Section 8(1) in The Orissa State Transport Appellate Tribunal Rules, 1993
(1)On receipt of an appeal or revision application the Secretary shall endorse on it the date of its receipt and shall enter the same in Form No. 1. The Secretary shall thereafter examine-(a)whether the person, presenting it, has an authority to do so;(b)whether it conforms to the provisions of the Act and these rules.
