Section 23 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
23. Powers and functions of the Registrar.
(1)The Registrar shall have the custody of the records of the Tribunal and shall exercise such other functions as are assigned to him under these rules or by the Tribunal by separate order.(2)The Registrar may, with the approval of the Chairman of the Tribunal delegate to any officer of the Tribunal any function or power required by these rules to be performed or exercised by the Registrar.(3)In the absence of the Registrar, any other officer to whom the powers and functions of the Registrar are delegated by the Chairman of the Tribunal, as the case may be, may exercise the powers and functions of the Registrar.(4)The official seal shall be kept in the custody of the Registrar.(5)Subject to any general or special direction by the Chairman the seal of the Tribunal shall not be affixed to any order, summons or other process save under the authority in writing of the Registrar or any officer authorised in this behalf.(6)The seal of the Tribunal shall not be affixed to any certified copy issued by the Tribunal save under the authority in writing of the Registrar.(7)The Registrar shall have the power-(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 Tribunal, 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 Tribunal 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 or his successor in office during the pendency of the application;(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.
