Section 39(1) in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
(1)When the Appellate Tribunal is holding a sitting, the Deputy Registrar shall ensure that -(a)no inconvenience or wastage of time is caused to the Bench in making available the services of Court Master or Stenographer or peon or attendant;(b)the Court Master ensures that perfect silence is maintained in and around the court hall and no disturbance whatsoever is caused to the functioning of the Bench and that proper care is taken to maintain dignity and decorum of the court.
