Section 40 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
40. Registers to be maintained.
- The following Registers shall be maintained and posted on a day to day basis by the Registry of the Appellate Tribunal by such officer or officers as the Registrar may, subject to any order of the Chairperson of the Appellate Tribunal, direct:-(a)Register of appeals;(b)Register of petitions;(c)Register of original petitions;(d)Register of original special petitions;(e)Register of unnumbered petitions or appeals;(f)Register of caveats lodged; and(g)Register of interlocutory applications;
