Section 2(g) in The Central Administrative Tribunal (Procedure) Rules, 1987
(g)"Registrar", in relation to the Tribunal means, the Registrar appointed to the Principal Bench and in relation to each of the other Benches of the Tribunal shall mean the Registrar appointed to whom the powers and functions of the Registrar may be delegated under clauses (2) and (3) of rule 28;
