Section 7 in The National Green Tribunal (Practices and Procedure) Rules, 2011
7. Functions of Registrar.
(1)The Chairperson may, by general or special order, entrust the following functions to the Registrar, namely:-(a)to receive all applications, appeals and other documents including transferred applications or appeals;(b)to decide all questions arising out of the scrutiny of the applications and appeals before they are registered;(c)to require any application or appeal presented to the Tribunal to be amended for compliance with the provision of the Act or the rules made thereunder;(d)subject to the directions of the Tribunal to fix the date of hearings and to issue notices therefor;(e)to direct any formal amendment of records;(f)to order grant of copies of documents to parties to the proceeding;(g)to grant leave to inspect the records of the Tribunal;(h)to dispose of all matters relating to the service of notices or other processes, application or appeals for the issue of fresh notices and for extending the time for filing such application or appeals, to grant time not exceeding thirty days for filing a reply or rejoinder, if any, and to place the matter before the Tribunal for appropriate orders after the expiry of the aforesaid period;(i)to requisition or transfer of any records of such suit, claim or other legal proceedings as are transferred to the Tribunal from any court or other authority;(j)to receive and dispose of application for substitution, except where the substitution would involve setting aside an order of abetment;(k)to receive and dispose of application by parties for return of documents; and(l)to call for information and records and to inspect or cause to be inspected the registry of the other place of sittings under general or special orders as may be issued by the Chairperson from time to time.(2)The official records shall be kept in the custody of the Registrar.
