Section 28 in Orissa Administrative Tribunal (Procedure) Rules, 1986
28. Additional Power and duties of Registrar.
- In addition to the powers conferred elsewhere in these rules, the Registrar shall have the following powers and duties subject to any general or special order of the Chairman, namely :(i)to receive all applications and other documents, including transferred applications;(ii)to decide all questions arising out of the scrutiny of the applications before they are registered.(iii)to require any application presented to the Tribunal to be amended in accordance with the Act and the rules;(iv)subject to the directions of the Tribunal to fix dates of hearing of the applications or other proceedings and issue notices thereof,(v)to direct any formal amendment of records;(vi)to order grant of copies of documents to parties to the proceedings;(vii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices or for extending the time therefore;(viii)to requisition records from the custody of any Court or other authority;(ix)to receive applications for the substitution of legal representatives of the deceased parties, during the pendency of the application;(x)to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order or abatement; and
