Section 21 in The National Highways Tribunal (Procedure) Rules, 2003
21. Additional powers and duties of the 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 orders of the Presiding Officer, namely:(i)to receive all appeals and other documents;(ii)to decide all questions arising out of the scrutiny of the appeals before they are registered;(iii)to require any appeal presented to the Tribunal to be amended in accordance with the rules;(iv)subject to the directions of the Presiding officer to fix date of hearing of the appeals or other proceedings and issue notices thereof;(v)direct any formal amendment of records;(vi)to order grant of copies of documents to parties of the proceedings;(vii)to grant leave to inspect the record of Tribunal;(viii)to dispose of all matters relating to the service of notices or other processes, application for the issue of fresh notice or for extending the time for or ordering a particular method of service on a respondent including a substituted service by publication of the notice byway of advertisements in the newspapers;(ix)to requisition records from the study of any Court or other authority.
