(1)The Registrar or the Officer authorised by him under sub-rule (i) of Rule 4, shall enter on every application the date on which it is presented or deemed to have been presented under that Rule and shall sign the entry.(2)If, on Scrutiny, the application is found to be in order, it shall be duly registered and given a serial number.(3)If the application, on scrutiny, is found to be defective and the defect noticed is formal in nature, the Registrar may allow the concerning party to rectify the same and if the defect is not formal in nature, the Registrar may allow the applicant such time to rectify the defect, as he may deem necessary.(4)If the applicant fails to rectify the defect within the time allowed under sub-rule (3), the Registrar may, by order and for reasons to be recorded in writing, decline to register the application and inform the applicant accordingly.(5)An appeal against the order passed under sub-rule (iv) may be preferred by the person aggrieved within thirty days from the date of such order, to the Chairman and such appeal may be dealt with and disposed of by the Chairman or in his absence, any member authorised by the Chairman by special or general order, whose decision thereon shall be final.(6)Cases received on transfer from the High Court of Judicature at Patna or the State Government in accordance with the provisions of Section 15 of the Act shall also be given fresh serial numbers.
