Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 35 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012

35. Order sheet.

(1)Order sheets shall be maintained in every proceedings and shall contain all orders passed by the Appellate Tribunal from time to time.
(2)All orders passed by the Appellate Tribunal shall be in English and the same shall be signed by the Members of the Appellate Tribunal constituting the Bench:Provided that the routine orders, such as call for the records, put up with records, adjourned and any other order as may be directed by the Member of the Appellate Tribunal shall be signed by the Court Master.
(3)The order sheet shall also contain the reference number of the appeal, petition, application, date of order and all incidental details including short cause title thereof.