Section 39 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
39. Regulation of court work.
(1)When the Appellate Tribunal is holding a sitting, the Deputy Registrar shall ensure that -(a)no inconvenience or wastage of time is caused to the Bench in making available the services of Court Master or Stenographer or peon or attendant;(b)the Court Master ensures that perfect silence is maintained in and around the court hall and no disturbance whatsoever is caused to the functioning of the Bench and that proper care is taken to maintain dignity and decorum of the court.(2)When the Bench passes order or issues directions, the Court Master shall ensure that the records of the case along with proceedings or orders of the Bench are transmitted immediately to the Registry and the Registry shall verify the case records received from the Court Master with reference to the cause list and take immediate steps to communicate the directions or orders of the Bench to all concerned.
