Section 48 in The M.P. Madhyastham Adhikaran Regulations, 1985
48. Additional powers and duties of Registrar.
- In addition to the powers conferred elsewhere in these regulations, the Registrar shall have the following powers and duties subject to any general or special order of the Chairperson or the Vice-Chairman of the Bench concerned, namely :-(i)to decide all questions arising out of the scrutiny of the petitions/applications before they are registered;(ii)to require any petition/application presented to the Tribunal to be amended in accordance with the Act and the rules before the case is fixed for pre-hearing;(iii)to grant leave to inspect the records of the disposed of cases of Tribunal;(iv)to requisition records from the custody of any Court or other authority;(v)to receive and dispose of applications by parties for return of documents in disposed of cases.
