Armed Forces Tribunal (Practice) Rules, 2009[1]

[14th May, 2009]

In exercise of the powers conferred by clauses (f), (g) and of sub-section (2) of Section 41 of the Armed Forces Tribunal Act, 2007 (55 of 2007), the Central Government hereby makes the following rules, namely?

Rule - 1. Short title and commencement.?

(1)     These rules may be called the Armed Forces Tribunal (Practice) Rules, 2009.

(2)     They shall come into force from the date of publication in the official gazette.

Rule - 2. Definitions.?

(1)     In these rules, unless the context otherwise requires,?

(i)      ?Act? means the Armed Forces Tribunal Act, 2007 (55 of 2007);

(ii)     ?agent? means a person duly authorised by a party to present an application, written reply, rejoinder or any other document on its behalf before the Tribunal;

(iii)    ?applicant? means a person making an application to the Tribunal under sub-section (2) of Section 14 or an appeal under sub-section (2) of Section 15 of the Act;

(iv)    ?application? includes Original Application (O.A.), Review Application (R.A.), Transferred Application (T.A.), Miscellaneous Application (M.A), Application for Transfer (A.T.) and Contempt Application (C.A), filed before the Tribunal;

(v)     ?Code? means the Code of Civil Procedure, 1908 (5 of 1908);

(vi)    ?Court appealed from? includes a tribunal or any other judicial body or court martial or authority against the decision of which an appeal is preferred to the Tribunal;

(vii)   ?Form? means the form set out in the Appendices A and B to these rules;

(viii)  ?Full Bench? means a Bench duly constituted consisting of three or more Members.

(ix)    ?Judgment? includes decree, order, sentence or determination of any Court, Tribunal, Judge, Judicial officer or authority;

(x)     ?Legal practitioner? shall have the same meaning as assigned to it in the Advocates Act, 1961 (25 of 1961) and includes a Standing Counsel authorised or appointed by the Central Government to accept the service for any Department or Organisation of the Union of India;

(xi)    ?Legal representative? means person who represents the estate of a serving or deceased person and includes a person of persons in whom the right to receive pensionary, retirement, terminal, disability or other benefits or family pension vests under any law for the time being in force;

(xii)   ?Officer of the Judge-Advocate General's Department? means an officer commissioned into the Judge-Advocate General's Department of the Army or an officer permanently transferred to that Department after qualifying at the Judge-Advocate General's Departmental examination and includes an officer of Judge-Advocate General's Department of Navy and Air Force;

(xiii)  ?Procedure Rules? means the Armed Forces Tribunal (Procedure) Rules, 2008 under the Act;

(xiv)  ?Pleadings? shall Include original applications, reply statement, rejoinders and additional applications or statements supplementing the original applications and the reply statements, as may be permitted by the Tribunal;

(xv)   ?Registrar? means Registrar of the Armed Forces Tribunal or its Benches and shall include Registrar-General, Principal, Additional, Joint and Deputy Registrars, authorised to discharge the functions of the Registrar;

(xvi)  ?Registry? means the Registry of the Tribunal or any of its Benches, as the case may be;

(xvii) ?Section? means a section of the Act;

(xviii)   ?Services? means the Army, Navy and Air Force, as applicable;

(xix)  ?Standing Counsel? means an advocate authorised to act, represent and accept the service for the Army, Navy or Air Force or for the Union of India;

(xx)   ?Transferred application? means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) or sub-section (2) of Section 34;

(xxi)  ?Vice-Chairperson? means a Vice-Chairperson of the Tribunal appointed under sub-section (2) of Section 7 of the Act.

(2)     The words and expressions used and not defined in these rules but defined in the Act, the Army Act, 1950 (46 of 1950), the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950) shall have the same meaning respectively assigned to them in those Acts and respective rules made there under.

PREPARATION AND PRESENTATION OF PLEADINGS AND OTHER PAPERS

Rule - 3. Preparation of pleadings and other papers.?

(1)     All pleadings, affidavits, memoranda and other papers filed in the Tribunal shall be fairly and legibly typed written or printed in English or Hindi Language on durable transparent full escape folio paper of metric A-4 size (30.5 cms long and 21.5 cms wide) on one side only in double space with a left margin of 5 cms and right margin of 2.5 cms duly paginated, indexed end stitched together in the paper book form.

(2)     English translation of documents or pleadings shall be duly authenticated by any legal practitioner.

Rule - 4. Date and signature.?

A party required to affix his signature shall also state his name in capital letters near his signature and, initial or sign at the bottom of each page and shall also put date beneath his signature on the last page.

Explanation.?The expression ?signature? or ?initial? includes thumb-mark.

Rule - 5. Attestation.?

(1)     The attestation contemplated in sub-rule (2) of Rule 9 of the AFT (Procedure) Rules, 2008, shall be made at the end of the document in the form given below:

?This Annexure???.is the true copy of the original document?.

(Signature)

Name and Designation of the Attestor with date?.

(2)     Sub-rule (1) above shall also govern production of photocopies of the documents, provided they are clear and legible.

Rule - 6. Production of authorisation for and on behalf of more than one person.?

Where an application or pleading or other proceeding is purported to be filed by more than one person as single application under sub-rule (5) of Rule 4 of the AFT (Procedure) Rules, 2008, the person or persons who sign or verify the same shall produce along with such application, etc. for verification by the registry, a true copy of the authorisation or Vakalatnama empowering such person(s) to do so:

Provided that the Registrar may at any time call upon the party to produce such further materials as he deems fit for satisfying himself about due authorisation.

Rule - 7. Procedure on production of defaced, torn or damaged documents.?

When a document produced along with any pleading appears to be defaced, torn, or in any way damaged or otherwise its condition or appearance requires special notice, a mention regarding its condition and appearance shall be made by the party producing the same in the index of such a pleading and the same shall be verified and initialled by the officer authorised to receive the same.

Rule - 8. Receipt of papers.?

(1)     All pleadings and papers shall be received in the Registry only during the office hours on the working days, provided they are presented or sent by post in the manner provided under Rule 4 of the AFT (Procedure) Rules, 2008.

(2)     All pleadings and papers received before 12 noon shall ordinarily be processed immediately for being listed before the Bench on the next working day.

Rule - 9. Date of stamping of papers and maintenance of Inward Register.?

(1)     The receiving branch of the Registry shall immediately on receipt of any application or appeal or other pleadings or papers and in accordance with Rule 5 of the AFT (Procedure) Rules, 2008, and affix the date-stamp of the tribunal in the following manner:

(i)      Date-stamp shall be affixed on all pages of the main copy and on the first page of each other copy.

(ii)     Receiving clerk shall affix his initials on the stamp affixed on the first page of the main application or appeal and on the first page of all other copies.

(2)     Receiving branch of the Registry shall after affixation of the date-stamp, enter the details thereof in the inward Register, Register No. I and assign a diary number. The Index shall be in Form No. 1. The same diary number shall be entered immediately below the date-stamp on the first page of the main application or appeal and on the first page of all other copies.

SCRUTINY, REGISTRATION, NUMBER AND POSTING FOR ADMISSION OR ORDERS

Rule - 10. Scrutiny of application or petition or other pleadings and papers.?

(1)     The Scrutiny Branch of the Registry shall, on receipt of the application or appeal or pleadings from the receiving branch, scrutinise the same as expeditiously as possible but not beyond two days from the date of receipt:

Provided that if, for any reason, the scrutiny is not completed within the said period, the same shall be immediately reported to the Registrar, who shall take prompt steps to complete the scrutiny.

(2)     The report of the scrutiny of the application shall be in Form No. 2 and of Contempt Application either Civil or Criminal in Form No. 3 and the scrutiny report shall be annexed to the application or appeal.

(3)     Report or scrutiny or all other pleadings and papers shall be recorded on the reverse side of the last page of such pleadings or papers.

Rule - 11. Maintenance of Order-Sheet.?

(1)     The Scrutiny Branch shall attach an order-sheet to every OA or RA or TA or AT or CA in duplicate in Form No. 4.

(2)     The column ?Notes of the Registry? in the order-sheet shall be used for the notings by the Registry and the Column ?Orders of the Tribunal? is meant for the use of the Bench.

(3)     (a) The entries in the order-sheet shall be in handwriting and removal of the order-sheet for typing should be avoided.

(b) Continuous page numbers should be given to the order-sheet.

(c) Before any entry is made in the order-sheet for the day, the date, month and year shall first be entered and underlined in the middle of the column.

(d) Brief order may be written on the order-sheet itself and initialled by the Members of the Bench.

(e) In the case of lengthy orders, only the operative portion of the order need be entered in the column ?Orders of the Tribunal? and initialled by the Tribunal Officer.

(f) The orders shall be annexed to the order-sheet giving them continuous paging and reference to the order shall be made by mentioning only page number of the order annexed.

(g) The presence of the legal practitioner or party be indicated by their initials.

(h) No gaps shall be left between two entries in the order-sheet and the gaps, if any, shall be covered by drawing a line across.

Rule - 12. Classification of papers.?

(1)     The papers received in the Registry in all applications and Contempt applications except Miscellaneous applications, shall be classified and placed in files ?A?, ?B? and ?C? as provided in Form No. 5.

(2)     (i) File ?A? shall consist of two separate parts i.e. Part I and Part II. Part I shall contain the order-sheet and orders annexed thereto and Part II shall contain the application with annexures, reply with annexures and rejoinder with annexures and arrange as far as possible consecutively in the order of the parties.

(ii) File ?B? shall contain the duplicate copy of the papers as in File ?A?.

(iii) File ?C? shall contain the remaining papers including Vakalatnama, notices, postal acknowledgements, miscellaneous applications, replies and rejoinders thereto and Supreme Court orders, etc., if any.

Rule - 13. Submission of case files to Registrar.?

On completion of the scrutiny, the Scrutiny Branch shall place the case file duly classified as ?A?, ?B? or ?C? along with the report of scrutiny and the order-sheet before the Registrar for his orders.

Rule - 14. Registration and Numbering.?

(1)     The Registrar on examining the application or appeal or pleadings and the scrutiny report shall, if they are in order, direct registration or acceptance.

(2)     Applications under Section 14 of the Act ordered to be registered shall be numbered as O.A. No. ______________/20

(3)     Cases received on transfer under Section 27 or Section 34 of the Act shall be numbered as A.T./T.A. No_______________/20

(4)     Applications received from the Supreme Court, High Courts and other Courts purporting to be by transfer but not covered by Section 34 of the Act shall be numbered as Original Applications of the year during which they are received.

(5)     Applications for review of any order of the Tribunal and ordered to be registered shall be numbered as R.A. No. _____________/20.

(6)     Applications under the Contempt of Courts Act, 1973 ordered to be registered, shall be numbered as C.A. (Civil/Criminal) No. ____________/20.

(7)     Other applications of miscellaneous nature ordered to be registered shall be numbered as M.A. No. _____________/20.

(8)     Applications referred to in this rule shall be entered in Register No. II.

(9)     Separate registers shall be used for each category of applications referred to in this rule.

(10)  The Registers shall be maintained from 1st January to 31st December of each calendar year.

Rule - 15. Maintenance of Indian Postal Orders or Demand Drafts Register.?

(1)     Indian Postal Orders or Demand Drafts received in the Registry shall be entered immediately on their receipt in the Judicial Branch in Register No. III.

(2)     On every first working day of the week, the Indian Postal Orders or Demand Drafts received by the Judicial Branch during the previous week shall be transmitted along with the Indian Postal Orders or Demand Drafts Register to the Section Officer-in-charge of Judicial Branch, who after scrutiny shall affix his initials in the relevant column in the register and transmit the same to the Cash Section.

(3)     The officer-in-charge of Cash Section shall, after verifying the entries in the Register along with the Indian Postal Orders or Demand Drafts, put his initials in the relevant column in the Register in token of acknowledgment.

Rule - 16. Rectification of defects.?

(1)     If on scrutiny, any application or pleading filed in the Tribunal is found to be defective, the Registrar shall notify in Form No. 6 on the notice board of the Tribunal fixing the time for rectifying the same in the manner as provided under Rule 5 of the AFT (Procedure) Rules, 2008.

(2)     The Registrar may, for good and sufficient reasons, extend the time for rectifying the defects, provided the total period for rectification including the extended period does not exceed thirty days.

(3)     If the party or his legal practitioner contests the office objection and the Registrar is not satisfied, the matter shall be placed before the Bench for appropriate orders.

(4)     If the party or its legal practitioner rectifies the defects and submits the application or pleadings within the time granted, the Registrar on being satisfied, may order for its registration or acceptance and numbering as provided in sub-rule (2) or the Rule 5 of the AFT (Procedure) Rules, 2008.

(5)     The papers shall be returned to the party or his legal practitioner only after obtaining acknowledgment thereof in the Inward Register ? Register No. I.

Rule - 17. Posting of cases for admission or orders before the Bench.?

(1)     Subject to the orders of the Chairperson or Vice-Chairperson of the concerned Bench, all registered applications or appeals shall be posted for admission or orders before the appropriate Bench on the next working day.

(2)     The notice of posting shall be given by notifying in the daily cause list for the day in such manner as the Chairperson may by general or special order direct.

(3)     Before placing the records of the case for admission or order, the Registry shall state in brief in the column ?Notes of the Registry? of the order-sheet, the date of presentation and registration, the subject-matter of the application and the date of posting before the Bench and fill up the columns in file covers ?A? and ?B?.

(4)     The constitution of Benches and distribution of work shall be as per the orders as may be made by the Chairperson from time to time.

Rule - 18. Posting of urgent cases.?

Notwithstanding anything contained in Rule 14 of the AFT (Procedure) Rules, 2008, the Chairperson or Vice-Chairperson and in his absence the seniormost Member of the Bench may order any case not included in the daily cause list to be listed on urgent basis for admission or orders. Such directions shall promptly be carried out by the Registry after completing all the formalities.

Rule - 19. Matters to be attended to prior to commencement of sitting.?

(1)     Unless otherwise directed by the Members constituting the Bench, the Tribunal Officer shall ensure that records of the cases listed for admission or orders before the Bench on the next working day are sent to the residence of the Members before the evening of the day on which the cause list is published.

(2)     The Tribunal Officer shall ensure that the case records so sent to the residence of the Members are brought back to the concerned Court Hall before the commencement of the Court sitting.

(3)     The Tribunal Officer shall verify the case records listed for the day and arrange them in the serial order as given in the cause list before the commencement of the sitting.

(4)     The Tribunal Officer of the Bench concerned shall ensure that the Court Hall is ready for commencement of the sitting at the prescribed time for such sitting.

(5)     If for any reason, the Bench cannot sit or the sitting is delayed, the Registrar shall immediately obtain the orders of the Chairperson or Vice-Chairperson and notify the same on the notice board and in the Court Hall through the Tribunal Officer.

Rule - 20. Maintenance of Tribunal diary.?

(1)     The Tribunal Officer of the Bench concerned shall maintain legibly a Tribunal Diary in Register No. IV, wherein he shall record the proceedings of the Tribunal for each sitting day with respect to the applications listed in the daily cause list.

(2)     The matters to be recorded in the Tribunal Diary shall include details as to whether the case is adjourned, or part-heard or heard and disposed of or heard and orders reserved, as the case may be.

Rule - 21. Statutes or Citations for reference.?

The parties or legal practitioners shall before the commencement of the proceedings for the day, furnish to the Tribunal Officer a list of law journals, reports, statutes and other citations, which may be cited for reference.

Rule - 22. Calling of cases in Tribunal.?

The Tribunal Officer shall call the cases listed in the cause list in the serial order in accordance with Rules 14 and 15 of the AFT (Procedure) Rules, 2008, and orders of the Bench.

Rule - 23. Regulation of Tribunal Work.?

(1)     When the Bench is sitting, the Tribunal Officer shall ensure?

(a)     that no inconvenience or wastage of time is caused to the Bench in making available the services of Tribunal Master, stenographer or peon;

(b)     that perfect silence is maintained in and around the Tribunal Hall and no disturbance whatsoever is caused to the functioning of the Bench; and

(c)     that proper care is taken to maintain dignity and decorum of the Tribunal.

(2)     When the Bench passes an order or direction, the Tribunal Officer shall ensure that the records of the case along with proceedings or orders of the Bench are transmitted immediately to the Judicial Branch.

(3)     The Judicial Branch shall verify the case records received from the Tribunal Officer with reference to the cause list and take immediate steps to communicate the directions or orders of the Bench to all concerned.

SERVICE OF NOTICE

Rule - 24. Issue of Notices.?

(1)     Unless otherwise ordered by the Tribunal, when a notice is ordered, the applicant shall, in cases governed by sub-rule (5) of the Rule 11 of the AFT (Procedure) Rules, 2008, pay the prescribed fee for service of notice accompanied by a memo in Form No. 7 within seven days from the date of order and in case of default, no notice shall be issued to any of the respondents and the matter shall be placed immediately before the Bench for appropriate orders.

(2)     Where the notice is returned to the Tribunal with an endorsement of the postman regarding non-service owing to refusal of the same by the party concerned, the Registrar shall declare that the notice has been duly served on the respondent.

(3)     Where the notice was properly addressed, prepaid and duly sent by registered post, acknowledgment due, the declaration referred to in sub-rule (2) shall be made when for any reason the acknowledgment is not received by the Tribunal within thirty days from the date of the issue of the notice.

Rule - 25. Steps for issue of fresh notice.?

(1)     If any notice is returned unserved under the circumstances not specified in sub-rules (2) and (3) of Rule 24, the facts and the reason therefor shall be notified immediately on the notice board of the Registry.

(2)     The applicant or his legal practitioner shall within seven days from the date of such notice take steps for service of fresh notice.

Rule - 26. Consequence of failure to take steps for issue of fresh notice.?

If the applicant or his legal practitioner fails to take necessary steps in time for service of fresh notice on the respondent(s) and consequently, the service remains incomplete, the Registrar shall post the case before the Bench for further directions.

Rule - 27. Service of notice, etc. on legal practitioners.?

A legal practitioner representing a party in any proceeding and any person authorised to accept notices on behalf of a party, shall receive notices, orders, directions, pleadings, etc. required to be served on such party in connection with such proceedings and such service shall be deemed to be proper service on the party.

Rule - 28. Form of Notice.?

Notice to show cause regarding admission shall be in Form No. 8 and the notice ordered after admission shall be in Form No. 9.

Rule - 29. Entries regarding service of notice or process.?

The Judicial Branch of the Registry shall record in the column in the order-sheet ?Notes of the Registry?, the details regarding completion of service of notice on the respondents, such as date of issue of notice, date of service, date of return of notice if unserved, steps taken for issuing fresh notice and date of completion of service, etc.

FILING OF REPLY STATEMENT OR REJOINDER

Rule - 30. Filing of Reply Statement.?

(1)     Each respondent shall file the reply statement in the manner as provided under Rule 12 of the AFT (Procedure) Rules, 2008.

(2)     When all or any of the respondent(s) fail to file reply statement in the form, manner and within the time as provided under Rule 12 of the AFT (Procedure) Rules, 2008, the case shall be deemed to be ready for hearing and included in the ready list for final hearing.

Rule - 31. Filing of rejoinder.?

(1)     The applicant(s) intending to file rejoinder to the reply statement filed by all or any of the respondent(s) shall do so, with the leave of the Bench or Registrar within the time granted.

(2)     The rejoinder shall be filed within the time granted, duly signed and verified in the manner prescribed for filing reply statement under Rule 12 of the AFT (Procedure) Rules, 2008.

(3)     After the expiry of the time granted for filing the rejoinder, the case shall be deemed to be ready for hearing and included in the list for final hearing.

Rule - 32. Papers not to form part of the records.?

(1)     Except with the leave of the Tribunal, the following shall not form part of the records of the case?

(a)     reply statement filed after the expiry of the time granted for the purpose;

(b)     rejoinder filed without the leave of the Court or filed after the expiry of the time granted; and

(c)     additional pleadings filed without the leave of the Court or filed after the expiry of the time granted.

(2)     The papers referred under sub-rule (1) which are treated as not forming part of the record shall be notified on the notice board of the Registry requiring the party to take them back within four weeks from the date of such notice, failing which the Registry shall take steps to destroy the same.

Rule - 33. Incorporation of amendments, filing of additional reply, etc.?

(1)     When the Tribunal allows an application for amendment of the pleadings or for addition of parties, the same shall be carried out in red ink indicating the date of the order and duly signed by the party or legal practitioner, who has obtained the order, within the time granted for the purpose by the order or if no time is granted, within 14 days from the date of the order.

(2)     If, the Bench or the Tribunal has directed furnishing of a fresh copy incorporating the amendments or addition of parties, the same shall be filed in triplicate and after serving a copy of the amended pleading on the other party within the time granted by the Court or if no time is granted, within 14 days from the date of the order,

(3)     In case of default under sub-rules (1) and (2), the Registry shall place the matter before the Bench for orders.

PROCEEDINGS BEFORE REGISTRAR'S COURT

Rule - 34. Matters to be listed before the Registrar's Court.?

Once an application or appeal is admitted and notice ordered, the same shall be posted before the Registrar for completion of pleadings.

