Section 8(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(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.
