Section 46 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
46. Destruction of record.
- Record of the Appellate Tribunal, except permanent record, shall be ordered to be destroyed by the Registrar or Deputy Registrar after six years from the final conclusion of the proceedings and if any appeal is filed under section 45, the same shall be destroyed after obtaining prior order of the Chairperson of the Appellate Tribunal.Explanation. - For purpose of Rule 46 permanent record shall include order, appeal register, petition register and such other record as may be ordered to be included by the Chairperson of the Appellate Tribunal.
