Section 17 in National Company Law Tribunal Rules, 2016
17. Functions of the Registrar.
(1)The Registrar shall have the following functions, namely:-(a)registration of appeals, petitions and applications;(b)receive applications for amendment of appeal or the petition or application or subsequent proceedings.(c)receive applications for fresh summons or notices and regarding services thereof;(d)receive applications for fresh summons or notices and for short date summons and notices;(e)receive applications for substituted service of summons or notices;(f)receive applications for seeking orders concerning the admission and inspection of documents;(g)transmission of a direction or order to the civil court as directed by Tribunal with the prescribed certificates for execution etc., and(h)such other incidental or matters as the President may direct from time to time.(2)All adjournments shall normally be sought before the concerned Bench in court and in extraordinary circumstances, the Registrar may, if so directed by the Tribunal in chambers, at any time adjourn any matter and lay the same before the Tribunal in chambers.
