Section 12 in Chhattisgarh Rent Control Adaptation Rules, 2016
12. Duties of Registrar.
- The Registrar shall also perform the following duties, namely:-(a)Surveillance of service of information letter and other process;(b)To take necessary action for removal of error in the cases filed before it;(c)To take decision regarding application filed for appointment of next friend or Guardian regarding minor/unsound person;(d)To pass order for depositing the amount regarding appeal;(e)To take action regarding service of notice through publication in newspaper;(f)To send requisition to the office of the Rent Controller for record and documents;(g)To decide the copying application regarding pending and disposed records;(h)To decide the queries regarding payment of Court fees;(i)To decide the application filed regarding return of the document by the parties;(j)To decide the application for translation work through the translator;(k)To decide application in appeal regarding non-filing of the certified copy of decision/order/decree;(l)To take action regarding reconstruction of the missing record;(m)To decide the application regarding deposit of process fees in an untimely manner;(n)To take decision regarding removal of typographical mistake in the appeal or application filed by the parties;(o)To discharge the instructed work/order of the Chairman/Member; and(p)To send, as desired by the Hon'ble Supreme Court, the paper book record of the appeal filed before it against order of the Tribunal along with English translation.
