Section 102 in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
102. Copies of orders in library.-
(1)The officer in charge of the Registry shall send copies of every order (final ) to the library.(2)Copies of all orders received in each month shall be kept at the library in a separate folder, arranged in the order of date of pronouncement, duly indexed and stitched.(3)At the end of every year, a consolidated index shall also be prepared and kept in a separate file in the library.(4)The order folders and the indices may be made available for reference in the library to the legal practitioners.
