Section 78(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(3)In particular and without prejudice to the generally of the provisions of this rule, the Registrar of Tribunal shall have the following powers and duties, namely: -(a)to have the custody of the records of the, Principal Bench of the Tribunal and other Benches;(b)to receive all petitions, applications or references pertaining to the Principal Bench and other Benches of the Tribunal;(c)to assist Principal Bench and other Benches of the Tribunal in the proceedings relating to the powers exercised by them;(d)to authenticate the orders passed by the Principal Bench an other Benches of the Tribunal;(e)to ensure compliance of the orders passed by the Principal Bench and other Benches of the Tribunal;(f)to have the custody and control of the Official seal of the Tribunal;(g)to have the right to collect from the Central Government or other officers, companies, LLPs and firms, or any other person such information as may be considered useful for the purpose of efficient discharge of the functions of the Tribunal under the Act and place the said information before the Tribunal. These rules shall apply to all Benches of the Tribunal situated all over India.
