Section 54 in The Appellate Tribunal for Petroleum and Natural Gas (Procedure, Form, Fee and Record of Proceedings) Rules, 2009
54. Sitting of vacation Bench and posting of cases.
(1)When the Appellate Tribunal is closed for vacation, the vacation Bench shall sit on such days as may be specified by Chairperson or in his absence the senior-most member available.(2)During the vacation, only the matters which are required to be immediately or promptly dealt with, shall be received in the Registry and the Registrar on being satisfied about the urgency, shall order registration and posting of such cases.(3)Inspection of records may be permitted during the vacation according to these rules.(4)Certified copies may also be supplied during the vacation according to these rules.(5)Nothing in these rules shall disable the vacation Bench from taking die appeal or petition for final hearing.Chapter - IX Free on petition or appeal, process fee and award of costs
