Section 34(2) in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
(2)When the sitting of a particular Bench is cancelled for the reason of inability of Member of the Bench, the Registrar shall, unless otherwise directed, adjourn the cases posted before that Bench to a convenient date and the adjournment or posting or direction shall be notified on the notice board.Chapter - VI Record of Proceedings
