Section 29 in The Central Administrative Tribunal (Procedure) Rules, 1987
29. Additional powers and duties of 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 order of the Chairman or the Vice-Chairman 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, 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 or other authority;(x)[ to receive applications within ninety days from the date of death for substitution of legal representatives of the deceased parties during the pendency of the application] [Substituted by G.S.R. 99(E), dated 26.2.1991 (w.e.f. 27.2.1991). ];(xi)to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order of abatement;(xii)to receive and dispose of applications by parties for return of documents.
