Section 41 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
41. Arrangement of records in pending matters.
- The record of appeal or petition shall be divided into the following four parts and shall be collated and maintained :-(a)main file: (appeal or petition being kept separately);(b)miscellaneous application file;(c)process file; and(d)execution file.
