Section 40A in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
40A. Additional powers and duties of Registrar.
- In addition to powers conferred elsewhere in these regulations, the Registrar shall have the following powers and duties subject to any general or special order of the Chairman namely;(i)To decide all questions arising out of the scrutiny of the petitions/applications before they are registered;(ii)To require any petition/application presented to the Tribunal to be amended in accordance with the Act and the rules before the case is fixed for hearing;(iii)To grant leave to inspect the records of the disposed of cases of Tribunal;(iv)To requisition records from the custody of any court or other authority;(v)To receive and dispose of applications by parties for return of documents in disposed of cases.
