Section 31 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
31. Additional functions and duties of the Deputy Registrar.
- In addition to the functions and duties assigned under rule 30, the Deputy Registrar shall have the following functions and duties subject to any general or special orders of the Chairman, namely :-(i)to receive all appeals, applications, counter-statements, replies and other documents;(ii)to decide all questions arising out of the scrutiny of the appeals and applications before they are registered;(iii)to require any appeal, application, counter-statement, replies presented to the Appellate Board to be amended in accordance with the rules;(iv)subject to the directions of the Chairman, to fix date of hearing of the appeals or applications or other proceedings and issue notices therefor;(v)direct any formal amendment of records;(vi)to order supply of copies of documents to parties to the proceedings;(vii)to grant leave to inspect the records of the Appellate Board;(viii)to requisition records from the custody of any court, Controller of Patents or other authority;(ix)to decide questions relating to extension of time in respect of filing of counter-statement, reply, rejoinder, etc.
