Section 4 (1) (b) of RTI Act 2005, in particular, requires every
public authority to publish information under following sixteen categories

(I) The particulars of its organization, functions and duties Brief history of the APTEL (Appellate Tribunal for Electricity)

The Appellate Tribunal for Electricity (APTEL) commenced its functions, including the hearing of appeals and petitions, on 21st July 2005, as per the notification issued by the Ministry of Power dated 19th July 2005.

The Appellate Tribunal comprises of the Chairperson and four Members. Of these, two are Technical Members and one is a Judicial Member, as mandated by the Electricity Act, 2003. Additionally, one Technical Member is designated for Petroleum and Natural Gas matters. The first Chairperson of the Tribunal was Hon’ble Mr. Justice Anil Dev Singh, who assumed office on 13th May 2005, alongside Hon’ble Mr. Justice E. Padmanabhan as Judicial Member, and Hon’ble Mr. A.A. Khan and Hon’ble Mr. H.L. Bajaj as Technical Members.

Details of the present chairperson and members are mentioned below:

Registry is headed by the Registrar, supported by two Deputy Registrars. Administration section is headed by the Director (Admin.). Registrar, APTEL being the head of department, is responsible for the management of the Registry, Administration, Establishment, Finance, Accounts and I.T Cell

Objective and Purpose

The Electricity Act, 2003 (Act No. 36 of 2003), was notified by the Government of India on 10th June, 2003. The Act consolidates the laws pertaining to the generation, transmission, distribution, trading, and utilization of electricity. It aims to foster the development of the electricity industry, promote competition within the sector, safeguard consumer interests, ensures universal electricity access, rationalizes electricity tariffs, establish transparent subsidy policies, encourages efficient and environmentally sustainable practices, constitutes the Central Electricity Authority and Regulatory Commissions, and establishes the Appellate Tribunal for Electricity. The Act extends to the entirety of India, excluding the Union Territory of Jammu and Kashmir.

Pursuant to Section 110 of the Electricity Act, 2003, the Appellate Tribunal for Electricity, possessing jurisdiction pan India, was established. This tribunal is empowered to adjudicate appeals or original petitions against orders issued by Adjudicating Officers, the Central Electricity Regulatory Commission, State Electricity Regulatory Commissions, or Joint Commissions. Furthermore, the Tribunal exercises original jurisdiction to hear petitions under Section 121 of the Act and to issue directives to any Appropriate Commission regarding the performance of its statutory functions. The Ministry of Power, Government of India, established this Tribunal, which commenced operations on 7th April, 2004, as notified vide S.O. 478(E). The principal seat of the Tribunal is located in Delhi.

Duties and Functions

The Appellate Tribunal for Electricity hears and adjudicates upon appeals filed pursuant to Section 111 of the Electricity Act, 2003, contesting orders issued by the Central Electricity Regulatory Commission (CERC), Joint Electricity Regulatory Commissions (JERCs), and State Electricity Regulatory Commissions (SERCs). Such appeals are to be disposed of within a period not exceeding one hundred and eighty (180) days from the date of filing.

Furthermore, APTEL possesses jurisdiction to entertain and adjudicate upon appeals filed under Section 33 of the Petroleum and Natural Gas Regulatory Board Act, 2006, challenging orders issued by the Petroleum and Natural Gas Regulatory Board. These appeals shall be disposed of within a period not exceeding ninety (90) days from the date of filing.

The principal functions of the Appellate Tribunal for Electricity are to receive and adjudicate appeals filed under the Electricity Act, 2003, and the Petroleum and Natural Gas Regulatory Board Act, 2006. These appeals contest orders issued by the Central, Joint, and State Electricity Regulatory Commissions, as well as the Petroleum and Natural Gas Regulatory Board.

APTEL is mandated to dispose of appeals within the statutory time frames of one hundred and eighty (180) days and ninety (90) days, respectively.

The Appellate Tribunal for Electricity (APTEL) conducts judicial proceedings in open court. Currently, two courts are functional. Each court is constituted of a Judicial Member and a Technical Member. The Tribunal adjudicates cases arising under both the Electricity Act, 2003, and the Petroleum and Natural Gas Regulatory Board Act, 2006.

(II) The powers and duties of its officers and employees

 Chairperson: Same powers as conferred on a Department of the Central Government.

Registrar: Head of the Department.

Director (Adm): Head of Office.

