Section 28 in The Adjudicating Authority (Procedure) Regulations, 2013
28. Indexing of case files.
(1)The officer concerned shall, on the disposal of an application or complaint, as the case may be, and on communication of the order to the parties or their representative, arrange the record with paging and prepare the index sheet in Form 10 and, thereafter, he shall affix his initial and transmit the record with the index enclosures in the record book, maintained in Form 11.(2)The Record-Keeper shall examine the record with general index and if the record is found to be in order, a note shall be given in the index to that effect and in case, any defect is found, the same shall be reported to the Administrative Officer or the officer authorised by the Chairperson of the Adjudicating Authority, who shall direct the concerned officer to make necessary corrections.(3)After completion of the examination of record, the list of the records shall be kept in a file and [***] [Omitted 'ordinarily' by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)] at the end of the calendar year, the list shall be bound up so as to constitute a register of decided cases.(4)The record shall be kept in bundles and a label, showing the month and year of the decision or order, shall be attached to each bundle.
