Section 8 in The Unlawful Activities (Prevention) Rules, 1968
8. Tribunal to have a Registrar .-(1) The Tribunal shall have a Registrar who shall be either a whole-time or part-time officer of the Government.
(2)The Registrar shall have the custody of the seal and the records of the Tribunal and shall exercise such other functions as may be assigned to him by the Tribunal.
