Section 29(2) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(2)The Registrar may, with the approval of the Chairman delegate to the [Deputy Registrar] [Substituted 'Assistant Registrar' by Notification No. G.S.R. 592(E), dated 9.6.2016 (w.e.f. 26.5.2015).] any function or power required by these rules to be performed or exercised by the Registrar.
