Section 32 in The Orissa State Transport Appellate Tribunal Rules, 1993
32. Tribunal's seal and date.
(1)There shall be a seal of the Tribunal, which should be affixed to all the orders and judgements and other important papers and notices issued by the Tribunal and it shall remain in the sole custody of the Presiding Officer or be delivered to the Secretary for safe custody.(2)There shall be also date seal of the Tribunal which shall be affixed to all Papers filed before the Tribunal or received by the Tribunal. It shall remain in the safe custody of the Presiding Officer who may allow it to remain in the safe custody of the Secretary.