Rule - 35. Cause list for Registrar's Court.?

Cases required to be dealt with by the Registrar shall be notified in a separate daily cause list and the cases so notified shall be taken up in the Registrar's Court in the serial order as indicated in the cause list.

Rule - 36. Recording of proceedings.?

After hearing the parties or their legal practitioners and on perusing the record, the Registrar may record his decisions in the column ?Notes of the Registry? in the order-sheet and put his initials with date.

Rule - 37. Inclusion of cases in the ready list when pleadings are complete.?

If the pleadings are complete or if the case is deemed, to be ready for hearing, the Registrar shall record the same in the order-sheet and order for inclusion in the list of cases ready for final hearing.

PREPARATION OF READY LIST, WARNING LIST, DAILY CAUSE LIST AND POSTING OF CASES

Rule - 38. Maintenance of Ready list.?

(1)     The Judicial Branch of the Registry shall maintain separate registers in Register No. V for each category of cases, which are ready for hearing.

(2)     The registers shall contain separate sections for each year and inclusion of cases in the registers shall be year-wise and in the order in which they become ready for hearing.

Rule - 39. Preparation of Warning list.?

(1)     The Registry shall prepare for each category of cases, a separate list called ?Warning List? consisting of such number of cases as may be sufficient in the opinion of the Registrar, for being posted for hearing for a period of two weeks.

(2)     Cases in the Warning List shall be arranged according to the year and number of registration and not on the basis of their serial number in the Ready List and oldest among the cases be included first followed by the next oldest and so on.

Rule - 40. Publication of Warning list.?

(1)     The Judicial Branch of the Registry shall publish the Warning list on the notice board of the Registry on the last working day previous to the 1st and 15th of every month.

(2)     The total number of cases to be included in each Warning list as fixed by the Registrar shall, as far as possible, be maintained by adding at the bottom of the list, such number of cases as are required to make good the deficiency, having regard to the number of cases transferred to the Daily Cause List.

(3)     From the Warning list so published, sufficient number of cases shall be taken for inclusion in the Daily Cause List in the order in which they appear in the Warning list, subject to the orders of the Chairperson or Vice-Chairperson or the Bench.

Rule - 41. Preparation and Publication of Daily Cause List.?

(1)     The Judicial Branch of the Registry shall prepare and display on the notice board of the Registry before 5.30 p.m. on each working day the cause list for the next working day and where practicable on the internet.

(2)     Subject to the directions of the Chairperson or Vice-Chairperson or the Bench, listing of cases in the Daily Cause List shall be in the following order?

(i)      cases for ?Pronouncement of Orders?,

(ii)     cases for ?being spoken to?,

(iii)    cases for ?Admission?,

(iv)    cases for ?Order and directions?,

(v)     contempt applications,

(vi)    part-heard cases, latest part-heard having precedence,

(vii)   cases posted as per directions of the Court,

(viii)  cases from the ?Warning list?,

(3)     The title of the Daily Cause List shall consist of the name of the Bench, the day, date and time of the Bench sitting, Tribunal Hall number and the quorum indicating the names of the Chairperson or Vice-Chairperson or Member constituting the Bench with abbreviations in bracket?(J) for Judicial and, (A) for Administrative.

(4)     In the Warning list and in the Daily Cause List, the following particulars shall be shown against the number of each case?

(i)      names of legal practitioners appearing on both sides, giving in brackets the rank of the parties whom they represent;

(ii)     names of the parties, if unrepresented, with their serial order in brackets.

(5)     Office objections and special directions, if any, shall be briefly indicated in the Daily Cause List below the case number.

(6)     The Daily Cause List and progress of the cases listed for the day before the Benches will be made available on the internet and hard copy will be available on the nominal payment as decided by the Chairperson or Vice-Chairperson.

Rule - 42. Carry forward of Daily Cause list and adjournment of cases on account of non-sitting of a Bench.?

(1)     If by reason of declaration of holiday or for any other reason, the Bench does not function for the day, the Daily Cause List for that day shall, unless otherwise directed, be treated as the Daily Cause List for the next working day in addition to the cases already posted for that day.

(2)     When the sitting of a particular Bench is cancelled for the reason of absence of Member(s) of the Bench, the Registrar shall, unless otherwise directed, adjourn the cases posted before that Bench to a convenient date.

(3)     The adjournment or posting or directions shall be notified on the notice board.

Rule - 43. Supply of Cause list.?

(1)     Two copies of Warning list and Daily Cause list shall be furnished to the Bar Association of Armed Forces Tribunal for display on their notice board.

(2)     Copies of the Daily Cause list or the Warning list or both may be furnished to the legal practitioners on payment of fee at the rate specified below?

(i)      Daily Cause list:

Per Bench (consisting of two members) ? Rs 240 per annum.

(ii)     Warning list:

Per Bench (consisting of two members) ? Rs 100 per annum.

(3)     Application for supply of Warning or Daily Cause lists or both shall be made in writing to the Registrar accompanied by one year's subscription by way of Demand Draft or Indian Postal orders drawn in favour of the Registrar of the concerned Bench seven days before the date from which supply is to commence.

(4)     The rates specified in sub-rule (2) shall be subject to such modifications as may be made by the Chairperson from time to time.

(5)     The legal practitioners concerned shall be responsible to obtain copies of above lists from the delivery counter.

Rule - 44. Request for adjournments.?

Unless the Bench otherwise permits, request(s) for adjournment of any case(s) listed in the Daily Cause List shall be entertained only at the beginning of the session.

Rule - 45. Early hearing of the cases.?

(1)     If early hearing of a case out of turn is required, the party or legal practitioner shall make an application stating the reasons thereof in Form No. 10, after serving copy thereof to the other party or parties.

(2)     The application shall, if in order, be listed before the Bench headed by the Chairperson or in his absence the Vice-Chairperson nominated by him in the case of the Principal Bench and before the Vice-Chairperson and in his absence before the seniormost available member for orders in the case of other Benches.

Rule - 46. Maintenance of Stage Register and Posting Register.?

(1)     The Judicial Bench of the Registry shall maintain a Stage Register in Register No. VI for each category of applications or appeals from the stage of first posting till disposal.

(2)     Posting Register shall be maintained in Register No. VII.

(3)     All orders regarding clubbing of cases shall be entered in the order-sheets of all the cases required to be clubbed together and posted accordingly.

(4)     The Section Officer concerned shall ensure that the aforesaid registers are properly maintained and the directions of the Bench faithfully carried out.

Rule - 47. Vacation Bench Sittings and Posting of cases.?

(1)     When the Tribunal is closed for vacation, the Vacation Bench shall sit on such days, as the Chairperson in the case of Principal Bench, and Vice-Chairperson, in the case of other Benches, and in their absence the seniormost Member available, may specify.

(2)     During the vacation, only matters, which are required to be immediately dealt with, shall be received in the Registry.

(3)     The Registrar, on being satisfied about the urgency, shall order registration and posting of such cases.

(4)     During the vacation, the Registrar may accept replies, rejoinders etc., provided a copy of the same has been served on all the other parties or legal practitioners.

(5)     Inspection of records may be permitted during the vacation in accordance with these rules.

(6)     Certified copies of records may be supplied during the vacation in accordance with these rules.

FULL BENCH MATTERS

Rule - 48. Preparation and filing of paper books on reference to the Full Bench.?

When a Bench of the Tribunal makes an order referring the case or issue to a full Bench, the applicant or such other party, as the Bench directs, shall furnish in Paper Book form duly indexed and continuously paginated three or five sets (depending upon the number of members of the full Bench) for the use of the Bench and one set to each of the parties or their legal practitioner on the other side, within two weeks or such period as the Bench may direct, arranging the papers in the following order?

(i)      Index. Page No.

(ii)     Written chronology of events or orders relevant to the case,

(iii)    Order of Reference,

(iv)    Memo of Parties,

(v)     Application,

(vi)    Annexures to the application,

(vii)   Reply by each respondent in the order of their ranking,

(viii)  Annexures at the end of reply of each respondent,

(ix)    Rejoinder, if any,

(x)     Annexures to rejoinder, if any,

(xi)    Other relevant papers with description and date:

Provided that if the same legal practitioner appears for more than one party, only one set of paper book need be furnished to him.

Rule - 49. Circulation of order of reference to other Benches.?

The Registrar of the referring Bench shall send a copy of the Order of reference to all the other Benches of the Tribunal for information.

Rule - 50. Seeking orders of Chairperson for constitution of Full Bench and fixing the date of hearing.?

The Registrar of the referring Bench shall forward a copy of the Order of Reference to the Registrar of the Principal Bench for securing orders of the Chairperson for the constitution of the Full Bench and fixing the date of hearing.

Rule - 51. Conveyance of the orders of the Chairperson.?

The Registrar of the Principal Bench shall, on receipt of the copy of the order under Rule 50, obtain the orders of the Chairperson and convey the same to the Registrar of the referring Bench.

Rule - 52. Notice regarding Full Bench hearing.?

The Registrar of the referring Bench shall, immediately on receipt of orders of the Chairperson, notify the parties or legal practitioners the date of hearing of the case by the Full Bench.

Rule - 53. Circulation of Full Bench decision.?

The Registrar of the referring Bench shall circulate the decision rendered by the Full Bench to all other Benches of the Tribunal.

INSPECTION OF RECORDS

Rule - 54. Inspection of the Records.?

(1)     Inspection of records of a pending or decided case before the Tribunal shall be allowed only under the orders of the Registrar.

(2)     The parties to any case or their legal practitioner may be allowed to inspect the record of the case on making an application in writing to the Registrar.

(3)     Subject to such terms and conditions as may be specified by the Chairperson by a general or special order, a person who is not a party to the proceedings, may also be allowed to inspect the records after obtaining the permission of the Registrar in writing,

Rule - 55. Application for grant of inspection.?

(1)     The application for inspection of records, as provided under Rule 54, shall be in Form No. 11 and presented at the filing counter of the Registry between 10.00 a.m. and 3.00 p.m. on any working day, two days before the date on which inspection is sought, unless otherwise permitted by the Registrar.

(2)     The Judicial Branch of the Registry shall submit the application with its remarks before the Registrar, who shall on consideration of the same pass appropriate orders.

(3)     Inspection of records of a pending case shall not ordinarily be permitted on the date fixed for hearing of the case or on the preceding day.

Rule - 56. Fee payable for Inspection.?

(1)     No fee shall be charged for inspection of records of a pending case from a party to the case or his legal practitioner.

A fee of twenty-five rupees shall be payable by way of Demand Draft or Indian Postal Order drawn in favour of the Registrar on any application for inspection of records of a decided case by a party to the case or his legal practitioner.

A fee of one hundred rupees shall be payable by way of Demand Draft or Indian Postal Order drawn in favour of the Registrar on any application for inspection of records of a pending or decided case by a person other than a party to the case.

Rule - 57. Mode of Inspection.?

(1)     On grant of application for inspection of the records, the Section Officer-in-charge of the Judicial Branch shall arrange to procure the records of the case and allow Inspection of such records on the date and time fixed by the Registrar between 10.00 a.m. and 12.30 p.m. and between 2.30 p.m. and 4.30 p.m. in the presence of an officer authorised in that behalf.

(2)     The person inspecting the records shall not in any manner cause dislocation, mutilation, tempering or damage to the records in the course of inspection.

(3)     The person inspecting the records shall not make any marking on any record or paper so inspected and copying, if any, of the documents or records inspected may be done only in pencil.

(4)     The officer supervising the inspection, may at any time prohibit further inspection, if in his opinion any of the records are likely to be damaged in the process of inspection or the person inspecting the records has violated or attempted to violate the provisions of these rules and shall immediately make a report about the matter to the Registrar and shall make entry to that effect in column (8) of the Inspection Register and seek further orders of the Registrar, thereof.

Rule - 58. Maintenance of Register of inspection.?

The Section Officer-in-charge of the Judicial Branch shall cause to maintain a register in Register No. VIII for the purpose of inspection of documents or records and shall obtain therein the signature of the person making such inspection.

LEGAL PRACTITIONERS BEFORE THE TRIBUNAL

Rule - 59. Appearance of legal practitioners.?

No legal practitioner shall be entitled to appear or act, in any proceedings before the Tribunal unless he files before the Tribunal a Vakalatnama in Form No. 12 duly executed by or on behalf of the party for whom he appears.

Rule - 60. Appearance on behalf of the Union of India, etc.?

Any legal practitioner appearing on behalf of the Union of India or its Department or all three Services (Army, Navy and Air Force) or any Government servant sued or suing in his official capacity shall not be required to file a Vakalatnama but he shall file before the Tribunal a Memo of Appearance in Form No. 13 duly signed by him.

Rule - 61. Nomination or engagement of another legal practitioner.?

Where a legal practitioner who has filed the Vakalatnama engages or nominates another legal practitioner to appear and argue his client's case but not to act for the client, the Tribunal may permit such other legal practitioner to appear and argue.

Rule - 62. Consent for engaging another legal practitioner.?

A legal practitioner proposing to file a Vakalatnama in any case or proceeding before the Tribunal in which there is already a legal practitioner on record, shall do so only with the written consent of the legal practitioner on record or when such consent is refused, with the permission of the Tribunal.

Rule - 63. Restrictions on appearance.?

A legal practitioner who has tendered advice in connection with the institution of any case or other proceedings before the Tribunal or has drawn pleadings in connection with any such matter or has during the progress of any such matter acted for a party, shall not, appear in any case or proceeding or other matter arising therefrom or in any matter connected therewith for any person whose interest is opposed to that of his former client, except with the prior permission of the Tribunal.

Rule - 64. Access to information.?

A legal practitioner appearing for the party in any matter before the Tribunal shall be entitled to communicate personally with or receive any information regarding the said matter from any officer of the Tribunal subject to such conditions as may be specified by Tribunal.

Rule - 65. Execution of Vakalatnama.?

(1)     Every Vakalatnama authorising a legal practitioner to plead or act shall be dated at the time of its execution and acceptance.

(2)     In case the person is in custody, the Vakalatnama shall be attested by a Judicial Officer or Gazetted Officer serving in connection with the affairs of the Union or of any State in India.

(3)     The authority attesting the Vakalatnama under sub-rule (2) shall certify that it has been duly executed in his presence and subscribe his signature giving his name and designation and attestation shall be made only after the name of the legal practitioner is inserted in the Vakalatnama before its execution.

(4)     When a Vakalatnama is executed by a party who appears to be illiterate, blind or unacquainted with the language of the Vakalatnama, the attestor shall certify that the contents of the Vakalatnama were read, translated and explained in his presence to the executant, and that he signed or affixed his thumb mark in his presence.

(5)     Every Vakalatnama shall contain an endorsement of acceptance by the legal practitioner in whose favour it is executed and shall also bear his address for service.

(6)     If the Vakalatnama is in favour of more than one legal practitioner, it shall be signed and accepted by all of them, giving the address for service of any one of them.

REGISTERED CLERKS OF LEGAL PRACTITIONERS

Rule - 66. Notifying registration and cancellation of Clerks.?

The registration of a clerk or cancellation under Rule 27 of the AFT (Procedure) Rules, 2008, shall be notified on the notice board of the Tribunal and a copy shall be sent to the legal practitioners Bar Association.

Rule - 67. Issue of Identity Card.?

(1)     An Identity card as referred to in sub-rule (7) of Rule 27 of the AFT. (Procedure) Rules, 2008, shall be issued in Form No. 14 to every registered clerk of the legal practitioner on his remaining a fee of fifteen rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar.

(2)     An Identity card once issued shall be in force for a period of five years unless cancelled under sub-rule (5) of the Rule 27 of the AFT (Procedure) Rules, 2008.

Rule - 68. Access to information by registered clerks.?

The registered clerks may communicate personally with any Sectional or Departmental Head not below the rank of a Section Officer for information regarding matters of their respective legal practitioners (employers) pending in the Tribunal.

Rule - 69. Carrying out corrections.?

(1)     The Section Officer-in-charge of Judicial Branch may permit a registered clerk to correct any clerical or typographical mistake in any pleadings or other proceedings.

(2)     The correction shall be made in the presence of the Section Officer and duly initialled by the maker as well as the Section Officer.

Rule - 70. Discharge of duties of an absentee clerk.?

In case of illness or absence on leave of a registered clerk, the Registrar or the Sectional Head of the Judicial Branch may, on the requisition of the legal practitioner under whom such registered clerk is engaged, permit the registered clerk of another legal practitioner to discharge the duties of absentee for a specified period, which will not exceed more than two months.

Rule - 71. Presentation and return of papers.?

Registered clerk may present or take back papers on behalf of the legal practitioner whom he represents but he will not act at his own in any other case unless permitted in writing by the Registrar or Sectional Head of Judicial Branch on the requisition of the legal practitioner as mentioned under Rule 70.

AFFIDAVITS

Rule - 72. Title of affidavits.?

Every affidavit shall be ascribed ?In the Armed Forces Tribunal, __________ Bench at __________? followed by the cause title of the application or other proceeding in which the affidavit is sought to be used.

Rule - 73. Form and contents of the affidavit.?

(1)     Every affidavit shall be drawn up in Form No. 15 in the first person and divided into paragraphs and numbered consecutively.

(2)     Every affidavit shall contain the full name, occupation, age, father's or mother's or husband's name, as the case may be, and address of the deponent.

(3)     The deponent shell be identified with such other particulars as may be necessary to identify him and he shall affix his signature or mark on each page.

Rule - 74. Corrections or erasures, etc.?

Corrections, erasures and interlineations shall be initialled by the attestor and the number of corrections made on each page indicated.

 

Rule - 75. Persons authorised to attest.?

Affidavits shall be sworn or affirmed before any Judicial Officer, Registrar, Joint Registrar and Deputy Registrar of the Tribunal, Notary, District Registrar or Sub-Registrar.

Rule - 76. Affidavits of illiterate, blind, etc.?

Where an affidavit is sworn or affirmed by any person who appears to be illiterate, blind or unacquainted with the language in which the affidavit is written, the attestor shall certify that the contents of the affidavit were read, explained or translated by him or in his presence to the deponent and that the deponent has put his signature or mark in his (attestor) presence in Form No. 16.

Rule - 77. Identification of deponent.?

If the deponent is not known to the attestor, his Identity shall be testified by a person known to him and the identifying person shall affix his signature in token thereof.

Rule - 78. Annexures to the affidavit.?

Document accompanying an affidavit shall be referred to therein as Annexure No. ______________ and the attestor shall make the following endorsement thereon:

?This is the document marked as Annexure No.______________ in the affidavit of????.

(Signature)

?Name and Designation of the attestor with date.?

DISCOVERY, PRODUCTION AND RETURN OF DOCUMENTS

Rule - 79. Application for production of documents, form of summons.?

(1)     Except otherwise provided, discovery, production and return of documents shall be regulated by the provisions of the Code of Civil Procedure, 1908 (5 of 1908).

(2)     An application for summons to produce documents shall be in Form No. 17 setting out?

(i)      the document(s) the production of which is sought,

(ii)     the relevancy of the document(s) and

(iii)    in case where the production of a certified copy would serve the purpose, whether application was made to the proper officer and the result thereof.

(3)     The summons for production of documents in the custody of a public officer other than a Court shall be in Form No. 18 and shall be addressed to the concerned Head of the Department or such other authority as may be specified by the Tribunal.

Rule - 80. Summoning of documents.?

Notwithstanding anything contained in these rules, the Tribunal may, suo motu, issue summons for production of public document or other documents in the custody of a public officer.

Rule - 81. Marking of documents.?

(1)     The documents when produced shall be marked as follows?

(i)      If relied upon by the applicant's side, they shall be numbered as ?A? series;

(ii)     If relied upon by the respondent's side, they shall be marked as ?R? series;

(iii)    Tribunal exhibits shall be marked as ?C? series.

(2)     The Tribunal may direct the applicant to deposit in Tribunal by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar a sum sufficient to defray the expenses for transmission of the records before the summons is issued.

(3)     The transmission of the records shall ordinarily be by registered post or parcel.

Rule - 82. Return and transmission of documents.?

(1)     An application for return of the documents produced shall be in Form No. 17.

(2)     No application referred in sub-rule (1) shall be entertained after the destruction of the records.

(3)     The Tribunal may, at any time, direct return of documents produced subject to such conditions as it deems fit.

EXAMINATION OF WITNESSES AND ISSUE OF COMMISSION

Rule - 83. Procedure for examination of witnesses, issue of commission, etc.?

The provisions of Orders XVI and XXVI of the Code of Civil Procedure, 1908, (5 of 1908) shall mutatis mutandis apply in the matter of summoning and enforcing attendance of any person and examining him on oath and issuing commission for the examination of witnesses or for production of documents.

Rule - 84. Examination in camera.?

The Tribunal may in its discretion examine any witness in camera and may also hold the entire or part of the proceedings in camera depending upon the sensitivity of the case.

Rule - 85. Form of oath or affirmation to witness.?

An oath or solemn affirmation shall be administered to a witness in the following form:

?I __________do swear in the name of God/solemnly affirm that what I shall state shall be truth, the whole truth and nothing but the truth?.

