Section 78(4) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(4)The Registrar of Tribunal shall have the following powers and duties subject to any general or special order of the Tribunal, namely: -(i)to received all petitions or applications and other documents including transferred applications;(ii)to decide all questions arising out of the scrutiny of the petitions and applications before they are registered;(iii)to decline to accept any document which is presented otherwise than in accordance with these rules.(iv)to require any petition or application presented to the Tribunal to be amended in accordance with the Act;(v)Subject to the directions of Tribunal to fix the date of first hearing of the petition or application or other proceedings and issue notices thereof;(vi)to direct any formal amendment of records(vii)to order grant of copies of documents to the parties to the proceedings;(viii)to grant leave to inspect the records of the Tribunal;(ix)to dispose of matters relating to the service of notices;(x)to receive application within thirty days from the date of death for substitution of authorized representatives of the deceased parties during the pendency of the petition or application;(xi)to receive and dispose of application 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.
