Section 257A in The U.P. Co-operative Societies Rules, 1968
257A. [ [Rules 257-A to 257-D inserted by Notification No. 1884/XLIX-194-7(10)-94, dated 5-6-1995(w.e.f. 5-6-1995)]
The application in the pending files shall be received -(1)if the application is being moved in a case not fixed on the day the application is moved by an employee in the office designated by the Chairman;(2)if the application is being moved in the case fixed for hearing on the day the application is moved by Reader;(3)the records of all the pending appeals shall be kept and maintained by employee in the office designated by the Chairman in this regard. He shall be responsible for sending records of all the appeals fixed for hearing on any day in the previous evening to the Reader. Likewise, the Reader shall send back all the records of the appeals fixed on any day by the evening of that day to the persons in the office designated by the Chairman for maintaining the records;(4)the Secretary of the Tribunal shall receive all new appeals, shall make endorsement/report on that appeal as prescribed, and shall place it before the chairman, latest by the following day for obtaining his orders. The record shall their be sent to the office to the employee designated by the Chairman for maintaining the record.(5)the Reader, or the employee in the office designated by the Chairman to maintain the records, on receipts of any application in the pending appeals, shall put the serial number on the application/documents in accordance with the Index sheet followed by the letters 'ka' or 'kha', as the case may be, and the serial number alongwith the letters 'ka' or 'kha' shall be entered by him in the Index Sheet. The documents marked 'ka' or 'kha' shall be kept in nathi 'ka' or nathi 'kha' as the case may be.The following documents shall be placed in nathi 'ka' :-(a)Index of papers (in the prescribed pro forma).(b)Order Sheet.(c)Memorandum of Appeal.(d)Copy of the order/award appealed from.(e)Original document filed by the parties.(f)Orders/Judgements of the higher Courts, if any(g)Judgement of the Tribunal(h)Any other document considered important, and of issuing value, by the Chairman or the Members.All other document of the passed shall be kept in nathi 'kha'The documents in nathi 'ka' shall form permanent record and shall not be weeded out. The documents in nathi 'kha' shall be weeded out by the Record Keeper after the expiry of six years from the date of the judgement by the Tribunal, and the Record Keepers shall make a note in the red Ink on the Index Sheet that when the nathi 'kha' has been weeded out, he shall sign that endrosement and put his seal, and then shall place it before the Secretary of the Tribunal for his counter signature;Provided that if a writ petition is pending in any case, the record of that case shall not be weeded out to long the writ petition is pending.
