Section 28 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
28. Calling for records.
- On the admission of appeal, petition or application, the Registrar shall, if so directed by the Appellate Tribunal, call for the records from the respective adjudicating officer, the Central Government, the State Government or any other authority under the Act, as the case may be, in relation to any proceedings and retransmit the same at the conclusion of the proceedings before the Appellate Tribunal or at any time.
