Section 39 in The Assam Administrative Tribunal Regulations, 1977
39. Procedure after grant of application for inspection.
(1)When any application under Regulation 37 is received, the Registrar shall endorse on it the date on which it is received by him and pass an order thereon, if the application is granted; he shall also endorse on it-(a)the date on which inspection of the records was allowed or copies thereof given;(b)the amount of the fees received from the applicant; and(c)the names of the persons in whose presence the inspection was allowed.(2)No inspection of any records of the Tribunal shall be allowed except in the presence of an official of the Tribunal appointed in that behalf by the Registrar.