Rule - 86. Form of oath or affirmation to interpreter.?

An oath or solemn affirmation shall be administered to the interpreter, if any, in the following form before his assistance is taken for examining a witness:

?I ___________do swear in the name of God/solemnly affirm that I will faithfully and truly interpret and explain all questions put to and evidence given by witness and translate correctly and accurately all documents given to me for translation by this Tribunal?.

Rule - 87. Officer to administer oath.?

The oath or affirmation shall be administered by the Tribunal Officer.

Rule - 88. Recording of deposition.?

(1)     The deposition of a witness shall be recorded in Form No. 19.

(2)     Each page of the deposition shall be initialled by the Members constituting the Bench.

(3)     Corrections, if any, pointed out by the witness may, if the Bench is satisfied, be carried out and duly initialled and in case corrections pointed out by witness are not accepted by the Bench, a note to the effect be appended at the bottom of the deposition.

Rule - 89. Numbering of witnesses.?

The witnesses called by the applicant or petitioner shall be numbered consecutively as PWs and those by the respondents as RWs.

Rule - 90. Grant of discharge certificate.?

A witness discharged by the Tribunal may be granted a certificate to that effect in Form No. 20 by the Registrar.

Rule - 91. Payment to witnesses.?

(1)     Where the Tribunal issues summons to a Government servant to give evidence or to produce documents, the person so summoned shall be paid travelling allowance (T.A.) and daily allowances (D.A.) admissible to him as per rules.

(2)     Where there is no provision for payment of T.A. and D.A. by the employer to the person, summoned to give evidence or to produce documents, he shall be entitled to be paid as ?bhatta?, a sum assessed by the Registrar sufficient to defray the travelling and other expenses having regard to the status and position of the witness.

(3)     The party applying for the summons shall deposit with the Registrar the amount of ?bhatta? as estimated by the Registrar before the summons is issued.

(4)     If the witness is summoned as a Court witness, the amount estimated by the Registrar shall be paid as per the directions of the Tribunal.

(5)     The provisions of. sub-rules (1) to (4) would apply mutatis mutandis to the interpreter as well.

Rule - 92. Records to be furnished to the Commissioner.?

(1)     The Commissioner shall be furnished by the Tribunal with such of the records of the case as the Tribunal considers necessary for executing the Commission.

(2)     Original documents will be furnished only if a copy will not serve the purpose or cannot be obtained without unreasonable expense or delay.

(3)     The delivery and return of records shall be made under proper acknowledgement.

Rule - 93. Taking of specimen handwriting, signature, etc.?

The Commissioner may, if necessary, take specimen of the handwriting, signature or fingerprint of any witness examined before him.

PRONOUNCEMENT OF ORDER

Rule - 94. Order.?

The final decision of the Tribunal on an application or appeal before it shall be described as ?Order?.

Rule - 95. Operative portion of the Order.?

All orders and directions of the Bench shall be stated in clear and precise terms in the last paragraph of the order.

Rule - 96. Corrections.?

The Member of the Bench who has prepared the order shall initial all corrections and affix his initials at the bottom of each page.

Rule - 97. Pronouncement of order.?

(1)     The Bench shall where possible pronounce the order immediately after the hearing is concluded.

(2)     When the orders are reserved, the date for pronouncement not later than 30 days shall be fixed and the date so fixed shall not be changed without due notice to all parties or legal practitioners.

(3)     Reading of the operative portion of the order in the open Court shall be deemed to be pronouncement of the order.

(4)     Any order reserved by a Circuit Bench of the Tribunal may be pronounced at the principal place of sitting of the Bench.

Rule - 98. Pronouncement of order by any one Member of the Bench.?

(1)     Any one Member of the Bench may pronounce the order for and on behalf of the Bench.

(2)     When an order is pronounced under this rule, the Tribunal Officer shall make a note in the order-sheet, that the order of the Bench consisting of ___________ as members was pronounced in Open Court by_________ (the name of the member).

Rule - 99. Authorising any Member to pronounce order.?

(1)     If the members of the Bench who heard the case are not readily available or have ceased to be Members of the Tribunal, the Chairperson or Vice-Chairperson as the case may be, authorise any other Member to pronounce the order on his being satisfied that the order has been duly prepared and signed by all the Members who had heard the case.

(2)     The order pronounced by the Member so authorised shall be deemed to be only pronounced.

(3)     The Member authorised under sub-rule (1) for pronouncement of the order shall affix his signature in the order-sheet of the case stating that he has pronounced the order as provided in this rule.

(4)     If the order has not been signed by reason of sickness, death, retirement or resignation or for any other reason by any one of the Members of the Bench who heard the case, it shall be deemed to have been released from part-heard and listed afresh for hearing.

Rule - 100. Making of entries by Tribunal Officer.?

The Tribunal Officer shall, immediately after pronouncement of an order by the Bench, make necessary endorsement on the case file regarding the date of such pronouncement, the nature of disposal and the constitution of the Bench pronouncing the order and he shall also make necessary entries in the Tribunal diary maintained by him.

Rule - 101. Transmission of order by the Tribunal Officer.?

(1)     The Tribunal Officer shall immediately on pronouncement of the order, transmit it with the case file to the Principal Registrar or Registrar as the case may be.

(2)     On receipt of the order from the Tribunal Officer, the Principal Registrar or Registrar as the case may be, shall after due scrutiny, satisfy himself that the provisions of these rules have been duly complied with and in token thereof affix his initials, with date on the outer cover of the order.

(3)     The Principal Registrar or Registrar as the case may be, shall thereafter cause to transmit the case file and the order to the Judicial Branch for taking expeditious steps to prepare copies and their communication to the parties.

Rule - 102. Format of order of the Tribunal.?

(1)     The order of the Tribunal shall be in Form No. 21.

(2)     All orders shall be neatly and fairly typewritten in double space on one side only on durable foolscap folio paper of metric A-4 size (30.5 cms long and 21.5 cms wide) with left side margin of 5 cms and right side margin of 2.5 cms.

(3)     The corrections, if any in the order shall be carried out neatly.

(4)     Sufficient space may be left both at the bottom and at the top of each page of the order to make its appearance elegant.

(5)     Members constituting the Bench shall affix their signatures in the order of their seniority from right to left.

Rule - 103. Costs.?

(1)     Unless otherwise quantified by the Tribunal, when costs are awarded in a case, the same shall be determined as follows?

(2)     Only one set of costs shall be awarded to the applicants as also when the same legal practitioner appears for more than one respondent.

(3)     When costs are awarded, a Bill of Costs in Form No. 22 shall be prepared giving the details of the costs awarded to the parties and annexed to the order.

Rule - 104. Compliance of urgent orders.?

(1)     Whenever the Bench passes an order, final or interlocutory/requiring immediate compliance, the Tribunal Officer shall immediately transmit the case file and the order to the Principal Registrar or Registrar as the case may be, who shall ensure prompt action on the same day.

(2)     Files with Dasti orders should be stapled with ?Today? flags and superscribed with O.A. or T.A. or R.A. or C.A. or M.A. or A.T. No. with the signature of the Tribunal Officer with date.

Rule - 105. Placing copies of common orders.?

(1)     When more than one case is disposed of by a common order, the Judicial Branch shall keep the original order in the main case and a certified copy in the other connected case files.

(2)     In the order-sheet of the connected case (s), the Section Officer-in-charge of the Judicial Branch shall note that the original order is kept in the main case file (giving its number).

Rule - 106. Indexing of case files after disposal.?

After communication of the order to the parties or legal practitioners, the official concerned shall arrange the records with pagination and prepare the Index Sheet in Form No. 23 and he shall affix initials and then transmit the records with the index duly initialled, to the records room.

Rule - 107. Transmission of files or records or orders.?

Transmission of files or records of the cases or orders shall be made only after obtaining acknowledgement in the movement register maintained at different sections or levels as per the directions of the Registrar.

Rule - 108. Copies of orders in Library.?

(1)     The Section Officer of the Judicial Branch shall send copies of every final order to the Library.

(2)     Copies of all orders received in each month shall be kept at the Library in a separate folder, arranged in the order of date of pronouncement, duly indexed and stitched.

(3)     A consolidated index shall also be prepared at the end of every year and kept in a separate file in the Library.

(4)     The order folders and the indices may be made available for reference in the library to the legal practitioners.

GRANT OF CERTIFIED COPIES AND FREE COPIES OF RECORDS

Rule - 109. Form and fee of application.?

(1)     Every application for grant of certified copy of any document shall be in Form No. 24 and accompanied with a non-refundable fee of ten rupees, and in case of urgent copy a non-refundable fee of twenty five rupees in the form of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench of the Tribunal.

(2)     If the certified copies applied for are for more than one document in the same case, only one application shall be filed.

Rule - 110. Right of the party to obtain certified copy.?

A party to an application or appeal or his legal practitioner shall be entitled to obtain certified copy of the record, proceeding or original document filed in case on payment of fee specified under these rules.

Rule - 111. Application for copies by stranger.?

(1)     Applications for copies of documents (other than orders) by persons who are not parties to the proceedings shall be allowed only by order of the Registrar obtained on a duly verified petition in Form No. 17, setting forth the purpose for which the copy is required on payment of fee specified under these rules.

(2)     Copies of orders can, however, be granted to any person on payment of fee specified under these rules.

Rule - 112. Register of copy applications and requisition register.?

(1)     A Register of copy application shall be maintained in Register No. IX and a Requisition Register in Register No. X with regard to request for the files in the copying branch.

(2)     Entries in respect of urgent copy applications shall be underlined in red ink.

Rule - 113. Copying fee.?

The copying fee payable for obtaining an ordinary copy shall be at the rate of two rupees per page and for urgent copy at the rate or five rupees per page, irrespective of the number of words or lines in each page.

Rule - 114. Scrutiny of copy application, requisitioning of case records and rectification of defects.?

(1)     If the application is in order, necessary entries shall be made in the Register of Copy Applications and the Requisition Register and the same shall be sent to the officer-in-charge of records. The officer-in-charge of the records shall as soon as possible transmit the records along with the application after making an entry in the application and initialling the same.

(2)     If the application is found to be defective, the same shall be notified on the notice board of the Registry.

(3)     If the defects are not rectified within three days from the date of such notice, the copy application shall be struck off.

(4)     On removal of defects within three days, the application shall be deemed to have been made on the date of the application.

Rule - 115. Determination of additional copying fee.?

(1)     On receipt of the records, the officer-in-charge of copying section after satisfying that the records are complete shall determine the additional copying fee payable over and above the copying fee of ten or twenty-five rupees already paid and make an entry thereof in the application with his initials.

(2)     Additional fee payable shall be notified on the Notice Board of the Registry.

Rule - 116. Remittance of additional copying fee.?

(1)     Additional copying fee shall be remitted by the applicant between 10.30 a.m. and 4.30 p.m. in the form of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench within two days in the case of urgent copy and within seven days in the case of ordinary copy, from the date of notice.

(2)     If the additional fee payable is not remitted within the time permitted under sub-rule (1), the application shall be struck off.

Rule - 117. Order of preparation of certified copy.?

Certified copies shall be prepared in the order in which they become ready in all respects and the urgent applications shall take precedence over all ordinary applications.

Rule - 118. Time-limit for issue of urgent or ordinary copy.?

Urgent copy shall be delivered to the applicant as far as possible within three days and ordinary copy within ten days from the date of the application.

Rule - 119. Notifying when copies are ready for delivery and consequence of not taking delivery.?

(1)     On each working day before 11.30 a.m., the officer-in-charge of the copying branch shall cause to prepare in duplicate in Form No. 25, a list of cases in which certified copies are ready for delivery and publish one copy of the same on the notice board of the Registry under his signature, and the other copy shall be retained for record.

(2)     If the applicant fails to take delivery within three months, the certified copy prepared shall be destroyed and the copying fee paid forfeited to Government.

Rule - 120. Proper accounting of copying fee received.?

The Officer-in-charge shall ensure that the copying fee received in the registry is promptly accounted in the Indian Postal Order or Demand Draft Register and transmitted to the Cash Section for crediting them to the Government account.

Rule - 121. Preparation and comparison of certified copy.?

(1)     A certified copy shall be made by photocopying process or by typing.

(2)     When the copy is so made, it shall be compared by the officer-in-charge of the copying branch with the document of which the copy is made, aided by another official in the copying branch and he shall, after satisfying himself that the copy is prepared faithfully and legibly reproduces the document desired, append a certificate as under and affix his initials:

?Certified that this is a true and accurate copy of the document or order as in the case file (O.A./R.A./T.A./C.A./M.A./A.T No _________ 20_) and that all the matters appearing therein have been legibly and faithfully copied with no modifications.?

(3)     The officer-in-charge of copying branch shall affix an endorsement on the last page of the copy as under and put his initials:

(i)      Serial No. of the copy application:

(ii)     Name of the applicant:

(iii)    Date of presentation of application:

(iv)    No. of pages:

(v)     Copying fee charged/urgent or ordinary:

(vi)    Date of preparation of copy:

(vii)   Date on which copy is ready:

(viii)  Date given for collection of copy:

(ix)    Date of delivery.

(4)     The certificate and the endorsement shall be made with the help of a rubber stamp and the entries however, shall be made in ink.

(5)     The officer authorised to issue the copy shall affix his signature below the endorsement and cause to affix the seal of the Tribunal on all pages of the copy and also initial wherever there are corrections.

Rule - 122. Re-transmission of case records.?

On completion of the preparation of the certified copy, the officer-in-charge of the copying branch shall re-transmit the records of the case to the concerned branch, after making necessary entries in the Requisition Register and obtain acknowledgement of the official, who receives back the records, in the relevant column of the Register.

Rule - 123. Mode of delivery of certified copy.?

At the time of the delivery of the certified copy, the official concerned shall obtain the signature of the applicant in the relevant column in the Register of Copy Applications, record the date of such delivery on the copy application and fill up relevant column regarding the date of delivery in the endorsement stamped on the certified copy.

Rule - 124. Request for certified copy by post.?

(1)     Where the applicant desires to have the certified copy sent to him by post, he shall send an additional sum of twenty five rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench for defraying the postal charges, etc.

(2)     If the amount sent is found to be inadequate, the applicant shall be intimated to remit the balance amount within the time specified and on receipt of the intimation, the applicant shall remit the amount in the manner provided in sub-rule (1) and within the time specified.

Rule - 125. Intimation of rejection.?

If for any reason, the copy application is rejected, due intimation shall be given to the applicant and the refundable amount if any, returned to him.

Rule - 126. Supply of free copy only once.?

Once free copy of the order is sent as provided in Rule 23 of the AFT (Procedure) Rules, 2008, the Tribunal shall not be required to issue any more free copies.

Rule - 127. Certifying on free copies.?

Every free copy issued to a party or his legal practitioner in accordance with the rules shall be certified to be ?True Copy? and shall be superscribed ?FREE COPY UNDER RULE 23 of AFT (PROCEDURE) Rules, 2008? with a rubber stamp and signed by the officer authorised in that behalf and he shall also cause to enter the date and other details furnishing of such free copy in the Register of Free Copies in Register No XI.

Rule - 128. Time for furnishing free copies.?

(1)     The Judicial Branch of the Registry shall issue free copies of the order to the parties or their legal practitioners as provided under Rule 23 of the AFT (Procedure) Rules, 2008, as far as possible within seven days from the date of pronouncement of the order.

(2)     If the free copy of the order is delivered by hand to parties or their legal practitioner, the officer-in-charge shall obtain acknowledgement thereof in the relevant column in the Register of free Copies.

Rule - 129. Furnishing of free copy in a joint application.?

Where a joint application or appeal is made, only one free copy of the order contemplated by Rule 23 of the AFT (Procedure) Rules, 2008, shall be issued, either to their legal practitioners or if they are appearing in person, to any one of the applicants.

Rule - 130. Furnishing of corrected free copy of order.?

Whenever clerical or typographical errors or mistakes in an order are rectified subsequent to the issue of the free copy thereof, the Registrar shall cause to issue a corrected free copy of such order to the parties or their legal practitioners.

APPEAL TO SUPREME COURT

Rule - 131. Manner of service of order or notice issued by the Supreme Court.?

Service of orders or notices on respondents ordered by the Supreme Court in an appeal or application pending before that Court shall be effected in the manner provided by the Supreme Court Rules, 1966 as amended from time to time.

Rule - 132. Steps to comply with Supreme Court directions.?

(1)     Unless otherwise ordered by the Supreme Court, the appellant or his legal practitioner shall be notified to deposit the transmission charges and cost of preparation of record, if any, within fifteen days of the receipt of the notice.

(2)     When the party or legal practitioner fails to deposit the amount as aforesaid, the Registrar shall forthwith submit a report thereof to the Registrar of the Supreme Court.

Rule - 133. Register of Special Leave Petitions or Appeals.?

(1)     A Register in the form of Register No. XII shall be maintained in regard to Special Leave Petitions (SLPs) or Appeals against the orders of the Tribunal to the Supreme Court and necessary entries therein be made by the Judicial Branch.

(2)     The register under sub-rule (1) shall be placed for scrutiny of the Chairperson or Vice-Chairperson in the first week of every month.

Rule - 134. Placing of Supreme Court orders before Chairperson, etc.?

Whenever an interim or final order, passed by the Supreme Court in an appeal or other proceeding preferred against a decision of the Tribunal, is received, the same shall forthwith be placed before the Chairperson or Vice-Chairperson or Members for information and kept in the relevant case file and immediate attention of the Registrar shall be drawn to the directions requiring compliance.

Rule - 135. Circulation of the orders of the Supreme Court.?

All orders of the Supreme Court including dismissal of Special Leave Petitions shall be circulated to the Members of the Bench whose decision was challenged before the Supreme Court and kept in the relevant case file.

Rule - 136. Registrar to ensure compliance of Supreme Court Orders.?

It shall be the duty of the Registrar to take expeditious steps to comply with the directions of the Supreme Court.

RETENTION AND PRESERVATION OF RECORDS

Rule - 137. Procedure regarding retention and preservation of records.?

All the records, registers and files shall be retained and preserved in the record room from the date of completion till the period provided for their destruction in accordance with the rules made in this behalf.

Rule - 138. Receipt, scrutiny and custody of records.?

The officer-in-charge of the record room shall be the custodian and responsible for the records lodged in the record room and he shall receive the records sent to the record room and scrutinise the records within three days of the date of receipt of records in the record room.

Rule - 139. Rectification of defects or securing of missing records.?

If on scrutiny under Rule 138, any defect or missing of documents is found in the records, the officer-in-charge of record room shall intimate the same and remit the records back to the branch or section from which the records were received and thereupon, the Section Officer-in-charge of the concerned branch or section shall cause to take steps to rectify the defects or secure the missing records so pointed out, and after such rectification or securing the missing documents, re-transmit the records to the record room within three days of its receipt from the record room.

Rule - 140. Maintenance of Register of records received in the record room.?

The officer-in-charge of record room shall maintain a register in Register No. XIII of records received in the Record Room.

Rule - 141. Entry regarding destruction.?

Entry regarding destruction shall be made in the relevant columns of Register No. XIII.

Rule - 142. Preservation of records requiring permanent retention.?

(1)     Records required to be preserved permanently shall be stacked in bundles of convenient size, arranging them in chronological order.

(2)     The bundles so prepared under sub-rule (1) shall be wrapped. In ?Kora Cloth? on which shall be attached labels indicating in chronological order, registration numbers of the cases included in each bundle and such bundles shall be arranged serially and kept in the record room.

Rule - 143. Retention of records beyond prescribed period.?

The Registrar may for reasons to be recorded in writing and with prior permission of the Chairperson order that record of any particular case be preserved beyond the prescribed period provided under the rules for destruction.

MISCELLANEOUS

Rule -144. Circuit Benches.?

The provisions of these rules shall mutatis mutandis govern applications entertained by circuit benches subject to such adaptations as may by order be made by the concerned Vice-Chairperson on being satisfied that it is necessary to do so in the interest of justice.

Rule - 145. Use of computers.?

(1)     The Chairperson may issue such orders or directions as may be necessary for complying with the provisions of the relevant rules with the aid of the computer and for effective use of the computer facility as and when introduced.

(2)     Compliance with such orders or directions issued by the Chairperson from time to time shall be deemed to be due compliance of the provisions of the relevant rules.

Rule - 146. Classification of cases.?

(1)     The scrutiny branch of the Registry shall, at the time of scrutiny make classification of the cases as both department-wise (Army, Navy and Air Force) and subject-wise.

(2)     The department-wise (Army, Navy and Air Force) classification shall be made in accordance with Form No. 26, as may be modified by the Chairperson from time to time.

(3)     Subject-wise classification shall be made in accordance with Form No. 27, as may be modified by the Chairperson from time to time.

(4)     The classification, under this rule shall be entered in the relevant columns in the report of scrutiny in Form No. 2 or Form No. 3, order-sheet in Form. No. 4 and Facing Sheet of the final cover in Form No. 5.

Rule - 147. Furnishing of weekly and monthly statements.?

