Section 40 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
40. Powers and functions of the Registrar.
(1)The Registrar shall have the custody of the records of the Tribunal and shall perform such other functions as are assigned to him under these regulations or as may be assigned by the Chairman by separate order.(2)The Registrar may, with the approval of the Chairman designate to the Joint Registrar/ Deputy Registrar/Section Officer any function or power required to be performed or exercised by the Registrar.(3)In the absence of the Registrar, the Joint Registrar/ Deputy Registrar/Section Officer may exercise all the powers and perform all the functions of the Registrar.(4)The official seal shall be kept in the custody of the Registrar.(5)Subject to any general or special direction by the Chairman, the seal of the Tribunal shall not be affixed to any order, summons or other process save under the authority in writing of the Registrar or the Joint Registrar/ Deputy Registrar/Section Officer.
