Section 30 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
30. Functions of the Deputy Registrar.
(1)The Deputy Registrar shall discharge the functions under the general superintendence of the Chairman and shall discharge such other functions as are assigned to him under these rules or by the Chairman by a separate order in writing.(2)The Deputy Registrar shall be the custodian of the records of the Appellate Board.(3)The official seal of the Appellate Board shall be kept in the custody of the Deputy Registrar.(4)Subject to any general or special directions of the Chairman, the official seal of the Appellate Board shall not be affixed to any certified copy issued by the Appellate Board save under the authority in writing of the Deputy Registrar.
