Section 25 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
25. Functions of the Registrar
.- [(1) The Registrar shall discharge his functions under the general superintendence of the Presiding Officer, the Member authorized under sub-rule (2) of rule 5. He shall discharge such other functions as are assigned to him under these rules by the Presiding Officer or in the temporary absence of the Presiding Officer, by the Member authorized under sub-rule (2) of rule 5, by a separate order in writing.] [Susbstituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)](2)He shall have the custody of the records of the Appellate Tribunal.(3)The official seal of the Appellate Tribunal shall be kept in the custody of the Registrar.(4)[ Subject to any general or special direction by the Presiding Officer, or in the temporary absence of the Presiding Officer, the Member authorized under sub-rule (2) of rule 5, the official seat of the Appellate Tribunal shall not be affixed to any order, summons or other process save under the authority in writing from the Registrar.] [Susbstituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)](5)The official seal of the Appellate Tribunal shall not be affixed to any certified copy issued by the Appellate Tribunal, save under the authority in writing of the Registrar.[26. Additional functions and duties of Registrar .-In addition to the functions and duties assigned in the rules, the Registrar shall have the following functions and duties subject to any general or special orders of the Presiding Officer or in his temporary absence, the Member authorized under sub-rule (2) of rule 5, namely:-(i)to receive all appeals, replies and other documents;(ii)to decide all questions arising out of the scrutiny of the appeals before they are registered;(iii)to require any appeal presented to the Appellate Tribunal to be amended in accordance with the rules;(iv)subject to the directions of the Presiding Officer, or in his temporary absence, the Member authorized under sub-rule (2) of rule 5, to fix date of hearing of the appeals or other proceedings and issue notices thereof;(v)to direct any formal amendment of records;(vi)to order grant of copies of documents to parties to proceedings;(vii)to grant leave to inspect the record of the Appellate Tribunal;(viii)dispose of all matters relating to the service of notices or other processes, application for the issue of fresh notice or for extending the time for or ordering a particular method of service on a respondent including a substituted service by publication of the notice by way of advertisement in the newspapers; and(ix)for requisition records from the custody of any Court or other authority.]