Duties of Officers and employees

Registrar: S/he is responsible for smooth conduct of business of the Tribunal and in-charge of administration and Registry. S/he is vested with the powers of Head of the Department and is assisted by the Director (Administration) and Deputy Registrars.

Director (Administration): S/he is responsible for the functioning of the Administration as well as the Accounts Branch and has also been given the powers of the Head of the Office. S/he is assisted by the Administrative & Accounts Officer.

Deputy Registrar (I & II): Deputy Registrars perform functions delegated by the Registrar. They oversee day to day work of the registry and e-courts. Deputy Registrars maintain smooth functioning of the Registry.

(III) The Procedure followed in the decision-making process, including channels of supervision and accountability.

Under mentioned is the channel of submission, followed in APTEL:

(IV) The norms set by it for the discharge of its functions 

The principal functions of the Appellate Tribunal for Electricity are to receive and adjudicate appeals filed under the Electricity Act, 2003, and the Petroleum and Natural Gas Regulatory Board Act, 2006. These appeals contest orders issued by the Central, Joint, and State Electricity Regulatory Commissions, as well as the Petroleum and Natural Gas Regulatory Board.

APTEL is mandated to dispose of appeals within the statutory time frames of one hundred and eighty (180) days and ninety (90) days, respectively.

(V) The rules, regulations, instructions, manual and records, held by it or under its control or used by its employees for discharging functions 

All administrative, financial, and establishment-related rules and regulations applicable to Central Government employees, as promulgated by the relevant nodal ministries and departments, including the Department of Personnel and Training (DoPT), the Ministry of Finance, and the Ministry of Health, are applicable and accessible on the respective ministry and department websites.

(VI) A statement of categories of documents that are held by it or under its control 

1. Judicial Records
2. Administrative files
3. Registers maintained in Registry and administrative section

(VII)  the particulars of any arrangements that exists for consultation with, or representation by, the members of the public in relation to the formulation of its policy or implementation thereof;

Not Applicable

(VIII)  a statement of the boards, councils, committees and other bodies consisting of two or more persons constituted as its part or for the purpose of its advice and as to whether meetings of those boards, councils, committees and other bodies are open to public, or the minutes of such meetings are accessible for public; 

At present there are no such Boards / Councils / Committees and Other Bodies relating to APTEL.

IX)  Directory of its officers and employees.

(X) the monthly remuneration received by each of its officers and employees.

(XI) the budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursements made; (in thousands)

(XII) The manner of Execution of Subsidy Programs Please provide the information as per the following format:

    Not Applicable

(XIII) Particulars of Recipients of concessions, permits or authorization granted by it. 

Even though fixed Court Fee is prescribed for filing appeals / Original Petitions etc. before APTEL, in certain cases fee may be waived or reduced on the Judicial side by APTEL invoking the provision under rule 55(3) of the Appellate Tribunal for Electricity (Procedure, Form, Fee and Record of Proceedings) Rules, 2007.

(XIV) details in respect of the information, available to or held by it, reduced in an electronic form; 

Documents available in electronic format, on the website of APTEL are mentioned below:

1. Judgments
2. Daily orders
3. Daily cause lists
4. Constitution of Benches
5. Profiles of the Hon’ble Chairperson and Hon’ble Members.
6. Profiles of the Officers of the Tribunal.
7. Acts
8. Rules, including all Forms
9. Notifications and circulars, including Vacation Notifications
10. Calendar of APTEL

11. Details about APTEL at Home Page

12. Public Information Officer (PIO) / Appellate Authority under RTI Act.(XV) The particulars of facilities available to citizens for obtaining information, including the working hours of a library or reading room, if maintained for public use;

13. In judicial proceedings, the Appellate Tribunal for Electricity (APTEL) maintains complete transparency. All proceedings are conducted in open court. Daily cause lists are prominently displayed on the APTEL's notice boards and are also uploaded to the Tribunal's official website (www.aptel.gov.in). Furthermore, daily orders and judgments are promptly uploaded to the APTEL website, ensuring immediate public access. All notifications and circulars are also uploaded on the website.

14. (XVI) The names, designations, and other particulars of the Public Information Officers. 

15.  

16. Sl. No	Name and Designation	RTI authorities	Telephone Nos.	E-mail address
    1.	Mrs. Nidhu Srivastava  Deputy Registrar	PIO	24368480	Nidhu67@ gmail.com
    2.	Mrs. Swapna Singh  Registrar	Appellate Authority	24368478	registrar- aptel@nic.in