Section 30 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
30. 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 order of the Chairman, namely :-(i)to receive every application or other document including a transferred application;(ii)to decide every question arising out of the scrutiny of the application before registration;(iii)to require any application presented to the Tribunal to be amended in accordance with the Act and the rules;(iv)to fix the date of first hearing of the application or other proceeding and issue notice thereof subject to the direction of the Bench;(v)to direct any formal amendment of records;(vi)to order grant of copies of any document to parties to the proceedings;(vii)to grant leave to inspect the records of the Tribunal;(viii)to dispose of any matter relating to the service of notices or other processes, applications for the issue of fresh notices or for extending the time for filing the applications, to grant time not exceeding thirty 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 records from the custody of any court or other authority ;(x)to receive application within ninety days from the date of death for substitution of legal representatives of the deceased parties during the pendency of the application;(xi)to receive and dispose of applications for substitution, except where the substitution does not involve setting aside an order of abatement ; and(xii)to receive and dispose of applications by parties for return of documents.