(1)     The Registrar of each Bench shall prepare a weekly progress report in Form No. 28 and circulate among all the Members of the Bench concerned.

(2)     The Vice-Chairperson of the Bench concerned shall forward a consolidated monthly progress report in Form No. 28 to the Chairperson before the 7th day of each month.

(3)     The Registrar of the concerned Bench shall prepare a monthly statement in two parts as in Form No. 29 regarding filing, disposal and pendency of cases and forward the same to the Principal Registrar of the Principal Bench before the 7th day of each month.

Rule - 148. Inspection of Registry.?

(1)     The Principal Registrar or the Registrar as the case may be, shall conduct Inspection of all the sections twice a year, viz., for the period from 1st January to 30th June and 1st July to 31st December, on such dates as may be found convenient.

(2)     The report of Inspection of the Judicial Branch, Library, Administrative Branch and Record Room shall be as per Schedules I to IV to Appendix ?C?, as may be modified by the Chairperson from time to time.

(3)     The Section Officer concerned shall promptly comply with the directions of the Registrar and submit a report about due compliance to the Registrar within such time as the Registrar may grant.

(4)     The Registrar shall submit a report to the Chairperson or Vice-Chairperson containing brief summary, of his inspection of the Registry, directions given by him to the sections and branches and the steps taken for due compliance with such directions.

Rule - 149. Due compliance with the provisions of the Act and the rules.?

The Registrar or any officer authorised by him may, for the purpose of satisfying himself that the provisions of the Act and the rules are duly complied with, make such inquiry as he deems fit and call upon such party, as he deems necessary to appear before him and pass such orders as he deems proper.

APPENDIX ?A?

Form No. 1

[See Rule 9(2)]

FORM OF INDEX

IN THE ARMED FORCES TRIBUNAL,?????..BENCH

O.A./R.A./C.A./CA (Civil/Criminal)/M.A./T.A./20?..

A????????????????.?????????? B????????????????.??????????		Applicant
By Legal Practitioner Mr./Ms
A????????????????.?????????? B????????????????.??????????		Respondents
By Legal Practitioner.

INDEX

Sl. No	Brief description of proceedings/documents	Page No
		From	To
Signature of the applicant Legal Practitioner

FOR USE BY THE REGISTRY

Date of presentation/Filing
Date of receipt by post.
Registration(diary) No.
	Signature for Registrar

Form No. 2

[See Rule 10(2)]

IN THE ARMED FORCES TRIBUNAL, ?????????. BENCH

Diary No???????..

Report on the scrutiny of Application

Presented by:???????.??	Date of presentation???????.
Applicant (s) ???????.??
Respondent (s) ???????.??
Nature of grievance ???????.??
No. of applicants ???????.??	No. of respondents:???????.

CLASSIFICATION

Subject ???????. (No ???.)	Department ?????. (No ???.)
1.	Is the application in the proper form?
	(Three complete sets in paper-book form in two compilations)
2.	Whether name, together with personal number, rank, unit or formation etc as applicable, age, description and address of all the parties have been furnished in the cause title?
3.	(a) Has the application been duly signed and verified ?
	(b) Have the copies been duly signed?
	(c) Have sufficient number of copies of the application been filed?
4.	Whether all the necessary parties are impleaded?
5.	Whether English translation of documents in a language other than English or Hindi been filed?
6.	Has the Vakalatnama/Memo of appearance/authorisation been filed?
7.	Is the application maintainable ?
	(u/S. 2, 14, 15, 16, 19 or u/R. 9 etc)
8.	Is the application accompanied by Indian Postal Order/Demand Draft for rupees two hundred fifty or as required?
	(vide Rules 13 and 15.)
9.	Has the Impugned order's original/duly attested legible copy been filled?
10.	Have legible copies of the annexures been duly attested and filed?
11.	Has the Index of documents been filed and pagination done properly?
12.	Has the applicant exhausted all available remedies as provided under Section 21?
13.	Does the application meet-requirement of Section in time? (See Section 21)
14.	Whether requirement of period of limitation indicated in Section 22 has been met.
15.	Has the declaration as required by Item 7 of Form I of AFT (Procedure) Rules, 2008 has been made?
16.	Have required number of envelopes (file size) bearing full address of the respondents been filed?
17.	(a) Whether the reliefs sought, for arise out of single cause of action?
	(b) Whether any interim relief is prayed for?
18.	In case an Miscellaneous Application for condonation of delay is filed, is it supported by an affidavit of the applicant?
19.	Any other point?
20.	Result of the scrutiny with initial of the scrutiny clerk.
	Section Officer
	????????????.
	Deputy Registrar
	????????????.
	Registrar

Form No. 3

[See Rule 10(2)]

IN THE ARMED FORCES TRIBUNAL, ????BENCH

Diary No???????.20 ????
CA (Civil/Criminal) ???????.20 ????
Between
??????????. ??????????????????. Petitioner(s)
By
?????????????????
(Name of the Legal Practitioner, if any)
And
?????????????.?????????????.??Respondents(s)
By
?????????????????..
(Name of the Legal Practitioner, if any)
Subject: (No. ?????.) Department: (No ?????.)
REPORT OF THE SCRUTINY OF CONTEMPT APPLICATION (CIVIL/CRIMINAL)
1.	Whether the name (including as far as possible, the name of father/mother/husband), age, occupation and address of the petitioner(s) and the respondent(s) are given?
	Note.?Together with personal number, rank, unit or formation etc as applicable, age
2.	Whether the parties impleaded as applicant(s) and respondent(s) are proper?
	Note.?(a) In case of civil contempt for disobeying the order of the Tribunal, it is the party in whose favour the direction is issued that can be impleaded as applicant and the party against whom the direction is issued can be impleaded as the respondent.
	(b) In case of criminal contempt, the party who is alleged to have committed contempt, that can be impleaded as the respondent.
3.	Nature of the contempt (Civil or Criminal) and the provisions of the Act invoked.
4.	(a) Date of alleged Contempt
	(b) Date of filing of the Contempt Application
	(c) Whether the Application is barred by limitation under Section 20 of the Contempt of Courts Act, 1971?
5.	(a) Whether the grounds and material facts constituting the alleged contempt are given ?
	(b) Whether the grounds and facts alleged in the application are divided into paragraphs and numbered?
	(c) Whether the application is accompanied by supporting documents or certified/Photostat (attested) copies of originals thereof ?
	(d) If the application relies upon any other documents (s) in his possession whether copy of such documents (s) is/are filed along with the application.
	(e) Whether application and its annexure have been filed in a paper-book form and duly indexed and paginated?
	(f) Whether three complete sets of the paper-books have been filed?
	(g) Whether equal number of extra copies of paper-books have been filed there are more respondents than one?
6.	Whether the nature of the order sought from the Tribunal is stated?
7.	Whether the application is supported by an affidavit sworn to by the applicant verifying the facts relied upon?
	Note.?No affidavit is required if the Motion is by Attorney General/Solicitor-General/Additional Solicitor-General.
8.	Whether the applicant or his legal practitioner have signed the application indicating the place and date?
9.	In case of civil contempt, whether the application is accompanied by a certified copy of the judgment/decree/order/undertaking alleged to have been disobeyed by the alleged contemner?
10.	(a) In case of criminal contempt, not covered by Section 14 of the Contempt of Courts Act, whether the applicant has produced the consent obtained from the Attorney-General/Solicitor-General/Additional Solicitor-General ?
	(b) If not, whether the application contains the reasons thereof ?
	* Contempt committed in the presence or hearing of the Member(s).
11.	Whether the applicant had previously made a Contempt application on the same facts? If so, have the following been furnished?
	(a) Number of the application?
	(b) Whether the application is pending?
	(c) If disposed of, nature/result of the disposal with date?
12.	Whether the draft charges are enclosed in a separate sheet?
FOR ATTENTION
Orders on the administrative side have to be obtained from the Chairperson/Vice Chairperson or Member designated in cast of action for criminal contempt, as required by Rule 7(ii) of the Contempt Rules before placing for preliminary hearing.

Form No. 4

[See Rule 11(1)]

IN THE ARMED FORCES TRIBUNAL, ??????. BENCH

ORDER-SHEET

Application No??????.. of 20 ???????
Applicant (s)	Respondent (s)
Legal practitioner for Applicant (s)	Legal practitioner for Respondent (s)

 

Notes of the Registry	Orders of the Tribunal

Form No. 5

[See Rule 32(1)]

IN THE ARMED FORCES TRIBUNAL, ???????.. BENCH

TRANSFERRED/ORIGINAL APPLICATION NO ???????..

Review Application No Application for Transfer No. Contempt Application (Civil/Criminal) No.		of 20???
???????????????.. ???????????????..		Applicant(s)
By Legal Practitioner shri?????????
Versus
???????????????.. ???????????????..		Respondent(s)
BY LEGAL PRACTITIONER SHRI
???????????????..
MEMO OF HEARINGS	SUBJECT:
???????????????..	DEPARTMENT/SERVICE:
???????????????..	Nature of Grievance:
???????????????..	Date of impugned Order
	Presentation
	Date of----------------------
???????????????..	Representation
???????????????..	Date of Registration:
???????????????..	Date of Admission:
???????????????..	Date and nature of final disposal: RA, if any, filed and number thereof: Nature of disposal of R.A.: C.A., if any, filed and number thereof: Result of C.A.: S.L.P./Appeal, if any, filed and number thereof: Result of S.L.P./Appeal filed: Date of consignment to Record Room:

Form No. 6

[See Rule 16(1))

ARMED FORCES TRIBUNAL,??????. BENCH

NOTIFICATION

The papers filed in the following cases have been found on scrutiny to be defective. Hence, it is hereby notified that the Applicant (s)/Respondent (s) or his/their Legal Practitioner is/are required to rectify the defects in the Registry itself if they are formal in nature or take back the papers for rectification of the defects and representation if they are not formal in nature, within the time shown against each case.

Sl. No.	Diary No./Application No.	Papers in Which Defects are noticed	By whom Defects are to be rectified	Whether the defects are. formal in nature or not	Time granted for rectification/representation
1	2	3	4	5	6
1.
2.
3.

Dated this?????????..day of ???????..20??????

Registrar

Form No. 7

[See Rule 24(1)]

IN THE ARMED FORCES TRIBUNAL, BENCH

at??????..

No ??????..of 20??

Between

???????????????????..????????????Applicant (s)

By Legal Practitioner Shri??????????

and

???????????????????..???????????? Respondents (s)

By Legal Practitioner Shri??????????

PROCESS MEMO

Please issue notice/process to the following parties and a sum of Rs ?????????? Is paid herewith by way of I.P.O/D.D. No ????..of???..

 

Rank of the Party in the Proceeding 1	Name of the Party 2	Address for Services 3
1	2	3
Place:????? Date:??????	Legal Practitioner for the Applicant Central Government Standing Counsel

Form No. 8

(See Rule 28)

ARMED FORCES TRIBUNAL, ?????????BENCH

at??????..
Applicant (s)	Respondent (s)
Versus
Represented by	Represented by
Legal Practitioner Shri ?????	Legal Practitioner Shri ?????
To ????????. ????????.
NOTICE TO SHOW CAUSE REGARDING ADMISSION
Whereas an application filed by the above-named applicant (s) under Sections 14 or 15 as applicable of the Armed Forces Tribunal Act, 2007, as in the copy annexed hereunto has been registered and upon preliminary hearing the Tribunal has directed that you should be given an opportunity to show cause why the application should not be admitted.
Notice is hereby given to you to appear in this Bench of the Tribunal in person or through a Legal Practitioner in this matter at of the ????? day of ??.. 20???. show cause, why the application should not be admitted. If you fail to appear, the application will be heard and decided in your absence.
Given under my hand and the seal of this Tribunal, this the ????day of?.. 20??
	By order of the Tribunal Registrar

Form No. 9

(See Rule 28)

ARMED FORCES TRIBUNAL ??????? BENCH

at??????
Original Application No ?????./20????..
?????????????????????..?????????????Applicant (s)
(By Legal Practitioner Shri ????????????)
Versus
?????????????????????..?????????????Respondent (s)
(By Legal Practitioner/Govt.
Legal Practitioner) Shri??????..)
To
??????????????
??????????????
ORDER AFTER ADMISSION
Whereas an application filed by the above-named applicant (s) under Sections 14 or 15 as applicable of the Armed Forces Tribunal Act, 2007, as in the copy annexed hereunto has been registered and upon preliminary hearing the Tribunal has admitted the application.
Notice is hereby given to you that if you wish to contest the application, you may file your reply along with the documents in support thereof and after seeing copy of the same on the applicant or his legal practitioner within 30 days of receipt of the notice, before this Tribunal, either in person or through a legal practitioner appointed by you in this behalf. In default, the said application may be heard and decided in your absence on or after that date without any farther notice.
Issued under my hand and the seal of the Tribunal this the ????.day of ????.
	By order of the Tribunal Registrar

Form No. 10

[See Rule 45(1)]

IN THE ARMED FORCES TRIBUNAL, ???????. BENCH

APPLICATION FOR EARLY HEARING
Misc. Application No ??????.. of ?????. In Original/Transferred Application No ??????.. of 20 ??..???????????Applicant/Petitioner)
Versus
?????????????????????..????????Respondent(s)/Applicant(s)
Brief facts to justification for early hearing of the application.
Relief or Prayer:
Verification:
I, ????????????????? (Name of the applicant) S/o, D/o, W/o ??????? age ??????. Working ????? in the office of?????.. resident of ????? do hereby verify that the contents of para ?????.. to ??????. are true on legal advice and that I have not suppressed, any material fact.
	Signature of the applicant
Place: ????????.
Dated: ????????	Signature of the Legal Practitioner

Form No. 11

[See Rule 55(1)]

ARMED FORCES TRIBUNAL, ???????? BENCH

O.A./R.A./C.A./A.T./M.A. ???????? No of. ??????20 ?
?????????????????????..??????????????Applicant/s
Versus
?????????????????????..??????????????Respondent/s
APPLICATION FOR INSPECTION OF DOCUMENTS/RECORDS
1 hereby apply for grant of permission to inspect the documents/records in the above case. The details are as follows?
1.	Name and address of the person seeking inspection:
2.	Whether he is a party to the case/his legal practitioner and if so, his rank therein:
3.	Details of the papers/documents sought to the inspected:
4.	Reasons for seeking the inspection:
5.	The date and duration of the inspection sought:
6.	Whether any fee is payable and if so, the mode of payment:
Place: ?????????
Date: ?????????		Applicant
Office use:
Granted inspection for ??????????????hours on ?????????.rejected.
		Registrar
		AFT??????.

Form No. 12

[SeeRules 59 and 65]

FORM OF VAKALATNAMA

ARMED FORCES TRIBUNAL, ???????. BENCH

O.A./R.A./C.A./A.T./M.A./????? No ???????? of 20 ???
?????????????????????..??????????????Applicant/s
Versus
???????????????????????.????????????Respondent/s
I, ?????????.. Applicant No ?????????.. Respondent No ????????.. in the above application do hereby appoint and retain Shri?????????.. Legal Practitioner to appear, plead and act for me/us in the above application and to conduct and prosecute all proceedings that may be taken in respect thereof including G. Court Application and Review Applications arising there from and applications for return of documents, enter into compromise and to draw any moneys payable to me/us in the said proceeding.
Place: ??????..
	Signature of the party
Date:???????
Executed in my presence.	?Accepted?
*Signature with date	Signature with date
(Name and designation)	[Name of the legal Practitioner]
Name and address of the
Legal Practitioner for service
*	The following certification to be given when the party is unacquainted with the language of the Vakalatnama or is blind or illiterate:
	The contents of the Vakalatnama were truly and audibly read over/translated ????.. into language known to executing the Vakalath and he seems to have understood the same.
	Signature with date (Name and Designation)

Form No. 13

(SeeRule 60)

ARMED FORCES TRIBUNAL, ?????????.. BENCH

O.A./R.A./C.A./A.T./M.A ?????????.. of. ?????????.. 20???..
?????????..??????.?????????..??????.???Applicant(s)
Versus
?????????..??????.?????????..??????.???Respondent(s)
MEMO OF APPEARANCE
I, ?????????.. having been authorised ??????????????..??????. ?????????..??????.?????????..?????..?????..???
(here furnish the particulars of authority)
by the Central Government notified under Section 25(2) applicable of the Armed Forces Tribunal Act, 2007, hereby appear for Applicant No. ???????.. Respondent No ?????????..and undertake to plead and act for them in ail matters in the aforesaid case.
Place: ?????????..
Date: ?????????..	Signature and Designation of the Legal Practitioner
Address of the Legal Practitioner for service.

Form No. 14

(SeeRule 67(1)]

ARMED FORCES TRIBUNAL,?????????.. BENCH

LEGAL PRACTITIONER'S CLERK
	Non ? Transferable
Identity Card Reg. No. ?????????..???????????? Shri ?????????.. Date of Birth?????????????? S/o Shri ?????????..??????????????(Address) Has been registered as a Clerk of Shri ??????????????.??????????????. Legal Petitioner ?????????..??????????????. ????????????????.??????????????.	Passport size photo to be affixed
And that he is entitled in connection with his employers business to have access to the Registry of the AFT??????????. Bench. The identity Card is valid from ?????.to???. Specimen signature of the Registered Clerk. Specimen signature of the Legal Practitioner. Seal of the Tribunal.
	Principal Registrar/Registrar
	Date??????

Form No. 15

[See Rule 73(1)]

ARMED FORCES TRIBUNAL, ?????????.. BENCH

?.. O.R./R.A./T.A./A.T./C.A. (Civil/Criminal)/No ??????.. of 20 ????
?????????..??????.?????????..??????.???Applicant(s)
Versus
?????????..??????.?????????..??????.??Respondent(s)
AFFIDAVIT
I, ?????????????????? No,??????Rank ????? aged ?? years, son/daughter/wife/husband of ?????????..??? name and occupation of the deponent), unit ?????????..?????? residing at ????????..??????.do hereby swear in the name of God/solemnly affirm and state as follows?
Para 1
Para 2
Para 3
?????????..??????.?????
?????????..??????.?????
?????????..??????.?????
Contents of paragraphs Nos?????.. are within my personal knowledge and contents of paragraph Nos????. are based on information received by me which I believe the same to be true (state the source of information wherever possible and the grounds for belief, if any)
?????????..???????????????????????..?????
?????????..???????????????????????..?????
Place: ???.?
Date: ???.?	Signature of the Deponent Name in Block Letters
No. of corrections on Page Nos.
Identified by:
?????????..??????????????????????????????..? Sworn/solemnly affirmed before me on this the????..? day of ????..?200 ?..
	Signature
	(Name and Designation of the Attesting authority with seal)
*The add endorsement in Form No. 16 when necessary.

Form No. 16

[See Rule 76]

ARMED FORCES TRIBUNAL,??????.. BENCH

CERTIFICATION ?WHEN DEPONENT IS UNACQUAINTED WITH THE LANGUAGE OF THE AFFIDAVIT OR IS BLIND OR ILLITERATE.
Contents of the affidavit were truly and audibly read over/translated into ?????????.. language known to the deponent and put his signature or mark in my presence.
	(Signature) Name and Designation with date

Form No. 17

[See Rule 79(2), 82(1) and 111(1)]

ARMED FORCES TRIBUNAL, ?????.. BENCH

An application for summons to produce documents or for return and transmission of documents or for obtaining copies by strangers
OA/RA./CA/AT/MA No ?????? of ?????..
?????????..?????????????????????..??..Applicant
Versus
?????????..?????????????????????..????Respondent
(Brief facts leading to application)
It is therefore prayed that summons may please issued to the persons/authorities/officials named and addressed as shown below for production of documents/exhibits for the reasons shown against each or the documents/exhibits summoned earlier may be returned and transmitted or copies of documents mentioned below may be supplied.
1.	Name:?????????.?????????.?????..
2.	Address:??????????????????.?????
3.	Nature and description of exhibit or document :??????.??
4.	Justification:??????.??????.????????.?
Verification
I,??????..?????? Name, No, Rank, unit ??????.??????.??????. Age, ??????. resident of ?????.??????.??????. Do hereby verify that the contents of Para 1 to above are true on legal advice and that I have not suppressed any material fact.
Place:?????.
	Signature of Applicant
Date:??????	Signature of Legal Practitioner

Form No. 18

[See Rule 79(3)]

ARMED FORCES TRIBUNAL, ?????? BENCH

O.A./R.A./C.A. (Civil/Criminal)/A.T./M.A. No ???.of 20 ???..
SUMMONS FOR PRODUCTION OF DOCUMENTS OR EXHIBITS BY THE TRIBUNAL
Between
????????????????????????????????????Applicant/s
(By Legal Practitioner Shri ??????????..)
And
??????????????????????????????????? Respondent/s
(By Legal Practitioner Shri) ??????????)
To
Whereas the Tribunal Suo Motu or on consideration of the request made by Shri ??????. (applicant/Respondent No.) having been satisfied that production of the following documents/records under your control/custody is necessary for proper decision of the above case, you are hereby directed to cause production of the said documents/records before this Tribunal/forward duly authenticated copies thereof on or before the????? day of ???20???.
(Enter description of documents requisitioned)
Date???	?By Order Tribunal? Registrar

Form No. 19

[See Rule 88(1)]

ARMED FORCES TRIBUNAL,?????????BENCH

T.A./O.U./R.A./C.A. (Civil/Criminal)/A.T./M.A. No ???? of 20 ???.
DEPOSITION OF PW/RW
1.	Name:
2.	Number and Rank:
3.	Father's/Mother's/Husband's Name:
4.	Unit/Formation:
5.	Age:
6.	Occupation:
7.	Place of Residence and address:
8.	Name of the officer administering the oath/affirmations:
9.	Name of the interpreter if any, duly sworn/solemnly affirmed:
Examination-in-chief : By
????????????.?????
????????????.?????
Cross-examination: By
????????????.?????
????????????.?????
Re-examination, if any:
????????????.?????
	(Signature of the witness on each page)
Statement was read over/translated to the witness who admitted it to be correct.
	Signature of the Member of the Bench with date.

