Section 31 in The Orissa State Transport Appellate Tribunal Rules, 1993
31. Duties of the Secretary.
(1)The Secretary shall be the executive and shall be responsible for the administrative functions of the Tribunal.(2)The Secretary shall also be responsible for the proper maintenance of all registers including Books of Accounts and shall make periodical inspections of the office and submit his reports to the Tribunal. He shall also be responsible for the submission of all periodical returns to the concerned authorities in time and shall also be responsible for the grant of copies, consignments or records and compliance with the orders and requisitions of the High Court and Supreme Court in all writ matters concerning the decisions of the Tribunal.(3)The Secretary shall remain in charge of the routine duties of the Presiding Officer of the Tribunal during the absence of the Presiding Officer either on casual leave or on tour. He shall not, however, pass any judicial orders except adjourning the appeals and revisions during the absence of the Presiding Officer.
