Section 28 in The Orissa State Transport Appellate Tribunal Rules, 1993
28. Preservation of registers.
- The registers maintained in the Tribunal shall be ordinarily preserved for the periods noted against each item as mentioned below :(i)Registers of appeals and revisions filed before the Tribunal-12 years;(ii)Register of miscellaneous judicial cases-3 years;(iii)Register of Court-fees-6 years;(iv)Statistical and periodical registers-12 years;(v)Copy of application register-3 years;(vi)Register of writ cases filed in High Court and Supreme Court-3 years;(vii)Register for destruction of records-12 years.
