Section 14 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
14. Powers and functions of Registrar.
- The Registrar shall have the following powers and functions, namely:-(a)registration of appeals, petitions and applications;(b)to receive applications for amendment of appeal or petition or application or subsequent proceedings;(c)to receive applications for fresh summons or notices and regarding services thereof;(d)to receive applications for fresh summons or notice and for short date summons and notices;(e)to receive applications for substituted service of summons or notices;(f)to receive applications for seeking orders concerning the admission and inspection of documents;(g)transmission of a direction or order to the civil court as directed by the Appellate Tribunal with the specified certificate(s) for execution; and(h)such other incidental matters as the Chairperson of the Appellate Tribunal may direct from time to time.
