Section 26 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
26. Additional powers and duties of Registrar.
- In addition to the powers conferred elsewhere in these rules, the Registrar shall have the following powers and duties subject to any general or special orders of the Presiding Officer, namely-(1)to receive all appeals and other documents;(2)to decide all questions arising out of the scrutiny of the appeals before they are registered;(3)to require any appeal presented to the Appellate Tribunal to be amended in accordance with the rules;(4)subject to the directions of the Presiding Officer to fix date of hearing of the appeals or other proceedings and issue notices thereof;(5)direct any formal amendments or records;(6)to order grant of copies of documents to parties to proceedings;(7)to grant leave to inspect the record of Appellate Tribunal;(8)dispose of all matters relating to the service of notices of other process, application for the issue of fresh notice of for extending the time for or ordering a particular method of service on a respondent including a substituted service by publication the notices by way of advertisements in the newspapers;(9)to requisition records from the custody of any Court or other authority.
