Section 11 in The Adjudicating Authority (Procedure) Regulations, 2013
11. Procedures to be followed by Registrar.
(1)The Registrar shall have the custody of records of the Adjudicating Authority and shall exercise such other functions including weeding out of old records as may be assigned to him under these regulations by the Chairperson.(2)Subject to any general or special order of the Chairperson, the Registrar shall-(a)receive all complaints and applications and miscellaneous applications as well as the other documents;(b)endorse on such complaints and applications the date of receipt;(c)check whether the complaints or applications are barred by limitation;(d)fix the date of hearing of the complaint and application subject to the directions of the Chairperson or Senior Member or Member of the Bench, as the case may be and direct the issue of notices therefor;[***] [Omitted '(e) bring on record legal representatives, in case of death of any party, to proceedings;' by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)];(f)verify the service of notice or other processes and to ensure that the parties are properly served;(g)requisition on the direction of Adjudicating Authority records from the custody of any authority;(h)allow inspection of records of the Adjudicating Authority;(i)return the documents filed by any authority on orders of the Bench;(j)certify and issue copies of the orders of the Adjudicating Authority to the parties;(k)grant certified copies of documents filed in the proceedings to the parties, in accordance with these regulations;(l)ensure that remand reports are submitted in time whenever called for by the Bench by issuing necessary reminders to the authority concerned.