Form No. 20

[See Rule 90]

ARMED FORCES TRIBUNAL, ?????? BENCH

CERTIFICATE OF DISCHARGE
Certified that ??????? appeared before this Tribunal as a witness in/O.A./R.A./T.A./A.T./C.A (civil/criminal/M.A. No???? of 20????? on behalf of the applicant/petitioner/respondent/as court witness on the???? day of???? 20 ????and that he was relieved at????? on????? He was paid/not paid any T.A. and D.A/Batta of Rs?????
Date: ?????	Signature of Principal Registrar/Registrar.
(Seal of the Tribunal)

Form No. 21

[See Rule 102(1)]

SPECIMEN OF ORDER

ARMED FORCES TRIBUNAL, ?????. BENCH

O.A./T.A./C.A. (Civil/Criminal)/M.A./A.T. No. ???..20???????????? this the ???.day of???. 20????.
Shri????????. A)/(J)
Shri ???????? A)/(J)
1.
2.
3.
????????????????..????????????????..???Applicant/s
(Here enter name and full address of the applicant/s)
By Legal Practitioner Shri??????????.
Versus
1.
2.
3.
???????????????????.????????????????Respondent/s
(Here enter name and full address of the respondent/s)
By Legal Practitioner Shri ????????????
Central Govt. Standing Counsel.
ORDER
*????????????.???????
Para 1.
Para 2.
Para 3.
?????????.????
?????????.????
(Signature)		(Signature)
?????????.????		?????????.????
Name		Name
Vice-Chairperson/Member		Chairperson/Vice-Chairperson/Member
**
*	Here enter name of Chairperson/Vice-Chairperson/Member dictating or writing the order.
**	Here put the initials of the Stenographer who types the Order.

Form No. 22

[See Rule 103(3)]

BILL OF COSTS

(To be annexed to the order)

O.A./R.A./TA/A.T./C.A/MA/No???????..of 20 ????..
Costs awarded to applicant No ?????????. Respondent No???????? and payable by Applicant No?????????. Respondent No?????????.
(i)	Legal Practitioner's fee	???..Rs ???.???.
(ii)	Expenses	???..Rs ???.???.
		___________________
	Total	Rs ???.???.???.
		___________________
Seal of the Tribunal		(Signature)
		Principal Registrar/Registrar
Note.?No bill of costs need to be prepared or annexed, if costs are not awarded.

Form No. 23

(See Rule 106)

IN THE ARMED FORCES TRIBUNAL, ?????????. BENCH

O.A./TA/RA/C.A./M.A./A.T. No ????? of 20 ????

?????????.?????????.?????????.????????Applicant(s)

Versus

?????????.?????????.?????????.??????? Respondent(s)

 

INDEX SHEET
Sl. No.	DESCRIPTION OF DOCUMENTS		PAGE
Certified that the file is complete in all respects.
?????????.		?????????.
Signature of S.O.		Signature of Dealing Hand

Form No. 24

[See Rule 109(1)]

IN THE ARMED FORCES TRIBUNAL, ?????????. BENCH

O.A./TA/RA/C.A. (Civ/Cri)/M.A./A.T. No ????? of 20????
?????????.?????????.?????????.??????? Applicant(s)
Versus
??????.?????????.?????????.?????????. Respondent(s)
APPLICATION FOR GRANT OF CERTIFIED COPIES
1.	Name & Address of the applicant:
2.	Whether the applicant is a party to the case.
	If not whether an application under Rule 109 is filed:
3.	Whether the case is pending or disposed of:
4.	Description with date of the documents of which copy is-applied for:
5.	No of copies required and nature of application (Whether urgent or ordinary):
6.	Details of the fee remitted along with the application:
Dated this the?????????. day of????? 20 ????
Signature of the Applicant
Legal Practitioner for the Applicant
FOR OFFICE USE
Granted/Rejected
Additional copying fee payable/paid and details thereof:
(Initials of the Officer in-charge)

Form No. 25

[See Rule 119(1)]

IN THE ARMED FORCES TRIBUNAL, ?..?????????. BENCH

NOTIFICATION OF CERTIFIED COPIES READY FOR DELIVERY

Sl. No.	Copy application No	Name of the Applicant	Case No,	Date on which copy is ready for delivery
1	2	3	4	5
(Signature of the Officer in-charge with date)

Form No. 26

[See Rule 146(2)]

DEPARTMENT-WISE CLASSIFICATION OF CASES

(A)     ARMY

(B)     NAVY

(C)     AIR FORCE

(D)    EX-SERVICEMAN

(E)     WIDOWS/DEPENDENTS

Form No. 27

[See Rule 146(3)]

SUBJECT-WISE CLASSIFICATION OF CASES

100.1	Enrolment and grant of commission.
2.	Ad hoc appointments/regularization.
3.*	Allotment/Vacation/Eviction of Govt. Quarters/of Govt. hired accommodation matters.
4.	Examination and courses.
5.	Creation and abolition of posts.
6.	Pay and allowances, pensionary benefits, compensation.
7.	Disciplinary ? Cases
	(a)	Court Martial-SGCM, GCM, DCM, SCM.
	(b)	Summary awards/Summary Trial.
	(c)	Adm Action including termination of service.
	(d)	Award of censure.
	(e)	Suspension
	(f)	Bails.
	(g)	Wrongful confinement
	(h)	Disciplinary and Vigilance Ban.
8.	Deputation/repatriation/absorption in Govt./public sector.
9.	Ration and uniform.
10.	LTC.
11.	Medical facilities.
12.	Special provisions for Ex-serviceman/physically handicapped/casualty.
13.	Retirement, dismissal, discharge, release and resignation.
14.	Selection/Promotion/grant of substantive rank etc.
15.	Seniority/Confirmation.
16.	Claims of medical Reimbursement, Leave, Joining time etc.
17.	Compassionate appointment/appointment of dependents dying in harness.
18.	Crossing of efficiency bar.
19.	Date of birth.
20.	Entry in Character Rolls/confidential Records/Service Record.
21.	Fixation of Pay.
22.	Travel Regulations.
23.	Grant of pension, family pension, other retirement benefits and Interest on retirement benefits.
24.	Grant of refusal to grant Advances/Loans.
25.	Grant, refusal or recovery of allowances.
26.	Stagnation increment.
27.	Annual Confidential Reports.
28.	Compulsory retirement
29.	Retiral benefits (other than pension]
30.	Pension matters?
	(a)	Disability pension
	(b)	Family pension
	(c)	Special family pension
31.	Maintenance allowance
32.	Contempt matters
33.	Miscellaneous.

Form No. 28

[See Rules 147(1) and (2)]

Part I

?????????. BENCH

STATEMENT SHOWING DISPOSAL OF CASES DURING

THE WEEK/MONTH ?????????.

Member of the Bench	Sitting Days		No of Cases for admission	Cases Admitted	No of Cases restored (Excluding	No of cases disposed of at the	No of Cases disposed of at the final hearing stage		Total disposal (6+7)	No of Cases reserved for
	Full day	Half Day			M.As.)	Admission stage	Reserved Matters	Oral		Judgment
1	2		3	4	5	6	7		8	9

 

Total

????????????????????????????????????

Part II

???? BENCH

CATEGORY-WISE STATEMENT OF INSTITUTION AND DISPOSAL FOR THE WEEK/MONTH

Category of Cases	Fresh Institution	No of cases Restored/Remanded	Disposal	Arrears increased by (+) or decreased by (?) (1+2?3)
	1	2	3	4
T.As.
O.As.
R.As. (By circulation)
Total
A.Ts.
M.As.
Total
A.Ts.
M.As.
Total

DATE

Form No. 29

[See Rule No 147(3)]

Part I

STATEMENT SHOWING THE POSITION REGARDING INSTITUTION. DISPOSAL AND PENDENCY OF CASES FOR THE MONTH OF ?.. IN RESPECT OF ???? BENCH

No of cases pending at beginning of the month	Cases instituted/received during the month	Total disposal	Cases disposed of during the month	No of cases pending at the end of the month	Cumulative figures total of disposed from 1st January
A	B	C	D	E	F

 

Received by transfer	Freshly instituted	Total 1+2	Received by transfer	Freshly instituted	Total 4+5	Out of cases received by transfer	Out of cases freshly instituted	Total (7+8)
1		3	4	5	6	7	8	9
OA
TA
CA
AT
RA
Total
MA
G. Total

Part II

YEAR WISE BREAK UP OF PENDING CASES

Name of Bench
Category of Cases		2008	2009	2010	2011	2012	2013	2014	2015	2016	2017	2018	2019	2020	2021	2022	2023	2024	2025
OA
TA
CA
RA
MAs

 

Note.?The number of cases pending at the places where there is a Bench of the Tribunal (Other than Principal Seat) or where a circuit sitting is held and the Number of cases disposed of in each Bench of circuit sitting may be furnished separately.
Note:	OA denotes Original Applications	Instructions:
	TA denotes Transferred Application CA denotes Contempt Application	1. Due date of receipt of the Statement in Principal Bench is 7th of the following month.
	RA denotes Review Applications	2. Total must cross tally.
	MA denotes Miscellaneous Applications	3. Information be furnished in figures.

APPENDIX ?B?

Form of Register No. I

[See Rule 9(2)]

ARMED FORCES TRIBUNAL, _____________BENCH

INWARD REGISTER

Dy No.	Nature of Application/Pleadings, etc received	No, Rank and Name and Unit of the party/Legal Practitioner Presenting	Application Fee/Additional process fee-paid	Initial with date of the receiving clerk	Date of transmission to Scrutiny Branch	Initial of the clerk in the Scrutiny Branch	Remarks
1	2	3	4	5	6	7	8

Form of Register No. II

[See Rule 14(8)]

ARMED FORCES TRIBUNAL______________BENCH

Register of:	Original Application
	Review Application	For the year 20???????.
	Contempt Application
	Application for Transfer
	Miscellaneous Applications

 

Sl. No.	Application No.	Date of tiling and registration	Name and address of the applicant	Name of the Legal Practitioner for the Applicant
1	2	3	4	5
1.
2.
3.
4.
5.

 

Name and address of the respondents	Name of the Legal Practitioner for the respondents	Subject matter	Date of admission	Particulars of interim orders in the application
6	7	8	9	10
1.
2.
3.
4.
5.

 

Date and result of the final order	Whether disposed of by DB/FB	Information Regarding appeal. If any, filed in the Supreme Court and result thereof	Date of transmission of records to Records Room	Remarks
11	12	13	14	15
1.
2.
3.
4.
5.

Form of Register No. III

[See Rule 15(1)]

ARMED FORCES TRIBUNAL ____________BENCH

IPO/DD REGISTER

Sl.	Diary No./	Name of	Purpose of	Particulars of IPO/DD			Initials	Initials	Remarks
No.	Application	the: party remitting IPO/DD	the party remitting IPO/DD	No. & D.	Amount	Name of PO/Bank of issue	with date of Clerk receiving the IPO/DD	with dated official receiving IPO/In cash Sec.
I	2	3	4	5	6	7	8	9	10

Form of Register No. IV

[See Rule 20(1)]

ARMED FORCES TRIBUNAL _____________BENCH

TRIBUNAL DIARY

Date:

TRIBUNAL HALL NO. Day of the week:

 

Sl. No.	No. of Application	Work done/progress	Date to which next	Remarks
1	2	3	4	5

 

Note: The following abbreviations shall be used in Column No. 3.
Adj: Adjourned Adm: Admitted notice ordered PH: Pan Heard PH/Adj: Part Heard/Adjourned	Dis. At Admn: Disposed of at admission state JR: Judgment Reserved Pt.: Party Allowed.

Form of Register No. V

[See Rule 38(1)]

ARMED FORCES TRIBUNAL _____________ BENCH

READY LIST OF OAs/RAs/TAs/CAs (Civil/Crl.)/ATs/MAs

Sl. No	No. of the case	Whether Bench or Full Bench	Date of inclusion in the ready list	Whether stands posted to any date	Date of removal from the ready list	Remarks
1	2	3	4	5	6	7

Form of Register No. VI

[See Rule 46(1)]

ARMED FORCES TRIBUNAL _____________ BENCH

STAGE REGISTER

SI. No	Appln Number	Whether Bench/Bigger Bench	Date of next posting	Dale of next posting	Whether Part heard or not?	Whether connected with any other pending case	Dale of final hearing	Date of disposal	Remarks
1	2	3	4	5	6	7	8	9	10

Instructions: 1. Application shall be entered as far as possible in the order of their Registration Number.

2. In respect of Transferred Application, the corresponding W.P. of application No. ??????? suit No. ???.. should be written in brackets.

3. Applications disposed of should be rounded off in red ink.

4. Cases which are ready for hearing should be underlined in green ink.

Form of Register No. VII

[See Rule 16(2)]

ARMED FORCE TRIBUNAL BENCH

POSTING REGISTER

DATE:____________

(Note: Separate page should be taken for each date)

Sl. No.	Application No.	Whether Bench or Bigger Bench	Whether Part-Heard or not? (If part heard composition of the Bench)	Whether connected with any other pending case? (If so the number of the connected case (s)	Remarks
1	2	3	4	6	6

Form of Register No. VIII

(See Rule 58)

ARMED FORCES TRIBUNAL ______________ BENCH

REGISTER OF INSPECTION

No of Application which inspection is sought	Name of the Parties in the application	Name and Address of the Person seeking inspection	Date and lime of commence-ment of inspection with the initials of the person inspecting	Date and time of commencement of inspection with the initials of the person inspecting	Inspection fee paid, If any, paid	Initials of the official who supervise the inspection	Remarks
1	2	3	4	5	6	7	8

Form of Register No. IX

[See Rule 112(1)]

ARMED FOECES TRIBUNAL __________BENCH

REGISTER OF COPY APPLICATIONS

Sl. No.	Date of application	Amount received and particulars of DD/IPO	Name of the applicant	Amount and dale of payment of additional fee	Dale of preparation of copy	Date of delivery of copy	Signature of the person receiving	Remarks
1	2	3	4	5	6	7	8	9

Form of Register No. X

[See Rule 112(1)]

A&MED FORCES TRIBUNAL _______________ BENCH

REQUISTION REGISTER

Sl. No.	No. and dale of application	Particulars of the file to be requisitioned	Section to which requisition is sent.	Date of requisition	Date of receipt of file in the copying section	Date of receiving back the tile with initials	Remarks
1	2	3	4	5	6	7	8

Form of Register No. XI

[See Rule 127]

ARMED FORCES TRIBUNAL __________ BENCH

DESPATCH REGISTER OF FREE COPIES OF ORDERS

Sl. No.	Case No.	Name and address of the person to whom the free copy is sent	No. and date of the postal receipt, if sent by Regd. Post AD	Amount of postage	Signature of the Legal Practitioner Party taking delivery with date	Remarks
1	2	3	4	5	6	7

Form of Register No. XII

[See Rule 133(1)]

ARMED FORCES TRIBUNAL__________ BENCH

REGISTER OF SLPs/APPEALS TO SUPREME COURT

Sl No.	No. of SLP/Appeal before the Supreme Court	Num-ber of the case appea-led agai-nst	Name of the Appl-icant/Respon-dent	Date of despa-tch of recor-ds to SC	Date of receipt of recor-ds from SC	SLP dismiss-ed allowed with date	Interim direction if any, with date	Interim direction if any. with date	Direction if any, for compliance by the Tribunal	Steps taken for comp-liance	Remarks
1	2	3	4	5	6	7	8	9	10	11	12

Form of Register No. XIII

(See Rule 140)

ARMED FORCES TRIBUNAL ___________BENCH

REGISTER OF RECORDS RECEIVED IN RECORD ROOM

SI. No.	Case No.	Date of disposal of the case by the Tribunal	Name of the appli-cants and legal practit-ioner	Name of respondents legal practitioner	No. of appeal if any, before the SC and date of disposal	Dale of receipt of records in the record room	Date up to which to be retained			Dale on which destroy			No. and date of Notification of Destruction
							Part I	Part II	Part III	Part I	Part II	Part III
I	2	3	4	5	6	7	8	9	10	11	12	13	14

APPENDIX ?C?

[See Rule 148(2)]

ARMED FORCES TRIBUNAL, ___________ BENCH

INSPECTION

SCHEDULE I

FORMAT FOR INSPECTION OF JUDICIAL SECTION

Name of Department

Date of present Inspection

Date of last Inspection

Date of Inspections during the current financial year

Name and designation of the Inspection Officer

Name of S.O. and date from when he is in-charge

Date of submission of compliance report to Dy. Register (J)

Part I

STAFF STRENGTH

(Factual data to be furnished by Section Officer)

		S.O.	Asst.	UDC	LDC	Daftary	Peon
	1	2	3	4	5	6	7
1.	Staff Strength Present staff strength with date they took charge of the post. (a) Sanctioned (b) Actual
2.	The staff strength at the time of last inspection. (a) Sanctioned (b) Actual
3.	Number of members of staff having working knowledge in Hindi.
4.	Number of Staff working in Hindi.
5.	Distribution of work amongst various officers.
6.	Number of cases received during the year.
7.	Number of cases decided during the year.
8.	Whether fire extinguisher has been installed, and is in proper working order. If not action taken in respect thereof.
9.	Whether the electrical finings and wiring are salt and satisfactory and in working order.
10.	Whether space for keeping records is sufficient. If not, suggestions, if any.
11.	Whether the racks are sufficient, if not, requirement considering the available space.
12.	How many exhaust fans have been installed, in the section, are these in working order, if not, has it been reported.
Part II
1.	Whether all the files received in the previous quarter are property maintained. (Take ten files from different racks in all and tally the documents with index and examine the following? (i) Whether the papers are properly classified and ragged. (ii) Whether notices were sent in time. (iii) Whether Peshies were prepared in time. (iv) Whether, aDs for service attached in the files. (v) Whether names of the Legal Practitioners tally with Vakalatnamas. (vi) Whether all the particulars, are given in the facing sheet of the file cover. (vii) Whether the scrutiny sheet is properly submitted to the concerned officer at the time of registration. (viii) Whether the order-sheet is maintained properly. (ix) Whether the amendments, if any, are incorporated. (x) Whether the classification of the case subject-wise and department-wise is correctly done.
2.	Whether all the files are properly kept year-wise in seriatim and labels indicating the year affixed.
3.	Whether the court diary is maintained properly.
4.	If any file found lying on the floor or not kept at proper place, the reasons for it. The date of receipt in the section should be indicated with the name of the dealing hand.
5.	Whether the warning list is prepared and published as per the rules.
6.	Whether the daily cause list is prepared and published as per the rules.
7.	(a) Whether the interim order/final orders/are communicated in time. (b) Whether copies of common orders are kept in connected files.
8.	Whether the certified copies are issued as per the rules.
9.	(a) Is there any delay in taking steps in complying with direction of the Supreme Court?
	(b) Whether Records are transmitted to Supreme Court in time. (c) Is there any failure in circulating the order of the Supreme Court.?
10.	(a) Whether indexing of disposed case files is done properly. (b) Whether the files are sent to the Record Room for consignment on the days fixed for each Judicial Section. If not, reasons therefore. (c) Whether the retention/destruction of records or done as per rules.
11.	Whether the following registers are maintained properly and periodical inspection done by the S.O. (a) Inward Register. (b) Register of OA/RA/CA (C)/MP. (c) Register of IPO/DD. (d) Ready list Register. (e) Stage Register. (f) Posting Register. (g) Inspection Register. (h) Register of Registered Clerks. (i) Register of Copy application. (j) Requisition of Register. (k) Despatch Register of free copies of order. (l) SLP Register. (m) Destruction Register.

SCHEDULE II

FORMAT FOR INSPIRATION OF LIBRARY

Part I

General

1.       Name of S.O.(Library), date from which posted as such.

2.       Name and designation of other staff members.

3.       Accomodation, furniture. lighting arrangement, fire fighting arrangement

4.       Date of last inspection, or of previous inspection made in the current financial year.

Part II

1.       Whether the books are entered in the catalogue.

2.       Whether the books are properly kept in the almirahs/racks in an orderly manner.

3.       Examine some books in see whether pages of the books arc properly sealed.

4.       Whether the books are sealed marked and numbered (Check some books and tally the numbers with the catalogue).

5.       Has there been any loss of book from the Library in the current financial year. If so, has the loss been reported and what action taken.

