Section 31 in The Armed Forces Tribunal (Procedure) Rules, 2008
31. Powers and duties of Registrar. The Registrar shall have the following powers and duties subject to any general or special order of the Chairperson or the Vice-Chairperson of the Bench concerned, 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 direction of the respective Benches, to fix the date of first 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 grant leave to inspect the records of the Tribunal;(viii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices and for extending the time for filing such applications and to grant time, not exceeding 30 days, for filing a reply or rejoinder if any, and to place the matter before the Bench for appropriate orders after the expiry of the aforesaid period;(ix)to requisition records from the custody of any Court, Service Headquarter, office, Department or other authority;(x)to receive application within ninety days from the date of death for substitution of legal representatives of the deceased parties during the pendency of the application;(xi)to receive and dispose of application for substitution, except where the substitution would involve setting aside an order of abatement;(xii) to receive and dispose of application by parties for return of documents.(xiii)registration of the legal practitioner's clerk.(xiv)in case of the Principal Bench, to call for information and records and to inspect or cause to be inspected the Registry of the other Benches under general or special orders as may be issued by the Chairperson from time to time.___________(1) Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
