8. In addition to the powers conferred by other rules, the Registrar shall have the following duties and powers subject to any general or special order of the Chief Justice, namely:-
(i)to require any plaint, petition of appeal, petition or other proceeding presented to the Court to be amended in accordance with the practice and procedure of the Court or to be represented after such requisition as the Registrar is empowered to make in relation thereto has been complied with;(ii)to fix the date of hearing of appeals, petitions or other proceedings and issue notices thereof;(iii)to settle the index in cases where the record is prepared in the Court;(iv)to make an order for change of Advocate-on-Record with the consent of the Advocate-on-Record;(v)to direct any formal amendment of record;(vi)to grant leave to inspect and search the records of the Court and order the grant of copies of documents to parties to proceedings; and without interfering or dispensing with any mandatory requirement of these rules;(vii)to allow from time to time on a written request any period or periods not exceeding twenty eight days in aggregate for furnishing information or for doing any other act necessary to bring the plaint, appeal, petition or other proceeding in conformity with the rules and practice of the Court.Order IVADVOCATES
