Section 44(3) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(3)In the absence of the Registrar [the Deputy Registrar or] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.] the Assistant Registrar may exercise all the functions of the Registrar.
