Section 28 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
28. Powers and functions of the Registrar.
(1)The Registrar shall have the custody of the records of the Tribunal and shall exercise such other functions as may be assigned to him under these rules or by the Chairman.(2)The Registrar may, with the approval of the Chairman, authorise the Deputy Registrar or any other person to carry out any of his functions.(3)In the absence of the Registrar, the Deputy Registrar or the person so authorised under sub-rule (2) may perform or exercise all or any of the functions and powers of the Registrar.(4)The Registrar shall keep in his custody the official seal of the Tribunal.(5)The Registrar shall, subject to any general or special direction by the Chairman, affix the official seal of the Tribunal on any order, notice or other process.(6)The Registrar shall have the power to authorise in writing the affixing of the seal of the Tribunal on a certified copy of any order of the Tribunal.
