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    Work Profile of Registrars

     

    Work Profile of Registrars
    Designation Work Profile
    Registrar General
    1.  General Supervision and the control of High Court establishment.
    2.  Oath of Hon’ble Judges.
    3.  Full Court matters.
    4.  Matters related to Transfer, Promotion and Deputation of the Judicial Officers.
    5. Correspondence with Hon’ble Supreme Court, other High Courts, Parliament, Central Government, State Legislature and State Governments etc.
    6.  Preparation of Draft charge-sheets.
    7. Preparation of draft Rules, Circulars, amendments in existing Rules; as well as Circulars in compliance of the directions of Hon’ble the Chief Justice under Article 229 of the Constitution of India.
    8.  Preparation of Draft Service Rules/amendments of the Subordinate Judiciary.
    9. Processing of permission/intimation of purchase/sale of Movable/Immovable Properties by Judicial Officers and Staff of High Court.
    10. Purchase of items subject to the authorized limit.
    11. To do any other act, as per kind directions of Hon’ble the Chief Justice.
    Registrar (Vigilance)
    1.  Vigilance Section of the High Court.
    2.  Complaint against Judicial Officer and Subordinate Court Staff.
    3.  Complaint against the staff of the High Court.
    4. Maintenance of ACRs of Judicial Officers.
    5. Matters related to ACP of Civil Judge (Jr.Div.) and Civil Judge (Sr.Div.), Selection Grade and Super Time Scale Grade.
    6. Work related to Judgment Assessment.
    7. Scrutiny of ‘Statement of Assets’ of Judicial Officers and Staff of High Court.
    8. Matters related to creation & abolition etc of posts in High Court & District Courts.
    9. To do any other act, as per kind directions of Hon’ble the Chief Justice.
    Registrar (Judicial)
    1. Judicial Sections.
    2. Examination of Processing of Letter, PILs and applications received in reference to Judicial cases.
    3. Supreme Court Appeal Section.
    4. All Litigation matters related to Judicial Officers, Staff of High Court & Subordinate Judiciary pending at the level of Supreme Court of India & High Court of Uttarakhand, Nainital.
    5. In-charge of Copying Section & Record Room.
    6. Arrear Committee.
    7. Works pertaining to execution of typing of old AFR Judgments and execution of works such as scanning and quality check of the record at the digitization project.
    8. Appointment of Oath Commissioners and Advocate Clerks.
    9. Departmental Appeals/Disciplinary Proceedings etc. of Subordinate Court Staffs and High Court staff (the Departmental Appeals after the disposal at the end of Hon’ble Administrative Judge shall be placed before Hon’ble the Chief Justice.)
    10. Preparation and issuance of the Cause List, as per Roster, prepared by Hon’ble the Chief Justice.
    11. To do any other work, as directed by Ld. Registrar General.
    12. Note: Matters under serial no.(i) & (ii) shall be reported by Registrar (Judicial) directly to Hon’ble the Chief Justice.
    Registrar (Infrastructure)
    1. Infrastructure & maintenance related work of High Court.
    2. Infrastructure & maintenance related work of District Courts.
    3. Matter related to establishment of New Courts.
    4. Family Courts, Camp Courts & Work related to ADR & Mediation.
    5. Member Secretary, State Court Management Systems Committee.
    6. Work related to Mini Secretariat of Chief Justice Conference, Member Secretary, State Court Management System (SCMS).
    7. Matters related to Juvenile Justice Boards and Juvenile Justice Committee.
    8. In-charge, Library.
    9. To do any other work, as directed by the Registrar General.
    Registrar (Inspection)
    1. Inspection Section & Inspection of Subordinate Courts.
    2. Recruitment of H.J.S and P.C.S (J) Officers.
    3. Leave & LTC Applications of Judicial Officers.
    4. Recruitment of Officers/Officials in the High Court & Subordinate Courts.
    5. Recruitment & Promotion of the Officers and Staff of the Registry.
    6. Processing of various Inspection Notes received from the District Courts.
    7. Matters relating to Law Clerks/ Law Interns.
    8. Stationery Section.
    9. Annual Calendar of the High Court and Subordinate Courts.
    10. To do any other work as directed by Ld. Registrar General.
    Registrar (Protocol)
    1. Work pertaining to Management Section of High Court.
    2. Maintenance and Supervision of High Court Guest Houses.
    3. Examining the information to be given under Right to Information Act, 2005.
    4. Protocol & Allotment of Pool Cars.
    5. To look after the representations received from Bar Association and allotment of Chambers in the High Court.
    6. Leave applications of Class IV Staff of High Court.
    7. To do any other work, as directed by Ld. Registrar General.
    Officer on Special Duty (O.S.D) / C.P.C
    1. Computer and Digitization including their technical aspects.
    2. Central Project Coordinator.
    3. IT related work.
    4. Task of e-Courts Projects.
    5. To do any other work, as directed by Ld. Registrar General.
    6. Note: O.S.D/CPC will assist Ld. Registrar General in matters related to Shifting of High Court.
    Registrar, High Court Cadre
    1. High Court Newsletter.
    2. Publication of Directory.
    3. Translation Section (Supervision) & Secretary to AI Assisted Legal Translation Advisory Committee.
    4. Appellate Authority under RTI.
    5. Rule Committee (Convener).
    6. Any other work not related to Admin ‘B’ which is not defined anywhere.
    7. vii. Any other work not related to Admin ‘B’ which is not defined anywhere may be read as Any other work related to Admin ’B’ which is not defined anywhere.
    8. To do any other work, as directed by Ld. Registrar General.