Section 16 in National Company Law Appellate Tribunal Rules, 2016
16. Powers and functions of the Registrar.
- The Registrar shall have the following powers and functions, namely:-(a)registration of appeals, petitions and applications;(b)receive applications for amendment of appeal or the petition or application or subsequent proceedings.(c)receive applications for fresh summons or notices and regarding services thereof;(d)receive applications for fresh summons or notice and for short date summons and notices;(e)receive applications for substituted service of summons or notices;(f)receive applications for seeking orders concerning the admission and inspection of documents;(g)transmission of a direction or order to the civil court as directed by Appellate Tribunal with the prescribed certificate for execution etc; and(h)such other incidental or matters as the Chairperson may direct from time to time.
