Section 27 in The Orissa State Transport Appellate Tribunal Rules, 1993
27. Maintenance of registers.
- The Tribunal shall maintain the following registers for Court's work apart from the other registers required for administrative purposes, namely :(i)Register of appeals filed before the Tribunal (in Form No. III);(ii)Register of revisions under Section 90 (Complaints under this section shall be noted in red ink) (in Form No. III);(iii)Register of miscellaneous Judicial Cases (in Form No. XI);(iv)Register of Court-fees (in Form No. XII);(v)Statistical and periodical register of appeals disposed of (in Form No. XIII);(vi)Register of application for copies (in Form No. IX);(vii)Register of writ petition filed against the orders of the Tribunal in the High Court and Supreme Court (in Form No. XIV);(viii)Register for destruction of records (in Form No. XV).
