Section 28 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
28. Power of State Government to direct Tribunal to maintain records, registers etc. and to furnish information and statistics.
- The State Government may, by a notified order direct the Tribunal to-(a)maintain such books, including books of accounts, registers, records, and files and for such period, as may be specified in such order;(b)furnish to the State Government such information or statistics with regard to the constitution and the working of the Tribunal, the number of cases instituted, pending and disposed of, or with regard any other connected matter, and in such form and within such time as may be specified in such order.
