Section 27 in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
27.
Additional powers and duties of Registrar.-In addition to the powers conferred else wherein these rules, the Registrar shall have the following powers and duties subject to any general or special order of the Presiding Officer, 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 dispose of all matters, relating to the service of notices of other processes, applications for the issue of fresh notices or for extending the time therefore;(viii)to requisition records from the custody of any court or other authority;(ix)to receive applications for the substitution of legal representatives of the deceased parties, during the pendency of the application;(x)to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order or abatement; and(xi)to receive and dispose of application by parties for return of documents.
