Section 28(3) in The Adjudicating Authority (Procedure) Regulations, 2013
(3)After completion of the examination of record, the list of the records shall be kept in a file and [***] [Omitted 'ordinarily' by Notification No. G.S.R. 515 (E), dated 24.5.2017 (w.e.f. 18.3.2013)] at the end of the calendar year, the list shall be bound up so as to constitute a register of decided cases.
