Section 26 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
26. Additional powers and duties of the Registrar.
- In addition to the above referred powers, the Registrar shall have the following powers and shall perform following duties, subject to any general and special order of the Chairman, namely :-(a)To receive all appeals, revision, review petitions and other applications and documents;(b)To receive all questions arising out of the scrutiny of the applications before they are registered;(c)To require any application presented to the Tribunal to be amended in accordance with the rules and regulations;(d)Subject to the directions of the respective Benches to fix date of hearing of the applications or other proceedings and issue notice thereof;(e)To order grant of copies of documents to parties to proceedings;(f)To requisition records from custody of any Court or other authority;(g)The Registrar shall, with the prior approval of the Chairman, distribute work among the Class III and Class IV staff members of the Tribunal and shall also prepare duty list accordingly.