6.       Check the register for temporary issue of books whether all the books so issued have been received back. If not, the details thereof.

7.       Check the register for books issued permanently to Court rooms, Chambers and Residential Office etc.

8.       Have the books issued permanently been checked and verified with the register. If so. when? If not, why?

9.       Are correction slips received in the Library regularly? If not, why? If no correction slip has been received, what steps have been taken to procure them.

10.     Have all corrections, amendments etc. been promptly incorporated in all the copies of Acts, Rules, Regulations, etc? If not, why?

11.     Whether the copies of necessary correction slips have been sent to all PS/CO and others.

12.     Whether a guard file containing all the copies of Government Gazette/Notification Issued for amendment/correction, adoption, modification of Acts, Rules, Regulations etc. is maintained with index.

13.     Whether all necessary books and enactments etc. required for permanent issuance has been issued. If not, why? Check the requisition slips.

14.     Whether the law journals have been circulated to all members and received back.

15.     Are there unbound books in the Library which require binding. If so, details thereof.

16.     Are the binding of all the old books in perfect order or any of them require repairing/binding, If so, details thereof.

17.     Are there any back magazine or other paper in the Library which require weeding, if so, detail thereof.

Part III

1.       What is the budget for previous and current financial year.

2.       Whether whole of previous budget has been properly utilized or any amount was surrendered.

3.       Whether

SCHEDULE III

FORMAT FOR INSPECTION OF ADMINISTRATION SECTIONS

DIVISION A ? CENTRAL ISSUE SECTION

Armed Forces Tribunal, ?????.. Bench

1.       Name of Deptt.

2.       Date of present inspection.

3.       Date of last inspection.

Part I

(Factual data to be furnished by Section Officer)

A ? Staff Position

		S.O.	Asstt.	UDC	LDC	Daftry	Peon
		1	2	3	4	5	6
1	Staff Strength Present (a) Sanctioned: (b) Actual:
2.	At the lime of last inspection. (a) Sanctioned: (b) Actual:
3.	Deployment of Staff on (a) Receipt and diarising of dak for onward transmission: (b) Sorting and distribution of dak for onward transmission: (c) Despatch of DAK of different items: 1. Dasti 2. Judgments 3. Order 4. Notice 5. A/D Cards 6. Telegrams. 7. Speed Post Letters 8. Administrative Dak & Misc. Dak 9. Regd. Post 10. Special messenger 11. Counter delivery 12. Diplomatic bag 13. Approved Courier

B ? Grade of Work

		1	2	3	4	5	6
4.	What is the average rate of dak received for onward transmission per day from various section: (i) Hon'ble Chairperson's Office (ii) Hon'ble Vice Chairperson's Office (iii) Hon'ble Member's Office (iv) Registrars Office (v) FA & CAO's Office
	(vi) Judicial sections (a) Notice (b) Dasti Dak (c) Order (vii) Administrative sections (viii) Cash section (ix) Pay & Accounts Office (x) Any other (a) Telegram (b) Speed Post (c) Approved courier
5.	Average rate of receipt and despatch of dak per day by various modes of dispatch viz. (i) By Speed Post (ii) By Regd. Post (iii) By Ordinary Post (iv) By Special Messenger (v) By Counter delivery (vi) By Telegraphic Mode (vii) By any other misc, mode. (viii) By Approved courier	BF	Rece-ipt	Despatch		Balance
6.	If any balance is left over in total receipt & dispatch, what are the reasons therefore and how many days are normally taken in Despatch section to despatch a Communication.

(Signature of Section Officer)

Part II

INSPECTION OFFICER'S REPORT

Reservations on procedural requirements		Maintained	Corrected	Available Hands
	1	2	3	4
(1)	List of residential address and Telephone number of Officers and Staff of A.F.T.P.B. and other Benches.
(2)	List and residential address and telephone numbers of Officers of otherOrganisation e.g., Deptt. Of P&T Trg., Supreme Court, High Courts etc.
(3)	List of telegraphic addresses of various Benches of A.F.T. and High Courts and other outstation Deptts. With whom correspondence is exchanged frequently.
(4)	Delhi Official Directory
(5)	Official Directory of A.F.T.
(6)	Schedule of Postal Rates.
(7)	Schedule of Speed Post rules.
(8)	Dak Registers in Prescribed Pro forma (a) Whether maintained properly (b) Whether delay in distribution (c) Whether neat and tidy (d) Whether scrutinized by S.O. daily
(9)	Examine a sample of 50 more than one month old entries and indicate the number (if any) of (a) incomplete entries (b) Delay in dispatching (i) by 2 days. (ii) by 3 days. (iii) by 5 days. (iv) beyond one week.
(10)	Despatch Examine a sample of 50 communications ready for despatch and indicate number (if any) where (i) Covers needlessly used. (ii) Covers used where not of appropriate size. (iii) Economy slips, although required, not used. (iv) Address written is incomplete or illegible. (v) Window envelop used but address is not visible from the window. (vi) Unduly large number of stamps or some other denomination used. (vii) Covers meant for despatch under service postage stamps not franked with facsimile impression of the signature of Officer-in-charge. (viii) Covers marked for despatch by Regd. A.D. with A.D. Card not bearing reference No. of the Communication. (ix) Reference No. of telegram ready for despatch not indicated in the receipt portion of telegram.
(11)	Whether Despatch Register and Register of daily abstract of service postage stamps used are maintained in the prescribed forms? Are separate Despatch Register maintained for? (i) Speed Post (ii) Regd. A.D. Post. (iii) Ordinary Post. (iv) Despatch through Spl. Messenger (v) Despatch by hand across the counter. (vi) Whether these Registers are maintained neat and tidy. Whether value
	of stamps totaled. (i) Daily (ii) Correctly
(12)	Whether postal registration books used for registered post?
(13)	Stamp Account Register: Whether stamp register is maintained in the prescribed form? Totals from the dispatch registers and postal registration book posted. (a) Daily (b) Correctly (c) Scrutinized by S.O. daily (d) Inspected each month by Deputy Registrar. (e) Whether stocks available tallied with the balance shown in the register?
(14)	Spl. Messenger(s) Books (a) What is the number of books in use? (b) Whether number serially? (c) What is the basis of allocation? (d) Whether allocation is rational? (e) Whether the time of receipt and dispatch of urgent communication is indicated?
(15)	Efficiency in dispatching a communication at random. (examine a sample of 50 items of dak dispatched during the period under inspection and indicate) (a) time taken to dispatch a regd. letter. (b) time taken to dispatch a speed post letter. (c) time taken to dispatch an ordinary letter. (d) time taken to dispatch a telegram. (e) time taken to dispatch a letter through spl. Messenger.
(16)	General Remarks (a) Adequacy of Staff Strength (b) Adequacy of working condition including lighting, ventilation etc.
(17)	Summing up Brief recapitulation of defects or short comings noticed.
(18)	Suggestion for improvement (a) by the inspecting officer. (b) Recd. For S.O./Staff and comments of Inspecting Officer thereon.
(19)	A general assessment of performance of the section including comparative appraisal with particular reference to the picture revealed during the fast inspection

 

Date???????..

(Signature of Inspecting Officer) Designation

DIVISION B

ADMINISTRATION SECTION

ARMED FORCES TRIBUNAL, ? BENCH

Name of Deptt.

Date of present inspection

Date of fast inspection

Name and designation of the inspecting officer

Part I

(Factual data to be furnished by Section officer)

		S.O.	Asstt.	UDC	LDC	Daftry	Peon
	1	2	3	4	5	6	7
A.	Staff Strength 1. Present (a) Sanctioned (b) Actual
	2. At the time of last inspection (a) Sanctioned (b) Actual
	3. What is the No. of Members of staff having working knowledge in Hindi?
	4. What is the No. of Staff working in Hindi?
B.	Typewriters 1. No. of Typewriters. 2. No. of Devnagari typewriters
C.	State of work	During the preceding 12 months			During 12 months proceeding last inspection
	1. No of receipts received
	2. No of files opened
	3. (i) No. of files due for Recording (ii) No of files recorded (iii) No of files pending for recording
	4. (i) No. of files due for review (ii) No of files reviewed (iii) No of files pending for review (iv) No of files marked for further retention after review and its percentage to above (ii)
	5. What is the No of cases pending (i) Pending over one month (ii) Pending over three months (iii) Pending over six months (iv) Pending for more than one year
	6. What is the No of complaints with regard to maintenance both electrical and civil installation including maintenance of building. (i) Recd. (ii) Transmitted to C.A.W.D. (iii) Complaints attended. to and defects rectified by C.A.W.D (v) Complaints pending (indicate period of pendency and attended to item-wise)
	7. What is the No of complaints received and attended to item-wise in respect of maintenance of office equipment etc.

 

Sl. No.	Item details	No. of complaints recd	No. of complaints attended to	No. of complaints Pending	Duration of pendency reasons for
1	2	3	4	5	6
	(a) Air Conditioner
	(b) Room Coolers
	(c) Water Coolers
	(d) Fans
	(e) Typewriter (Manual)
	(f) Typewriter (Electric)
	(g) Word processors
	(h) Computer P.C
	(i) Photocopier
	(j) Duplicating machine
	(k) Paper Shredder
	(l) Heater
	(m) Refrigerator
	(n) Heat convector
	(o) Franking machine
	(p) Weighing machine
	(q) Telephones, Mobile
	(r) Fax Machine
	(s) Intercoms
	(t) Water purifier
	(u) Water dispenser
	(v) Coffee/Tea vending machine
	(w) Almirah
	(x) Furniture
	(y) General cleanliness
	(z) Any other not specified items
	(aa) Relating to supply of stationery/stores
	(ab) Chest Box
8.	Constraints if any to carry out the day-to-day work and suggestion, if any, to improve the working efficiency.

(Signature)

Name and Designation

Part II

INSPECTING OFFICER'S REPORT

1.	Are the following maintained?	Neat and Tidy up to date	Supervised by SO periodically
	(1) Dead Stock Register
	(2) Consumable Stock Register
	(3) Distribution Register
	(4) File and File Movement Register
	(5) List of standard sub-heads
	(6) Diary Register
	(7) Astt. Dairy
	(8) List of subject allotted to different dealing hands
	(9) Guard Files
	(10) Reference Folders
	(11) Decision Diary/Precedent Book
	(12) Reference Books
	(13) Register for watching progress of recording of files
	(14) Register for watching progress of weeding of files
	(15) Reminder Diary
	(16) CPWD Complaint Register
2.	Submission/processing of cases
	(a) Inspecting Officer to take 10 current cases ready for submission to Deputy Registrar/Registrar or senior officer and comment upon the following? (i) Whether files are neat and tidy and are in presentable condition? (ii) Whether properly referred, docketed, flagged, tagged wherever necessary in addition to other routine requirements in putting up papers like punching of papers, use of urgency grading etc. (iii) Whether files are resubmitted promptly in reply to queries raised by senior officers. (iv) Whether drafts put up on file are precise and concise and name, designation and telephone number of the signatory indicated. (v) Whether files relating to processing of bills are submitted promptly and due care has been taken to ensure the compliance of relevant rules before-releasing the payments.
3.	Checks on delays
	(a) Whether weekly arrear statement is prepared.
	(b) Whether monthly arrear statement is prepared.
	(c) Whether Check List for incoming and outgoing return is maintained and returns are sent well time.
	(d) Whether all incoming papers arc diarized and if so, there has been any delay in diarizing the papers.
	(e) Whether there has been any delay in typing out the fair letters.
4.	Opening and numbering of files
	(i) List of standard heads and subheads: (a) Maintained? (b) Reviewed annually? (ii) Files opened under appropriate heads? Take a sample of ten files (iii) Titles appropriate?
5.	Check list of incoming and outgoing periodical returns.
	(a) No of periodical returns and what is the periodicity:?	Incoming	Outgoing
	(i) Weekly
	(ii) Fortnightly
	(iii) Monthly
	(iv) Quarterly
	(v) Half-yearly
	(vi) Yearly
	(b) What is the number of returns recd/sent up to date
	(i) What is the number of returns not received/sent on date ?
	(ii) Whether adequate steps have been taken to obviate the recurrence of delays, if so, please describe and if not what are the reasons therefore?
	(c) Check list to attend letters received from Supreme Court, High Courts. MPs. Etc. and D.O. letters addressed to Hon'ble Chairperson/Hon'ble Vice-Chairperson.
	(i) Is S.O. keeping special watch?
	(ii) If so, how and if not, why?
	(iii) Is the method adopted adequate, if not, what are the suggestions?
	(iv) What is the number of such letters not acknowledged or interim reply given (a) Within a week (b) Within a month
6.	Check of staff Cars
	(1) Do adequate arrangement exist to maintain and servicing of staff car/if not what are the deficiencies?
	(2) Do adequate arrangement exist for garaging vehicles properly? If not. What are the deficiencies ?
	(3) Do adequate arrangement exit for refueling of vehicles ? If not, what are the deficiencies ?
	(4) Do the log books of vehicles are maintained in prescribed Performa and entries are checked periodically by the Controlling Officer. If not what are the deficiencies?
	(5) Whether the monthly return on consumption of petrol is sent on time.
7	Use of Hindi for Official purposes
	(i) Examine a sample of 5 cases of Hindi speaking slates e.g., U.P. H.P. Bihar, Rajasthan, Haryana and Union Territory of Delhi and report as to whether in each case communication was sent in Hindi.
	(ii) Take sample of 5 communications in Hindi received from member of public or employees to which replies have been sent and indicate whether letters received in Hindi are replied in Hindi or not.
	(iii) Of the 10 sample cases referred to above, indicate in how many cases noting/drafting were done originally in Hindi.
	(iv) Take example of 5 contracts/agreements executed and indicate the number of those not simultaneously executed in Hindi.
	(v) Take sample of 5 each of (i) forms (ii) Rubber stamps (iii) subjects on file cover and indicate whether these have been prepared bilingually and if not, what action has been taken to do the needful.
Summing up
	1. Brief recapitulation of defects or short comings noticed and any other comments which inspecting officer may have to make.
	2. A general assessment of the performance of the section including a comparative appraisal with reference to the picture revealed during the previous inspections. (The defects mentioned in the last three or four inspections reports with particular reference to the recurring and continuing irregularities which have not been rectified should be specially stated.)
	3. Suggestion for improvement
	(a) made by inspecting officer
	(b) received from the staff of the section together with comments of the inspecting officer, thereon.

 

Dated?????..

Signature of Inspecting Officer Designation

SCHEDULE IV

FORMAT FOR INSPECTION OF RECORD ROOM

Date of present inspection

Date of last inspection

Date of inspections during the current financial year

Name and designation of the Inspecting Officer

Name of the S.O. ir I/C (RR) and date from when he is in-charge

Date of submission of compliance report to Dy. Registrar (j).)

Part I

STAFF STRENGTH

(Factual data to be furnished by Section Officer)

1.	Staff strength	S.O.	Asstt.	UDC	LDC	Daftry	Peon
	1. Present staff strength with date they took charge of the post,
	(a) Sanctioned (b) Actual
	2. The staff strength at the time of last inspection
	(a) Sanctioned (b) Actual
	3. Number of members of staff having working knowledge of Hindi.
	4. Number of Staff working in Hindi.
	5. Distribution of work amongst various officers.
	6. Whether fire extinguisher has been installed and is in proper working order. If not, action taken in respect thereof.
	7. Whether the electrical fittings and writing are safe and satisfactory and in working order.
	8. Whether space for keeping records is sufficient, if not suggestions, if any.
	9. Whether the racks are sufficient in number, if not requirement considering the available space

Part II

1. Whether all the files received in the previous quarter are properly tagged and stitched. (Take ten files from different racks in all and tally the documents with index and examine in respect of other matters.)
2. How many defective files (Badar files) were found during the quarter,
3. Whether ail the files in the record room are properly kept year in seriatim and labels indication the year affixed.
4. If any file found lying on the floor or not kept at proper place, the reason for it. The date of receipt in record room should he indicated with the name of the official.
5. Whether the files are received in the record room for consignment of the date/dates fixed for each judicial section. If not reason therefore.
6. Whether the records arc received with list and all such lists are properly stitched.

Part III

1. Name and number of years for which complete weeding of files done.

2. Total number of files with their Institution number, checked and ready for weeding

3. Total number of files and year of latest file weeded after checking.

4. Ten oldest files pending for weeding and reasons of delay.

5. Steps taken for the destruction of weeded out files.

6. Whether registers for weeded out/destroyed files maintained up to date.

7. Whether parts of the files to be maintained after weeding-out are kept in order and proper place or not.

Part IV

1. Whether files requisitioned for inspection are received back within three days. If not reasons thereof.

2. Whether files requisitioned for issuing copy are received hack within three days. If not reasons therefore.

3. Registers for requisition properly maintained or not with date of requisition and date of sending the files and date of receiving back.

 

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Armed Forces Tribunal (Practice) Rules, 2009[1]

[14th May, 2009]

In exercise of the powers conferred by clauses (f), (g) and of sub-section (2) of Section 41 of the Armed Forces Tribunal Act, 2007 (55 of 2007), the Central Government hereby makes the following rules, namely?

Rule - 1. Short title and commencement.?

(1)     These rules may be called the Armed Forces Tribunal (Practice) Rules, 2009.

(2)     They shall come into force from the date of publication in the official gazette.

Rule - 2. Definitions.?

(1)     In these rules, unless the context otherwise requires,?

(i)      ?Act? means the Armed Forces Tribunal Act, 2007 (55 of 2007);

(ii)     ?agent? means a person duly authorised by a party to present an application, written reply, rejoinder or any other document on its behalf before the Tribunal;

(iii)    ?applicant? means a person making an application to the Tribunal under sub-section (2) of Section 14 or an appeal under sub-section (2) of Section 15 of the Act;

(iv)    ?application? includes Original Application (O.A.), Review Application (R.A.), Transferred Application (T.A.), Miscellaneous Application (M.A), Application for Transfer (A.T.) and Contempt Application (C.A), filed before the Tribunal;

(v)     ?Code? means the Code of Civil Procedure, 1908 (5 of 1908);

(vi)    ?Court appealed from? includes a tribunal or any other judicial body or court martial or authority against the decision of which an appeal is preferred to the Tribunal;

(vii)   ?Form? means the form set out in the Appendices A and B to these rules;

(viii)  ?Full Bench? means a Bench duly constituted consisting of three or more Members.

(ix)    ?Judgment? includes decree, order, sentence or determination of any Court, Tribunal, Judge, Judicial officer or authority;

(x)     ?Legal practitioner? shall have the same meaning as assigned to it in the Advocates Act, 1961 (25 of 1961) and includes a Standing Counsel authorised or appointed by the Central Government to accept the service for any Department or Organisation of the Union of India;

(xi)    ?Legal representative? means person who represents the estate of a serving or deceased person and includes a person of persons in whom the right to receive pensionary, retirement, terminal, disability or other benefits or family pension vests under any law for the time being in force;

(xii)   ?Officer of the Judge-Advocate General's Department? means an officer commissioned into the Judge-Advocate General's Department of the Army or an officer permanently transferred to that Department after qualifying at the Judge-Advocate General's Departmental examination and includes an officer of Judge-Advocate General's Department of Navy and Air Force;

(xiii)  ?Procedure Rules? means the Armed Forces Tribunal (Procedure) Rules, 2008 under the Act;

(xiv)  ?Pleadings? shall Include original applications, reply statement, rejoinders and additional applications or statements supplementing the original applications and the reply statements, as may be permitted by the Tribunal;

(xv)   ?Registrar? means Registrar of the Armed Forces Tribunal or its Benches and shall include Registrar-General, Principal, Additional, Joint and Deputy Registrars, authorised to discharge the functions of the Registrar;

(xvi)  ?Registry? means the Registry of the Tribunal or any of its Benches, as the case may be;

(xvii) ?Section? means a section of the Act;

(xviii)   ?Services? means the Army, Navy and Air Force, as applicable;

(xix)  ?Standing Counsel? means an advocate authorised to act, represent and accept the service for the Army, Navy or Air Force or for the Union of India;

(xx)   ?Transferred application? means the suit or other proceeding which has been transferred to the Tribunal under sub-section (1) or sub-section (2) of Section 34;

(xxi)  ?Vice-Chairperson? means a Vice-Chairperson of the Tribunal appointed under sub-section (2) of Section 7 of the Act.

(2)     The words and expressions used and not defined in these rules but defined in the Act, the Army Act, 1950 (46 of 1950), the Navy Act, 1957 (62 of 1957) and the Air Force Act, 1950 (45 of 1950) shall have the same meaning respectively assigned to them in those Acts and respective rules made there under.

PREPARATION AND PRESENTATION OF PLEADINGS AND OTHER PAPERS

Rule - 3. Preparation of pleadings and other papers.?

