Section 20 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
20. Communication of orders to parties.
(1)Every final order passed on any appeal shall be communicated to the appellant and to the respondent concerned either by hand delivery or by registered post free of cost.(2)If the appellant or the respondent to any proceeding requires a copy of any document or proceeding, the same shall be supplied to him on such terms and conditions on payment of such fees as may be fixed by the Presiding Officer by general or special order.
