Section 44 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
44. Officers of the Tribunal and their functions.
(1)The Registrar shall have the custody of the records of the Tribunal and shall exercise such other functions as are assigned to him under these rules or by the President by separate order.(2)The Registrar may, with the approval of the President, delegate to [the Deputy Registrar or] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.] an Assistant Registrar any function required by these rules to be exercised by the Registrar.(3)In the absence of the Registrar [the Deputy Registrar or] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.] the Assistant Registrar may exercise all the functions of the Registrar.(4)The official Seal shall be kept in the custody of the Registrar [or Deputy Registrar or Assistant Registrar.] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.](5)Subject to any general or special directions given by the President, the Seal of the Tribunal shall not be affixed to any order, summons or other processes save under the authority in writing of the Registrar [of Deputy Registrar or Assistant Registrar.] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.](6)The Seal of the Tribunal shall not be affixed to any certified copy issued by the Tribunal save under the authority in writing of the Registrar [or Deputy Registrar] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.] or Assistant Registrar.
