Section 37(2) in The Railway Claims Tribunal (Procedure) Rules, 1989
(2)Without prejudice to the foregoing sub-rule (1), the Registrar shall have the following powers and duties, subject to the general or special order of the Chairman, Vice-Chairman or Member, namely:-(i)to receive all applications and other documents including transferred applications under sub-rule (3) of rule 3;(ii)to decide all questions arising out of the scrutiny of the applications before they are registered in accordance with rule 11;(iii)to require any application presented to the Tribunal to be amended for compliance with any provision of the Act or the rules;(iv)subject to the direction of the respective Benches, to fix the date of hearings and to issue notices therefor;(v)to direct any formal amendment of records;(vi)to order grant of copies of documents to parties to the proceedings;(vii)to grant leave to inspect the records of the Tribunal;(viii)to dispose of all matters relating to the service of notices or other processes, applications for the issue of fresh notices and for extending the time for filing such applications and to grant time not exceeding [thirty] [ Substituted by G.S.R. 787(E), dated 2-12-2002, for the figure " 15" (w.e.f. 2-12-2002).] days for filing a reply or rejoinder, if any, and to place the matter before the Bench for appropriate orders after the expiry of the aforesaid period;(ix)to requisition or transfer of any records of such suit, claim or other legal proceeding as are transferred to the claims Tribunal from any Court, Claims Commissioner or other authority under clause (a)of sub-section (2) of section 24 of the Act;(x)to receive and dispose of applications for substitution, except where the substitution would involve setting aside an order of abatement;(xi)to receive and dispose of applications by parties for return of documents;(xii)[ to supply to the Central Government the information in Form XIV; [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).](xiii)to dismiss the application for default in case the applicant or his legal practitioner does not appear before him on the date fixed for hearing of the case;(xiv)to dismiss the application in case the applicant fails to serve the opposite party with the notice; and(xv)to restore the application, if he is satisfied that there are sufficient reasons for non-appearance or for not serving the opposite party.]
