Section 22 in The Orissa State Transport Appellate Tribunal Rules, 1993

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(1)Every record shall be ordinarily preserved for periods noted against each.

(2)Every record under Clause (i) or Rule 21 shall consist of four files namely, files A, B, C, and C.I.

(3)Every record under Clauses (ii) and (iii) of Rule 21 shall each consist of the files C and C.I.

(4)File A shall contain-

(i)Table of contents or Index page

(ii)Order-sheet;

(iii)Appeal;

(iv)Judgement or order;

(v)Counters, if any, filed by the respondents;

(vi)Copy of the judgement of the High Court or Supreme Court, if any,

(5)File B shall contain-

(i)Table of contents;

(ii)Report together with any schedule annexed thereto of the State Transport Authority or Regional Transport Authority;

(iii)Judgement or order;

(iv)Copy of the judgement received from High Court or Supreme Court, if any.

(6)File C shall contain-

(i)Table of contents;

(ii)Order-sheet;

(iii)Revision memo;

(iv)All the evidence recorded by the Tribunal;

(v)Parawise report;

(vi)Lists of documents admitted in evidence (along with documents);

(vii)Judgement or order.

(7)File C.I. shall contain-

(i)Table of contents;

(ii)All other papers relating to the dispute, namely

(a)Notices issued from the Court or Tribunal;

(b)Memorandum of appearances;

(c)Applications for adjournment;

(d)Haziras;

(e)Other correspondence.

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