the Registrar shall, subject to any general or special direction by the Chairman, affix the official seal of the Tribunal on any order, notice or other process.(4)The Registrar shall have the power to authorise in writing the affixing of the seal of the Tribunal on a certified copy of any order of the Tribunal.Explanatory Note(This does not form part of the notification, but is intended to indicate its general purport.)The Munnar Special Tribunal has been constituted as per the Munnar Special Tribunal Act for the adjudication of land disputes in respect of Munnar Area. The Act prescribes that the Tribunal shall, with previous approval of the Government, make regulation consistent with the provision of the Act to regulate procedure of the Tribunal i.e, how to receive application, scrutinize the application, service of notes and process served by the Tribunal etc. Accordingly Government have approved the Munnar Special Tribunal Regulation 2011, for Notification by the Tribunal.The notification is intended to achieve the above object.
