Section 2(g) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
(g)[ "Registrar" means the Registrar appointed for the Tribunal or any other person authorized, by order, by the Central Government to act as Registrar for the purpose of these rules;] [Substituted by Notification No. G.S.R. 949(E), dated 20.7.2017 (w.e.f. 21.6.1997).]
