Section 42 in The Orissa State Transport Appellate Tribunal Rules, 1993
42. Miscellaneous cases.
(1)In all stay matters, restoration matters and matters relating to substitution of parties and abatement proceedings, there shall be registers in each case as Miscellaneous Case on contest of each such matter of proceeding.(2)The Secretary of the Tribunal shall maintain a register of such Miscellaneous Cases.
