Section 7 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
7. Custody of the records.
- The Registrar shall have custody of the records of the Appellate Tribunal and no record or document filed in any cause or matter shall be allowed to be taken out of the custody of the Appellate Tribunal without its leave:Provided that an official of the Appellate Tribunal may remove any official paper or record for official purposes from the Appellate Tribunal with the prior written approval of the Registrar.
