Section 29(3) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(3)In the absence of the Registrar, the [Deputy Registrar] [Substituted 'Assistant Registrar' by Notification No. G.S.R. 592(E), dated 9.6.2016 (w.e.f. 26.5.2015).] or any other officer to whom the powers and functions of the Registrar are delegated by the Chairman, as the case may be, may exercise the powers and functions of the Registrar.
