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State of Odisha - Section

Section 8 in The Orissa State Transport Appellate Tribunal Rules, 1993

8. Registration of appeals and revision applications.

(1)On receipt of an appeal or revision application the Secretary shall endorse on it the date of its receipt and shall enter the same in Form No. 1. The Secretary shall thereafter examine-
(a)whether the person, presenting it, has an authority to do so;
(b)whether it conforms to the provisions of the Act and these rules.
(2)If the Secretary finds, that the appeal or revision application does not conform to the requirements of the Act or these rules, he shall make an endorsement directing the parties to remove the defector within seven days and cause it to be entered in the remark column of Form No. I and paste it on the notice board of the Tribunal and also intimate the party presenting the appeal on the revision application.
(3)If the defect or defects is or are not remedies within the date fixed, the Secretary shall make a report to that effect to the Presiding Officer of the Tribunal who may hear the matter on giving the notice of such hearing to the party and the State Representative, if any, in Form No. II.
(4)On the date fixed for such hearing the Presiding Officer of the Tribunal may after hearing the parties, if any pass orders directing the admission of appeal or revision application on its rejection or such other order as he deems proper. Where the appeal or revision application is rejected the Tribunal shall record its reasons for doing so.
(5)When an appeal or revision application is presented, the Secretary shall cause the particulars of such appeal or revision application entered in the register in Form No. III such entries shall be numbered in every year according to the order in which they are registered. If the memorandum of appeal or revision application is in order, the Tribunal shall admit the appeal or revision, as the case may be :Provided that where more than one appeal or revision application are filed against the same order, they shall be all clubbed together and disposed of by one common order.