Section 29 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
29. Additional powers and duties of Registrar.
- In addition to the powers conferred elsewhere in these rules, the Registrar shall have the following powers and duties subject to any general or special order of the Chairman, namely :-(i)to receive all applications and other documents including transferred applications;(ii)to decide all questions arising out of the scrutiny of the applications before they are registered;(iii)to require any application presented to the Tribunal to be amended in accordance with the Act and the rules;(iv)subject to the directions of the Tribunal to fix dates of hearing of the applications or other proceedings and issue notices thereof;(v)to direct any formal amendment of records;(vi)to order grant of copies of documents to parties to the proceedings;(vii)to grant leave to inspect the records of the Tribunal;(viii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices or for extending the time there for;(ix)to requisition records from the custody of any court or other authority;(x)to receive applications for the substitution of legal representatives of the deceased parties, during the pendency of the application;(xi)to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order or abatement; and(xii)to receive and dispose of applications by parties for return of documents.
