Section 54 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
54. Sitting of vacation Bench and posting of cases.
(1)When the Appellate Tribunal is closed for vacation, the vacation Bench shall sit on such days as may be specified by Chairperson of the Appellate Tribunal or in his absence, the senior most Member available.(2)During the vacation, only the matters which are required to be immediately or promptly dealt with, shall be received in the Registry and the Registrar on being satisfied about the urgency, shall order registration and posting of such cases.(3)Inspection of records may be permitted during the vacation according to rules 57 to 62.(4)Certified copies may also be supplied during the vacation, under these rules.(5)Nothing in this rule shall disable the vacation Bench from taking the appeal or petition for final hearing, if so directed by the Bench.
