Section 47 in The M.P. Madhyastham Adhikaran Regulations, 1985
47. Powers and functions of the Registrar.
(1)The Registrar shall have the custody of the records of the Tribunal and shall perform such other functions as are assigned to him under these regulations or as may be assigned by the Chairperson or the Vice-Chairman by separate order.(2)The Registrar may, with the approval of the Chairperson, or of the Vice-Chairman designate to the Deputy Registrar/Section Officer any function or power required by these to be performed or exercised by the Registrar.(3)In the absence of the Registrar, the Deputy Registrar/Section Officer may exercise all the powers and perform all the functions of the Registrar.(4)The official seal shall be kept in the custody of the Registrar.(5)Subject to any general or special direction by the Chairperson, the seal of the Tribunal shall not be affixed to any order, summons or other process save under the authority in writing of the Registrar or the Deputy Register/Section Officer.
