Section 39(2) in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
(2)When the Bench passes order or issues directions, the Court Master shall ensure that the records of the case along with proceedings or orders of the Bench are transmitted immediately to the Registry and the Registry shall verify the case records received from the Court Master with reference to the cause list and take immediate steps to communicate the directions or orders of the Bench.
