- The Registrar will be the custodian of the records of the Tribunal and shall perform such other functions, duties as are assigned to him from time to time by the presiding officer and also exercise following powers :-(a)receive all applications and other documents including transfer application and to decide all questions arising out of the scrutiny of the such application received by him;(b)issue notices at the first instance and to fix the date of hearing;(c)grant permission to inspect the record of the Tribunal;(d)requisition or transfer of any records of such application claim or other legal proceeding as are transferred to the Tribunal from any Court;(e)receive or dispose off applications by parties for return of documents;(f)supervise and control over the staff and to designate duties of the staff working and employed in the Tribunal;(g)issue certified copies of order, judgement, applications, reply and other documents after receiving requisite fee from the person who deserve to obtain the copies as such;(h)the official seal shall be kept in the custody of the Registrar.
