Section 103 in The Appellate Tribunal For Electricity (Procedure, Form, Fee And Record Of Proceedings) Rules, 2007
103. Register of SLPs/Appeal.-
(1)A Register in Form no. XII shall be maintained in regard to SLPs or Appeals against the orders of the Tribunal to the Supreme Court and necessary entries therein be promptly made by the Judicial Branch.(2)The register shall be placed for scrutiny by the Chairperson in the first week of every month.