(1)     All pleadings, affidavits, memoranda and other papers filed in the Tribunal shall be fairly and legibly typed written or printed in English or Hindi Language on durable transparent full escape folio paper of metric A-4 size (30.5 cms long and 21.5 cms wide) on one side only in double space with a left margin of 5 cms and right margin of 2.5 cms duly paginated, indexed end stitched together in the paper book form.

(2)     English translation of documents or pleadings shall be duly authenticated by any legal practitioner.

Rule - 4. Date and signature.?

A party required to affix his signature shall also state his name in capital letters near his signature and, initial or sign at the bottom of each page and shall also put date beneath his signature on the last page.

Explanation.?The expression ?signature? or ?initial? includes thumb-mark.

Rule - 5. Attestation.?

(1)     The attestation contemplated in sub-rule (2) of Rule 9 of the AFT (Procedure) Rules, 2008, shall be made at the end of the document in the form given below:

?This Annexure???.is the true copy of the original document?.

(Signature)

Name and Designation of the Attestor with date?.

(2)     Sub-rule (1) above shall also govern production of photocopies of the documents, provided they are clear and legible.

Rule - 6. Production of authorisation for and on behalf of more than one person.?

Where an application or pleading or other proceeding is purported to be filed by more than one person as single application under sub-rule (5) of Rule 4 of the AFT (Procedure) Rules, 2008, the person or persons who sign or verify the same shall produce along with such application, etc. for verification by the registry, a true copy of the authorisation or Vakalatnama empowering such person(s) to do so:

Provided that the Registrar may at any time call upon the party to produce such further materials as he deems fit for satisfying himself about due authorisation.

Rule - 7. Procedure on production of defaced, torn or damaged documents.?

When a document produced along with any pleading appears to be defaced, torn, or in any way damaged or otherwise its condition or appearance requires special notice, a mention regarding its condition and appearance shall be made by the party producing the same in the index of such a pleading and the same shall be verified and initialled by the officer authorised to receive the same.

Rule - 8. Receipt of papers.?

(1)     All pleadings and papers shall be received in the Registry only during the office hours on the working days, provided they are presented or sent by post in the manner provided under Rule 4 of the AFT (Procedure) Rules, 2008.

(2)     All pleadings and papers received before 12 noon shall ordinarily be processed immediately for being listed before the Bench on the next working day.

Rule - 9. Date of stamping of papers and maintenance of Inward Register.?

(1)     The receiving branch of the Registry shall immediately on receipt of any application or appeal or other pleadings or papers and in accordance with Rule 5 of the AFT (Procedure) Rules, 2008, and affix the date-stamp of the tribunal in the following manner:

(i)      Date-stamp shall be affixed on all pages of the main copy and on the first page of each other copy.

(ii)     Receiving clerk shall affix his initials on the stamp affixed on the first page of the main application or appeal and on the first page of all other copies.

(2)     Receiving branch of the Registry shall after affixation of the date-stamp, enter the details thereof in the inward Register, Register No. I and assign a diary number. The Index shall be in Form No. 1. The same diary number shall be entered immediately below the date-stamp on the first page of the main application or appeal and on the first page of all other copies.

SCRUTINY, REGISTRATION, NUMBER AND POSTING FOR ADMISSION OR ORDERS

Rule - 10. Scrutiny of application or petition or other pleadings and papers.?

(1)     The Scrutiny Branch of the Registry shall, on receipt of the application or appeal or pleadings from the receiving branch, scrutinise the same as expeditiously as possible but not beyond two days from the date of receipt:

Provided that if, for any reason, the scrutiny is not completed within the said period, the same shall be immediately reported to the Registrar, who shall take prompt steps to complete the scrutiny.

(2)     The report of the scrutiny of the application shall be in Form No. 2 and of Contempt Application either Civil or Criminal in Form No. 3 and the scrutiny report shall be annexed to the application or appeal.

(3)     Report or scrutiny or all other pleadings and papers shall be recorded on the reverse side of the last page of such pleadings or papers.

Rule - 11. Maintenance of Order-Sheet.?

(1)     The Scrutiny Branch shall attach an order-sheet to every OA or RA or TA or AT or CA in duplicate in Form No. 4.

(2)     The column ?Notes of the Registry? in the order-sheet shall be used for the notings by the Registry and the Column ?Orders of the Tribunal? is meant for the use of the Bench.

(3)     (a) The entries in the order-sheet shall be in handwriting and removal of the order-sheet for typing should be avoided.

(b) Continuous page numbers should be given to the order-sheet.

(c) Before any entry is made in the order-sheet for the day, the date, month and year shall first be entered and underlined in the middle of the column.

(d) Brief order may be written on the order-sheet itself and initialled by the Members of the Bench.

(e) In the case of lengthy orders, only the operative portion of the order need be entered in the column ?Orders of the Tribunal? and initialled by the Tribunal Officer.

(f) The orders shall be annexed to the order-sheet giving them continuous paging and reference to the order shall be made by mentioning only page number of the order annexed.

(g) The presence of the legal practitioner or party be indicated by their initials.

(h) No gaps shall be left between two entries in the order-sheet and the gaps, if any, shall be covered by drawing a line across.

Rule - 12. Classification of papers.?

(1)     The papers received in the Registry in all applications and Contempt applications except Miscellaneous applications, shall be classified and placed in files ?A?, ?B? and ?C? as provided in Form No. 5.

(2)     (i) File ?A? shall consist of two separate parts i.e. Part I and Part II. Part I shall contain the order-sheet and orders annexed thereto and Part II shall contain the application with annexures, reply with annexures and rejoinder with annexures and arrange as far as possible consecutively in the order of the parties.

(ii) File ?B? shall contain the duplicate copy of the papers as in File ?A?.

(iii) File ?C? shall contain the remaining papers including Vakalatnama, notices, postal acknowledgements, miscellaneous applications, replies and rejoinders thereto and Supreme Court orders, etc., if any.

Rule - 13. Submission of case files to Registrar.?

On completion of the scrutiny, the Scrutiny Branch shall place the case file duly classified as ?A?, ?B? or ?C? along with the report of scrutiny and the order-sheet before the Registrar for his orders.

Rule - 14. Registration and Numbering.?

(1)     The Registrar on examining the application or appeal or pleadings and the scrutiny report shall, if they are in order, direct registration or acceptance.

(2)     Applications under Section 14 of the Act ordered to be registered shall be numbered as O.A. No. ______________/20

(3)     Cases received on transfer under Section 27 or Section 34 of the Act shall be numbered as A.T./T.A. No_______________/20

(4)     Applications received from the Supreme Court, High Courts and other Courts purporting to be by transfer but not covered by Section 34 of the Act shall be numbered as Original Applications of the year during which they are received.

(5)     Applications for review of any order of the Tribunal and ordered to be registered shall be numbered as R.A. No. _____________/20.

(6)     Applications under the Contempt of Courts Act, 1973 ordered to be registered, shall be numbered as C.A. (Civil/Criminal) No. ____________/20.

(7)     Other applications of miscellaneous nature ordered to be registered shall be numbered as M.A. No. _____________/20.

(8)     Applications referred to in this rule shall be entered in Register No. II.

(9)     Separate registers shall be used for each category of applications referred to in this rule.

(10)  The Registers shall be maintained from 1st January to 31st December of each calendar year.

Rule - 15. Maintenance of Indian Postal Orders or Demand Drafts Register.?

(1)     Indian Postal Orders or Demand Drafts received in the Registry shall be entered immediately on their receipt in the Judicial Branch in Register No. III.

(2)     On every first working day of the week, the Indian Postal Orders or Demand Drafts received by the Judicial Branch during the previous week shall be transmitted along with the Indian Postal Orders or Demand Drafts Register to the Section Officer-in-charge of Judicial Branch, who after scrutiny shall affix his initials in the relevant column in the register and transmit the same to the Cash Section.

(3)     The officer-in-charge of Cash Section shall, after verifying the entries in the Register along with the Indian Postal Orders or Demand Drafts, put his initials in the relevant column in the Register in token of acknowledgment.

Rule - 16. Rectification of defects.?

(1)     If on scrutiny, any application or pleading filed in the Tribunal is found to be defective, the Registrar shall notify in Form No. 6 on the notice board of the Tribunal fixing the time for rectifying the same in the manner as provided under Rule 5 of the AFT (Procedure) Rules, 2008.

(2)     The Registrar may, for good and sufficient reasons, extend the time for rectifying the defects, provided the total period for rectification including the extended period does not exceed thirty days.

(3)     If the party or his legal practitioner contests the office objection and the Registrar is not satisfied, the matter shall be placed before the Bench for appropriate orders.

(4)     If the party or its legal practitioner rectifies the defects and submits the application or pleadings within the time granted, the Registrar on being satisfied, may order for its registration or acceptance and numbering as provided in sub-rule (2) or the Rule 5 of the AFT (Procedure) Rules, 2008.

(5)     The papers shall be returned to the party or his legal practitioner only after obtaining acknowledgment thereof in the Inward Register ? Register No. I.

Rule - 17. Posting of cases for admission or orders before the Bench.?

(1)     Subject to the orders of the Chairperson or Vice-Chairperson of the concerned Bench, all registered applications or appeals shall be posted for admission or orders before the appropriate Bench on the next working day.

(2)     The notice of posting shall be given by notifying in the daily cause list for the day in such manner as the Chairperson may by general or special order direct.

(3)     Before placing the records of the case for admission or order, the Registry shall state in brief in the column ?Notes of the Registry? of the order-sheet, the date of presentation and registration, the subject-matter of the application and the date of posting before the Bench and fill up the columns in file covers ?A? and ?B?.

(4)     The constitution of Benches and distribution of work shall be as per the orders as may be made by the Chairperson from time to time.

Rule - 18. Posting of urgent cases.?

Notwithstanding anything contained in Rule 14 of the AFT (Procedure) Rules, 2008, the Chairperson or Vice-Chairperson and in his absence the seniormost Member of the Bench may order any case not included in the daily cause list to be listed on urgent basis for admission or orders. Such directions shall promptly be carried out by the Registry after completing all the formalities.

Rule - 19. Matters to be attended to prior to commencement of sitting.?

(1)     Unless otherwise directed by the Members constituting the Bench, the Tribunal Officer shall ensure that records of the cases listed for admission or orders before the Bench on the next working day are sent to the residence of the Members before the evening of the day on which the cause list is published.

(2)     The Tribunal Officer shall ensure that the case records so sent to the residence of the Members are brought back to the concerned Court Hall before the commencement of the Court sitting.

(3)     The Tribunal Officer shall verify the case records listed for the day and arrange them in the serial order as given in the cause list before the commencement of the sitting.

(4)     The Tribunal Officer of the Bench concerned shall ensure that the Court Hall is ready for commencement of the sitting at the prescribed time for such sitting.

(5)     If for any reason, the Bench cannot sit or the sitting is delayed, the Registrar shall immediately obtain the orders of the Chairperson or Vice-Chairperson and notify the same on the notice board and in the Court Hall through the Tribunal Officer.

Rule - 20. Maintenance of Tribunal diary.?

(1)     The Tribunal Officer of the Bench concerned shall maintain legibly a Tribunal Diary in Register No. IV, wherein he shall record the proceedings of the Tribunal for each sitting day with respect to the applications listed in the daily cause list.

(2)     The matters to be recorded in the Tribunal Diary shall include details as to whether the case is adjourned, or part-heard or heard and disposed of or heard and orders reserved, as the case may be.

Rule - 21. Statutes or Citations for reference.?

The parties or legal practitioners shall before the commencement of the proceedings for the day, furnish to the Tribunal Officer a list of law journals, reports, statutes and other citations, which may be cited for reference.

Rule - 22. Calling of cases in Tribunal.?

The Tribunal Officer shall call the cases listed in the cause list in the serial order in accordance with Rules 14 and 15 of the AFT (Procedure) Rules, 2008, and orders of the Bench.

Rule - 23. Regulation of Tribunal Work.?

(1)     When the Bench is sitting, the Tribunal Officer shall ensure?

(a)     that no inconvenience or wastage of time is caused to the Bench in making available the services of Tribunal Master, stenographer or peon;

(b)     that perfect silence is maintained in and around the Tribunal Hall and no disturbance whatsoever is caused to the functioning of the Bench; and

(c)     that proper care is taken to maintain dignity and decorum of the Tribunal.

(2)     When the Bench passes an order or direction, the Tribunal Officer shall ensure that the records of the case along with proceedings or orders of the Bench are transmitted immediately to the Judicial Branch.

(3)     The Judicial Branch shall verify the case records received from the Tribunal Officer with reference to the cause list and take immediate steps to communicate the directions or orders of the Bench to all concerned.

SERVICE OF NOTICE

Rule - 24. Issue of Notices.?

(1)     Unless otherwise ordered by the Tribunal, when a notice is ordered, the applicant shall, in cases governed by sub-rule (5) of the Rule 11 of the AFT (Procedure) Rules, 2008, pay the prescribed fee for service of notice accompanied by a memo in Form No. 7 within seven days from the date of order and in case of default, no notice shall be issued to any of the respondents and the matter shall be placed immediately before the Bench for appropriate orders.

(2)     Where the notice is returned to the Tribunal with an endorsement of the postman regarding non-service owing to refusal of the same by the party concerned, the Registrar shall declare that the notice has been duly served on the respondent.

(3)     Where the notice was properly addressed, prepaid and duly sent by registered post, acknowledgment due, the declaration referred to in sub-rule (2) shall be made when for any reason the acknowledgment is not received by the Tribunal within thirty days from the date of the issue of the notice.

Rule - 25. Steps for issue of fresh notice.?

(1)     If any notice is returned unserved under the circumstances not specified in sub-rules (2) and (3) of Rule 24, the facts and the reason therefor shall be notified immediately on the notice board of the Registry.

(2)     The applicant or his legal practitioner shall within seven days from the date of such notice take steps for service of fresh notice.

Rule - 26. Consequence of failure to take steps for issue of fresh notice.?

If the applicant or his legal practitioner fails to take necessary steps in time for service of fresh notice on the respondent(s) and consequently, the service remains incomplete, the Registrar shall post the case before the Bench for further directions.

Rule - 27. Service of notice, etc. on legal practitioners.?

A legal practitioner representing a party in any proceeding and any person authorised to accept notices on behalf of a party, shall receive notices, orders, directions, pleadings, etc. required to be served on such party in connection with such proceedings and such service shall be deemed to be proper service on the party.

Rule - 28. Form of Notice.?

Notice to show cause regarding admission shall be in Form No. 8 and the notice ordered after admission shall be in Form No. 9.

Rule - 29. Entries regarding service of notice or process.?

The Judicial Branch of the Registry shall record in the column in the order-sheet ?Notes of the Registry?, the details regarding completion of service of notice on the respondents, such as date of issue of notice, date of service, date of return of notice if unserved, steps taken for issuing fresh notice and date of completion of service, etc.

FILING OF REPLY STATEMENT OR REJOINDER

Rule - 30. Filing of Reply Statement.?

(1)     Each respondent shall file the reply statement in the manner as provided under Rule 12 of the AFT (Procedure) Rules, 2008.

(2)     When all or any of the respondent(s) fail to file reply statement in the form, manner and within the time as provided under Rule 12 of the AFT (Procedure) Rules, 2008, the case shall be deemed to be ready for hearing and included in the ready list for final hearing.

Rule - 31. Filing of rejoinder.?

(1)     The applicant(s) intending to file rejoinder to the reply statement filed by all or any of the respondent(s) shall do so, with the leave of the Bench or Registrar within the time granted.

(2)     The rejoinder shall be filed within the time granted, duly signed and verified in the manner prescribed for filing reply statement under Rule 12 of the AFT (Procedure) Rules, 2008.

(3)     After the expiry of the time granted for filing the rejoinder, the case shall be deemed to be ready for hearing and included in the list for final hearing.

Rule - 32. Papers not to form part of the records.?

(1)     Except with the leave of the Tribunal, the following shall not form part of the records of the case?

(a)     reply statement filed after the expiry of the time granted for the purpose;

(b)     rejoinder filed without the leave of the Court or filed after the expiry of the time granted; and

(c)     additional pleadings filed without the leave of the Court or filed after the expiry of the time granted.

(2)     The papers referred under sub-rule (1) which are treated as not forming part of the record shall be notified on the notice board of the Registry requiring the party to take them back within four weeks from the date of such notice, failing which the Registry shall take steps to destroy the same.

Rule - 33. Incorporation of amendments, filing of additional reply, etc.?

(1)     When the Tribunal allows an application for amendment of the pleadings or for addition of parties, the same shall be carried out in red ink indicating the date of the order and duly signed by the party or legal practitioner, who has obtained the order, within the time granted for the purpose by the order or if no time is granted, within 14 days from the date of the order.

(2)     If, the Bench or the Tribunal has directed furnishing of a fresh copy incorporating the amendments or addition of parties, the same shall be filed in triplicate and after serving a copy of the amended pleading on the other party within the time granted by the Court or if no time is granted, within 14 days from the date of the order,

(3)     In case of default under sub-rules (1) and (2), the Registry shall place the matter before the Bench for orders.

PROCEEDINGS BEFORE REGISTRAR'S COURT

Rule - 34. Matters to be listed before the Registrar's Court.?

Once an application or appeal is admitted and notice ordered, the same shall be posted before the Registrar for completion of pleadings.

Rule - 35. Cause list for Registrar's Court.?

Cases required to be dealt with by the Registrar shall be notified in a separate daily cause list and the cases so notified shall be taken up in the Registrar's Court in the serial order as indicated in the cause list.

Rule - 36. Recording of proceedings.?

After hearing the parties or their legal practitioners and on perusing the record, the Registrar may record his decisions in the column ?Notes of the Registry? in the order-sheet and put his initials with date.

Rule - 37. Inclusion of cases in the ready list when pleadings are complete.?

If the pleadings are complete or if the case is deemed, to be ready for hearing, the Registrar shall record the same in the order-sheet and order for inclusion in the list of cases ready for final hearing.

PREPARATION OF READY LIST, WARNING LIST, DAILY CAUSE LIST AND POSTING OF CASES

Rule - 38. Maintenance of Ready list.?

(1)     The Judicial Branch of the Registry shall maintain separate registers in Register No. V for each category of cases, which are ready for hearing.

(2)     The registers shall contain separate sections for each year and inclusion of cases in the registers shall be year-wise and in the order in which they become ready for hearing.

Rule - 39. Preparation of Warning list.?

(1)     The Registry shall prepare for each category of cases, a separate list called ?Warning List? consisting of such number of cases as may be sufficient in the opinion of the Registrar, for being posted for hearing for a period of two weeks.

(2)     Cases in the Warning List shall be arranged according to the year and number of registration and not on the basis of their serial number in the Ready List and oldest among the cases be included first followed by the next oldest and so on.

Rule - 40. Publication of Warning list.?

(1)     The Judicial Branch of the Registry shall publish the Warning list on the notice board of the Registry on the last working day previous to the 1st and 15th of every month.

(2)     The total number of cases to be included in each Warning list as fixed by the Registrar shall, as far as possible, be maintained by adding at the bottom of the list, such number of cases as are required to make good the deficiency, having regard to the number of cases transferred to the Daily Cause List.

(3)     From the Warning list so published, sufficient number of cases shall be taken for inclusion in the Daily Cause List in the order in which they appear in the Warning list, subject to the orders of the Chairperson or Vice-Chairperson or the Bench.

Rule - 41. Preparation and Publication of Daily Cause List.?

(1)     The Judicial Branch of the Registry shall prepare and display on the notice board of the Registry before 5.30 p.m. on each working day the cause list for the next working day and where practicable on the internet.

(2)     Subject to the directions of the Chairperson or Vice-Chairperson or the Bench, listing of cases in the Daily Cause List shall be in the following order?

(i)      cases for ?Pronouncement of Orders?,

(ii)     cases for ?being spoken to?,

(iii)    cases for ?Admission?,

(iv)    cases for ?Order and directions?,

(v)     contempt applications,

(vi)    part-heard cases, latest part-heard having precedence,

(vii)   cases posted as per directions of the Court,

(viii)  cases from the ?Warning list?,

(3)     The title of the Daily Cause List shall consist of the name of the Bench, the day, date and time of the Bench sitting, Tribunal Hall number and the quorum indicating the names of the Chairperson or Vice-Chairperson or Member constituting the Bench with abbreviations in bracket?(J) for Judicial and, (A) for Administrative.

(4)     In the Warning list and in the Daily Cause List, the following particulars shall be shown against the number of each case?

(i)      names of legal practitioners appearing on both sides, giving in brackets the rank of the parties whom they represent;

(ii)     names of the parties, if unrepresented, with their serial order in brackets.

(5)     Office objections and special directions, if any, shall be briefly indicated in the Daily Cause List below the case number.

(6)     The Daily Cause List and progress of the cases listed for the day before the Benches will be made available on the internet and hard copy will be available on the nominal payment as decided by the Chairperson or Vice-Chairperson.

Rule - 42. Carry forward of Daily Cause list and adjournment of cases on account of non-sitting of a Bench.?

