Section 31(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(2)The Secretary shall also be responsible for the proper maintenance of all registers including Books of Accounts and shall make periodical inspections of the office and submit his reports to the Tribunal. He shall also be responsible for the submission of all periodical returns to the concerned authorities in time and shall also be responsible for the grant of copies, consignments or records and compliance with the orders and requisitions of the High Court and Supreme Court in all writ matters concerning the decisions of the Tribunal.
