Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Commission for Backward Classes Regulations for Supply of Certified Copies CONTENTS 1. Persons entitled to apply for copies 2. . 3. Application for certified copy 4. Cost of certified copies 5. . 6. . 7. Delivery 8. . Andhra Pradesh Commission for Backward Classes Regulations for Supply of Certified Copies In exercise of the powers conferred by sub-section (2) of Section 8 of the Andhra Pradesh Commission for Backward Classes Act, 1993 (Act No.20 of 1993) and all other enabling powers available thereto, the Andhra Pradesh Commission for Backward Classes hereby makes the following Regulations. These Regulations may be cited as "The Andhra Pradesh Commission for Backward Classes Regulations for Supply of Certified Copies". 1. Persons entitled to apply for copies :- Any Representationist, Objector or any other person interested in any claim pending before the Commission, shall normally be entitled to obtain copies of the following documents:- (i) Copies of Representations. (ii) Copies of objections. (iii) Copies of Record of Proceedings of public sittings and hearings of the Commission. (iv) Copies of evidence recorded before the Commission. (v) Copies of reports submitted by the Commission only on which Government have issued their final orders. 2. . :- If the application for certified copy is refused for any valid reason, the same shall be returned to the applicant with the order made thereto. 3. Application for certified copy :- A person entitled to obtain a certified copy under these Regulations, may present an application in Form-A therefor to the Assistant Secretary of the Commission either in person or by post. 4. Cost of certified copies :- The fees for supply of copies (typed or xeroxed) is fixed as follows:- 5. . :- The fees shall be paid by supply of Court fee stamps only and not in any other method. 6. . :- On every certified copy issued by the Commission, the following shall be entered: (i) The date on which the application was made. (ii) The application was returned to remedy the defect, if any. (iii) The application was represented. (iv) The applicant was informed of Court fee stamps required. (v) The stamps were deposited by the applicant. (vi) Certified copy was ready. (vii) The copy was delivered. All copies furnished by the Commission shall be certified to be true copies by the Assistant Secretary of the Commission and shall be sealed with the seal of the Commission. 7. Delivery :- The applicant in his application may state that the certified copy be delivered by post to the address furnished by him on the duly stamped (postal) envelope in which case, the certified copy shall be so delivered. 8. . :- The Commission shall maintain a Register called copy Register indicating the following: