Section 4 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
4. Powers and functions of the Registrar.
- (i) The Registrar shall be the Chief Executive of the Commission on the judicial side. Any communication addressed to him shall be deemed to be addressed to the Commission and the Commission will be represented by him in all judicial matters.(ii)The Registrar shall discharge his functions under the control and superintendence of the Chief Information Commissioner.(iii)All judicial records of the Commission shall be in the custody of the Registrar.(iv)The Official Seal of the Commission shall be kept in the custody of the Registrar.(v)Subject to any general or special directions of the Chief Information Commissioner, the Official Seal of the Commission shall be affixed to any order, summons or other process under the authority of the Registrar.(vi)The Official Seal of the Commission shall not be affixed to any certified copy issued by the Commission save under the authority of the Registrar.(vii)The office of the Registrar shall receive all applications, complaints, appeals, counter statements, replies and other documents.(viii)The Registrar shall decide all questions arising out of the scrutiny of the appeals and complaints and communicate the deficiencies, if any, to complainant/appellant, returnable within 15 days, and in case the deficiencies are not removed within the time frame the Registrar shall place the case before the Commission for appropriate orders.(ix)The Registrar may require any application, appeal, counter statement, replies presented to the Commission to be amended in accordance with these Regulations and direct any formal amendment of such records.(x)The Registrar shall fix the date of hearing of appeal, complaint or other proceedings and may prepare and notify in advance a cause list in respect of the cases listed for hearing, particularly the appeal(s) shall be listed at the earliest to enable the Commission to decide the appeal within the time frame prescribed under section 16(11).(xi)The Registrar may, on payment of a fee prescribed for the purpose, grant leave to a party to the proceedings to inspect the record of the Commission under supervision and in presence of an officer of the Commission.(xii)Copies of documents authenticated or certified shall be provided to the parties to the proceedings only under the authority of the Registrar.(xiii)The Registrar shall communicate the decisions, orders or directions of the Commission to the concerned person/persons, and all such communications signed or authenticated by the Registrar or under his authority shall be deemed to be the communications from the Commission.(xv)The Registrar shall be responsible for ensuring compliance of the orders, directions or decisions passed by the Commission and to take all necessary steps in this regard.(xvi)The Registrar shall exercise all such powers and discharge all such functions as are assigned to him by these Regulations or by the Chief Information Commissioner from time to time.(xvii)The Registrar shall assist all Information Commissioners in discharge of their functions.(xviii)The Additional Registrar shall have all the powers conferred on a Registrar and will exercise all the functions of the Registrar under his guidance.(xxi)The Registrar may with the approval of the Chief Information Commissioner delegate to a Joint Registrar, Deputy Registrar or Assistant Registrar any function required to be performed under these Regulations for the smooth functioning of the proceedings before the Commission under the Act.
