Section 31 in The Assam Administrative Tribunal Regulations, 1977
31. Order.
(1)The order of the Bench shall be in writing and shall state the points of determination, its findings thereon and the reasons for these findings in a concise manner.(2)Copies of decision. A copy of the final order passed by the Tribunal on any appeal or application shall be sent by the Registrar as soon as practicable to the authority concerned. Parties may have copy on payment of the fee as laid down in Regulation 40.Abatement
