Section 19 in Chhattisgarh State Co-operative Tribunal Regulations, 2016
19. Copies of documents and orders of Tribunal.
(1)Any party to any proceedings before the Tribunal may apply to the Registrar for the inspection of any documents or for a certified copy of any document and for the orders of the Tribunal.(2)Application for copies or for inspection of the documents shall set out the name and address of the applicant in full, the date and description of documents or order and purpose for which a copy is required. Any application which is not in the proper form shall be required to be represented in proper form.(3)Certified copies documents or order shall be prepared on a fool scap paper with one inch margin on either side and typed in double space.(4)Certified copies of documents or order shall be signed and delivered by the Registrar to the party concerned on payment of prescribed fee for preparing the copies. In the absence of the Registrar, due to leave or otherwise, the same shall be signed by the senior most official of the Tribunal.(5)If the Registrar feels any doubt about the propriety of granting the copy of any documents, he shall place the application before the Chairman and act in accordance with him.(6)With regard to presentation of application, payment of charges and delivery of certified copies, Rules 472 to 522 of Chapter 23 of the Chhattisgarh Civil Court Rules, 1961 shall apply mutatis mutandis.(7)All certified copies of the orders passed by the Tribunal shall be certified to be "True copy" by the Registrar of the Tribunal and shall be signed by him. In his absence due to leave or otherwise, the same shall be certified and signed by the senior most official of the Tribunal.
