Section 14 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
14. -
The Registrar shall have the following duties and powers in addition to the powers conferred by these regulations. He shall perform his duties subject to any Special or General Orders made by the Chairman.(i)To receive all applications, appeals and other proceedings ;(ii)To require any application, Memorandum of appeal, interlocutory application or other proceedings presented to the Special Court or to the Registrar to be amended in accordance with the procedure or practice of the Special Court or to be represented after such other requisition as the Registrar is empowered to make, has been complied with :Provided that the Registrar shall, when so required, refer the matter to the Chairman ;(iii)To direct the part to file such number of copies of material papers in a case as may be necessary for the disposal of the case ;(iv)To transmit copy of order or orders of the Special Court of the parties concerned ;(v)To appoint or discharge a next friend or guardian adlitem to a minor, and direct the amendment of the record accordingly ;(vi)To bring on record the name of the legal representative of a deceased applicant, appellant or respondent :Provided that the contested applications and applications presented out of time falling within Clauses (v) and (vi) shall be posted before the Bench for disposal.(vii)To make the order for leave to search the record of the Special Court under the relevant regulations in that behalf.(viii)To dispose of all applications for copies of judicial records in the custody of the Special Court;(ix)To allow from time to time any period or periods not exceeding 10 days in all for filing slips, furnishing information, for filing covers for issuing notices or for any similar act necessary to make an application or an appeal complete;(x)To register Advocate clerks ;(xi)To refer any matter before him to the Chairman ;(xii)To direct substituted service under Order V Rule 20 CPC;(xiii)To condone delay not beyond 10 days in representation of the application, interlocutory applications or appeals ;(xiv)To condone delay in payment of deficit Court fee up to a maximum period of ten days failing which it shall be put-up before Court for orders ;(xv)To rectify clerical errors relating to cause title or the description of the parties ;(xvi)To return the documents produced in pending cases ;(xvii)To excuse delay in filing the fees certificate.
