Section 54 in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
54. Sitting of vacation Bench and posting of cases.-
(1)When the Tribunal is closed for vacation, the vacation Bench shall sit on such days as may be specified by Chairperson or in his absence the seniormost member available.(2)During the vacation, only the matters which are required to be immediately or promptly dealt with, shall be received in the Registry and the Registrar on being satisfied about the urgency, shall order registration and posting of such cases.(3)Inspection of records may be permitted during the vacation according to the rules.(4)Certified copies may also be supplied during the vacation according to the rules.(5)Nothing in this rules shall disable the vacation Bench from taking the appeal or petition for final hearing, if so directed by the Bench.
