Section 106 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
106. Filing through electronic media.
- The Appellate Tribunal may allow filing of appeal, petition or application through electronic media such as online filing and provide for rectification of defects by email or net and in such filing, these rules shall be adopted as nearly as possible on and from a date to be notified separately and the Chairperson of the Appellate Tribunal may issue instructions in this behalf from time to time.
