Section 6 in The Competition Appellate Tribunal (Procedure) Regulations, 2011
6. Functions of Registrar.-
The Registrar shall-(a) receive and register appeals, applications, interlocutory and all other miscellaneous applications relating to such appeals or applications, as the case may be;(b)maintain all records of the Tribunal;(c)represent the Tribunal before the Supreme Court in the event of an appeal under section 53(T) of the Act; and(d)perform such other functions as the Chairperson may, from time-to-time, direct.