(1)     If by reason of declaration of holiday or for any other reason, the Bench does not function for the day, the Daily Cause List for that day shall, unless otherwise directed, be treated as the Daily Cause List for the next working day in addition to the cases already posted for that day.

(2)     When the sitting of a particular Bench is cancelled for the reason of absence of Member(s) of the Bench, the Registrar shall, unless otherwise directed, adjourn the cases posted before that Bench to a convenient date.

(3)     The adjournment or posting or directions shall be notified on the notice board.

Rule - 43. Supply of Cause list.?

(1)     Two copies of Warning list and Daily Cause list shall be furnished to the Bar Association of Armed Forces Tribunal for display on their notice board.

(2)     Copies of the Daily Cause list or the Warning list or both may be furnished to the legal practitioners on payment of fee at the rate specified below?

(i)      Daily Cause list:

Per Bench (consisting of two members) ? Rs 240 per annum.

(ii)     Warning list:

Per Bench (consisting of two members) ? Rs 100 per annum.

(3)     Application for supply of Warning or Daily Cause lists or both shall be made in writing to the Registrar accompanied by one year's subscription by way of Demand Draft or Indian Postal orders drawn in favour of the Registrar of the concerned Bench seven days before the date from which supply is to commence.

(4)     The rates specified in sub-rule (2) shall be subject to such modifications as may be made by the Chairperson from time to time.

(5)     The legal practitioners concerned shall be responsible to obtain copies of above lists from the delivery counter.

Rule - 44. Request for adjournments.?

Unless the Bench otherwise permits, request(s) for adjournment of any case(s) listed in the Daily Cause List shall be entertained only at the beginning of the session.

Rule - 45. Early hearing of the cases.?

(1)     If early hearing of a case out of turn is required, the party or legal practitioner shall make an application stating the reasons thereof in Form No. 10, after serving copy thereof to the other party or parties.

(2)     The application shall, if in order, be listed before the Bench headed by the Chairperson or in his absence the Vice-Chairperson nominated by him in the case of the Principal Bench and before the Vice-Chairperson and in his absence before the seniormost available member for orders in the case of other Benches.

Rule - 46. Maintenance of Stage Register and Posting Register.?

(1)     The Judicial Bench of the Registry shall maintain a Stage Register in Register No. VI for each category of applications or appeals from the stage of first posting till disposal.

(2)     Posting Register shall be maintained in Register No. VII.

(3)     All orders regarding clubbing of cases shall be entered in the order-sheets of all the cases required to be clubbed together and posted accordingly.

(4)     The Section Officer concerned shall ensure that the aforesaid registers are properly maintained and the directions of the Bench faithfully carried out.

Rule - 47. Vacation Bench Sittings and Posting of cases.?

(1)     When the Tribunal is closed for vacation, the Vacation Bench shall sit on such days, as the Chairperson in the case of Principal Bench, and Vice-Chairperson, in the case of other Benches, and in their absence the seniormost Member available, may specify.

(2)     During the vacation, only matters, which are required to be immediately dealt with, shall be received in the Registry.

(3)     The Registrar, on being satisfied about the urgency, shall order registration and posting of such cases.

(4)     During the vacation, the Registrar may accept replies, rejoinders etc., provided a copy of the same has been served on all the other parties or legal practitioners.

(5)     Inspection of records may be permitted during the vacation in accordance with these rules.

(6)     Certified copies of records may be supplied during the vacation in accordance with these rules.

FULL BENCH MATTERS

Rule - 48. Preparation and filing of paper books on reference to the Full Bench.?

When a Bench of the Tribunal makes an order referring the case or issue to a full Bench, the applicant or such other party, as the Bench directs, shall furnish in Paper Book form duly indexed and continuously paginated three or five sets (depending upon the number of members of the full Bench) for the use of the Bench and one set to each of the parties or their legal practitioner on the other side, within two weeks or such period as the Bench may direct, arranging the papers in the following order?

(i)      Index. Page No.

(ii)     Written chronology of events or orders relevant to the case,

(iii)    Order of Reference,

(iv)    Memo of Parties,

(v)     Application,

(vi)    Annexures to the application,

(vii)   Reply by each respondent in the order of their ranking,

(viii)  Annexures at the end of reply of each respondent,

(ix)    Rejoinder, if any,

(x)     Annexures to rejoinder, if any,

(xi)    Other relevant papers with description and date:

Provided that if the same legal practitioner appears for more than one party, only one set of paper book need be furnished to him.

Rule - 49. Circulation of order of reference to other Benches.?

The Registrar of the referring Bench shall send a copy of the Order of reference to all the other Benches of the Tribunal for information.

Rule - 50. Seeking orders of Chairperson for constitution of Full Bench and fixing the date of hearing.?

The Registrar of the referring Bench shall forward a copy of the Order of Reference to the Registrar of the Principal Bench for securing orders of the Chairperson for the constitution of the Full Bench and fixing the date of hearing.

Rule - 51. Conveyance of the orders of the Chairperson.?

The Registrar of the Principal Bench shall, on receipt of the copy of the order under Rule 50, obtain the orders of the Chairperson and convey the same to the Registrar of the referring Bench.

Rule - 52. Notice regarding Full Bench hearing.?

The Registrar of the referring Bench shall, immediately on receipt of orders of the Chairperson, notify the parties or legal practitioners the date of hearing of the case by the Full Bench.

Rule - 53. Circulation of Full Bench decision.?

The Registrar of the referring Bench shall circulate the decision rendered by the Full Bench to all other Benches of the Tribunal.

INSPECTION OF RECORDS

Rule - 54. Inspection of the Records.?

(1)     Inspection of records of a pending or decided case before the Tribunal shall be allowed only under the orders of the Registrar.

(2)     The parties to any case or their legal practitioner may be allowed to inspect the record of the case on making an application in writing to the Registrar.

(3)     Subject to such terms and conditions as may be specified by the Chairperson by a general or special order, a person who is not a party to the proceedings, may also be allowed to inspect the records after obtaining the permission of the Registrar in writing,

Rule - 55. Application for grant of inspection.?

(1)     The application for inspection of records, as provided under Rule 54, shall be in Form No. 11 and presented at the filing counter of the Registry between 10.00 a.m. and 3.00 p.m. on any working day, two days before the date on which inspection is sought, unless otherwise permitted by the Registrar.

(2)     The Judicial Branch of the Registry shall submit the application with its remarks before the Registrar, who shall on consideration of the same pass appropriate orders.

(3)     Inspection of records of a pending case shall not ordinarily be permitted on the date fixed for hearing of the case or on the preceding day.

Rule - 56. Fee payable for Inspection.?

(1)     No fee shall be charged for inspection of records of a pending case from a party to the case or his legal practitioner.

A fee of twenty-five rupees shall be payable by way of Demand Draft or Indian Postal Order drawn in favour of the Registrar on any application for inspection of records of a decided case by a party to the case or his legal practitioner.

A fee of one hundred rupees shall be payable by way of Demand Draft or Indian Postal Order drawn in favour of the Registrar on any application for inspection of records of a pending or decided case by a person other than a party to the case.

Rule - 57. Mode of Inspection.?

(1)     On grant of application for inspection of the records, the Section Officer-in-charge of the Judicial Branch shall arrange to procure the records of the case and allow Inspection of such records on the date and time fixed by the Registrar between 10.00 a.m. and 12.30 p.m. and between 2.30 p.m. and 4.30 p.m. in the presence of an officer authorised in that behalf.

(2)     The person inspecting the records shall not in any manner cause dislocation, mutilation, tempering or damage to the records in the course of inspection.

(3)     The person inspecting the records shall not make any marking on any record or paper so inspected and copying, if any, of the documents or records inspected may be done only in pencil.

(4)     The officer supervising the inspection, may at any time prohibit further inspection, if in his opinion any of the records are likely to be damaged in the process of inspection or the person inspecting the records has violated or attempted to violate the provisions of these rules and shall immediately make a report about the matter to the Registrar and shall make entry to that effect in column (8) of the Inspection Register and seek further orders of the Registrar, thereof.

Rule - 58. Maintenance of Register of inspection.?

The Section Officer-in-charge of the Judicial Branch shall cause to maintain a register in Register No. VIII for the purpose of inspection of documents or records and shall obtain therein the signature of the person making such inspection.

LEGAL PRACTITIONERS BEFORE THE TRIBUNAL

Rule - 59. Appearance of legal practitioners.?

No legal practitioner shall be entitled to appear or act, in any proceedings before the Tribunal unless he files before the Tribunal a Vakalatnama in Form No. 12 duly executed by or on behalf of the party for whom he appears.

Rule - 60. Appearance on behalf of the Union of India, etc.?

Any legal practitioner appearing on behalf of the Union of India or its Department or all three Services (Army, Navy and Air Force) or any Government servant sued or suing in his official capacity shall not be required to file a Vakalatnama but he shall file before the Tribunal a Memo of Appearance in Form No. 13 duly signed by him.

Rule - 61. Nomination or engagement of another legal practitioner.?

Where a legal practitioner who has filed the Vakalatnama engages or nominates another legal practitioner to appear and argue his client's case but not to act for the client, the Tribunal may permit such other legal practitioner to appear and argue.

Rule - 62. Consent for engaging another legal practitioner.?

A legal practitioner proposing to file a Vakalatnama in any case or proceeding before the Tribunal in which there is already a legal practitioner on record, shall do so only with the written consent of the legal practitioner on record or when such consent is refused, with the permission of the Tribunal.

Rule - 63. Restrictions on appearance.?

A legal practitioner who has tendered advice in connection with the institution of any case or other proceedings before the Tribunal or has drawn pleadings in connection with any such matter or has during the progress of any such matter acted for a party, shall not, appear in any case or proceeding or other matter arising therefrom or in any matter connected therewith for any person whose interest is opposed to that of his former client, except with the prior permission of the Tribunal.

Rule - 64. Access to information.?

A legal practitioner appearing for the party in any matter before the Tribunal shall be entitled to communicate personally with or receive any information regarding the said matter from any officer of the Tribunal subject to such conditions as may be specified by Tribunal.

Rule - 65. Execution of Vakalatnama.?

(1)     Every Vakalatnama authorising a legal practitioner to plead or act shall be dated at the time of its execution and acceptance.

(2)     In case the person is in custody, the Vakalatnama shall be attested by a Judicial Officer or Gazetted Officer serving in connection with the affairs of the Union or of any State in India.

(3)     The authority attesting the Vakalatnama under sub-rule (2) shall certify that it has been duly executed in his presence and subscribe his signature giving his name and designation and attestation shall be made only after the name of the legal practitioner is inserted in the Vakalatnama before its execution.

(4)     When a Vakalatnama is executed by a party who appears to be illiterate, blind or unacquainted with the language of the Vakalatnama, the attestor shall certify that the contents of the Vakalatnama were read, translated and explained in his presence to the executant, and that he signed or affixed his thumb mark in his presence.

(5)     Every Vakalatnama shall contain an endorsement of acceptance by the legal practitioner in whose favour it is executed and shall also bear his address for service.

(6)     If the Vakalatnama is in favour of more than one legal practitioner, it shall be signed and accepted by all of them, giving the address for service of any one of them.

REGISTERED CLERKS OF LEGAL PRACTITIONERS

Rule - 66. Notifying registration and cancellation of Clerks.?

The registration of a clerk or cancellation under Rule 27 of the AFT (Procedure) Rules, 2008, shall be notified on the notice board of the Tribunal and a copy shall be sent to the legal practitioners Bar Association.

Rule - 67. Issue of Identity Card.?

(1)     An Identity card as referred to in sub-rule (7) of Rule 27 of the AFT. (Procedure) Rules, 2008, shall be issued in Form No. 14 to every registered clerk of the legal practitioner on his remaining a fee of fifteen rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar.

(2)     An Identity card once issued shall be in force for a period of five years unless cancelled under sub-rule (5) of the Rule 27 of the AFT (Procedure) Rules, 2008.

Rule - 68. Access to information by registered clerks.?

The registered clerks may communicate personally with any Sectional or Departmental Head not below the rank of a Section Officer for information regarding matters of their respective legal practitioners (employers) pending in the Tribunal.

Rule - 69. Carrying out corrections.?

(1)     The Section Officer-in-charge of Judicial Branch may permit a registered clerk to correct any clerical or typographical mistake in any pleadings or other proceedings.

(2)     The correction shall be made in the presence of the Section Officer and duly initialled by the maker as well as the Section Officer.

Rule - 70. Discharge of duties of an absentee clerk.?

In case of illness or absence on leave of a registered clerk, the Registrar or the Sectional Head of the Judicial Branch may, on the requisition of the legal practitioner under whom such registered clerk is engaged, permit the registered clerk of another legal practitioner to discharge the duties of absentee for a specified period, which will not exceed more than two months.

Rule - 71. Presentation and return of papers.?

Registered clerk may present or take back papers on behalf of the legal practitioner whom he represents but he will not act at his own in any other case unless permitted in writing by the Registrar or Sectional Head of Judicial Branch on the requisition of the legal practitioner as mentioned under Rule 70.

AFFIDAVITS

Rule - 72. Title of affidavits.?

Every affidavit shall be ascribed ?In the Armed Forces Tribunal, __________ Bench at __________? followed by the cause title of the application or other proceeding in which the affidavit is sought to be used.

Rule - 73. Form and contents of the affidavit.?

(1)     Every affidavit shall be drawn up in Form No. 15 in the first person and divided into paragraphs and numbered consecutively.

(2)     Every affidavit shall contain the full name, occupation, age, father's or mother's or husband's name, as the case may be, and address of the deponent.

(3)     The deponent shell be identified with such other particulars as may be necessary to identify him and he shall affix his signature or mark on each page.

Rule - 74. Corrections or erasures, etc.?

Corrections, erasures and interlineations shall be initialled by the attestor and the number of corrections made on each page indicated.

 

Rule - 75. Persons authorised to attest.?

Affidavits shall be sworn or affirmed before any Judicial Officer, Registrar, Joint Registrar and Deputy Registrar of the Tribunal, Notary, District Registrar or Sub-Registrar.

Rule - 76. Affidavits of illiterate, blind, etc.?

Where an affidavit is sworn or affirmed by any person who appears to be illiterate, blind or unacquainted with the language in which the affidavit is written, the attestor shall certify that the contents of the affidavit were read, explained or translated by him or in his presence to the deponent and that the deponent has put his signature or mark in his (attestor) presence in Form No. 16.

Rule - 77. Identification of deponent.?

If the deponent is not known to the attestor, his Identity shall be testified by a person known to him and the identifying person shall affix his signature in token thereof.

Rule - 78. Annexures to the affidavit.?

Document accompanying an affidavit shall be referred to therein as Annexure No. ______________ and the attestor shall make the following endorsement thereon:

?This is the document marked as Annexure No.______________ in the affidavit of????.

(Signature)

?Name and Designation of the attestor with date.?

DISCOVERY, PRODUCTION AND RETURN OF DOCUMENTS

Rule - 79. Application for production of documents, form of summons.?

(1)     Except otherwise provided, discovery, production and return of documents shall be regulated by the provisions of the Code of Civil Procedure, 1908 (5 of 1908).

(2)     An application for summons to produce documents shall be in Form No. 17 setting out?

(i)      the document(s) the production of which is sought,

(ii)     the relevancy of the document(s) and

(iii)    in case where the production of a certified copy would serve the purpose, whether application was made to the proper officer and the result thereof.

(3)     The summons for production of documents in the custody of a public officer other than a Court shall be in Form No. 18 and shall be addressed to the concerned Head of the Department or such other authority as may be specified by the Tribunal.

Rule - 80. Summoning of documents.?

Notwithstanding anything contained in these rules, the Tribunal may, suo motu, issue summons for production of public document or other documents in the custody of a public officer.

Rule - 81. Marking of documents.?

(1)     The documents when produced shall be marked as follows?

(i)      If relied upon by the applicant's side, they shall be numbered as ?A? series;

(ii)     If relied upon by the respondent's side, they shall be marked as ?R? series;

(iii)    Tribunal exhibits shall be marked as ?C? series.

(2)     The Tribunal may direct the applicant to deposit in Tribunal by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar a sum sufficient to defray the expenses for transmission of the records before the summons is issued.

(3)     The transmission of the records shall ordinarily be by registered post or parcel.

Rule - 82. Return and transmission of documents.?

(1)     An application for return of the documents produced shall be in Form No. 17.

(2)     No application referred in sub-rule (1) shall be entertained after the destruction of the records.

(3)     The Tribunal may, at any time, direct return of documents produced subject to such conditions as it deems fit.

EXAMINATION OF WITNESSES AND ISSUE OF COMMISSION

Rule - 83. Procedure for examination of witnesses, issue of commission, etc.?

The provisions of Orders XVI and XXVI of the Code of Civil Procedure, 1908, (5 of 1908) shall mutatis mutandis apply in the matter of summoning and enforcing attendance of any person and examining him on oath and issuing commission for the examination of witnesses or for production of documents.

Rule - 84. Examination in camera.?

The Tribunal may in its discretion examine any witness in camera and may also hold the entire or part of the proceedings in camera depending upon the sensitivity of the case.

Rule - 85. Form of oath or affirmation to witness.?

An oath or solemn affirmation shall be administered to a witness in the following form:

?I __________do swear in the name of God/solemnly affirm that what I shall state shall be truth, the whole truth and nothing but the truth?.

Rule - 86. Form of oath or affirmation to interpreter.?

An oath or solemn affirmation shall be administered to the interpreter, if any, in the following form before his assistance is taken for examining a witness:

?I ___________do swear in the name of God/solemnly affirm that I will faithfully and truly interpret and explain all questions put to and evidence given by witness and translate correctly and accurately all documents given to me for translation by this Tribunal?.

Rule - 87. Officer to administer oath.?

The oath or affirmation shall be administered by the Tribunal Officer.

Rule - 88. Recording of deposition.?

(1)     The deposition of a witness shall be recorded in Form No. 19.

(2)     Each page of the deposition shall be initialled by the Members constituting the Bench.

(3)     Corrections, if any, pointed out by the witness may, if the Bench is satisfied, be carried out and duly initialled and in case corrections pointed out by witness are not accepted by the Bench, a note to the effect be appended at the bottom of the deposition.

Rule - 89. Numbering of witnesses.?

The witnesses called by the applicant or petitioner shall be numbered consecutively as PWs and those by the respondents as RWs.

Rule - 90. Grant of discharge certificate.?

A witness discharged by the Tribunal may be granted a certificate to that effect in Form No. 20 by the Registrar.

Rule - 91. Payment to witnesses.?

(1)     Where the Tribunal issues summons to a Government servant to give evidence or to produce documents, the person so summoned shall be paid travelling allowance (T.A.) and daily allowances (D.A.) admissible to him as per rules.

(2)     Where there is no provision for payment of T.A. and D.A. by the employer to the person, summoned to give evidence or to produce documents, he shall be entitled to be paid as ?bhatta?, a sum assessed by the Registrar sufficient to defray the travelling and other expenses having regard to the status and position of the witness.

(3)     The party applying for the summons shall deposit with the Registrar the amount of ?bhatta? as estimated by the Registrar before the summons is issued.

(4)     If the witness is summoned as a Court witness, the amount estimated by the Registrar shall be paid as per the directions of the Tribunal.

(5)     The provisions of. sub-rules (1) to (4) would apply mutatis mutandis to the interpreter as well.

Rule - 92. Records to be furnished to the Commissioner.?

(1)     The Commissioner shall be furnished by the Tribunal with such of the records of the case as the Tribunal considers necessary for executing the Commission.

(2)     Original documents will be furnished only if a copy will not serve the purpose or cannot be obtained without unreasonable expense or delay.

(3)     The delivery and return of records shall be made under proper acknowledgement.

Rule - 93. Taking of specimen handwriting, signature, etc.?

The Commissioner may, if necessary, take specimen of the handwriting, signature or fingerprint of any witness examined before him.

PRONOUNCEMENT OF ORDER

Rule - 94. Order.?

The final decision of the Tribunal on an application or appeal before it shall be described as ?Order?.

Rule - 95. Operative portion of the Order.?

All orders and directions of the Bench shall be stated in clear and precise terms in the last paragraph of the order.

Rule - 96. Corrections.?

The Member of the Bench who has prepared the order shall initial all corrections and affix his initials at the bottom of each page.

Rule - 97. Pronouncement of order.?

(1)     The Bench shall where possible pronounce the order immediately after the hearing is concluded.

(2)     When the orders are reserved, the date for pronouncement not later than 30 days shall be fixed and the date so fixed shall not be changed without due notice to all parties or legal practitioners.

(3)     Reading of the operative portion of the order in the open Court shall be deemed to be pronouncement of the order.

(4)     Any order reserved by a Circuit Bench of the Tribunal may be pronounced at the principal place of sitting of the Bench.

Rule - 98. Pronouncement of order by any one Member of the Bench.?

(1)     Any one Member of the Bench may pronounce the order for and on behalf of the Bench.

(2)     When an order is pronounced under this rule, the Tribunal Officer shall make a note in the order-sheet, that the order of the Bench consisting of ___________ as members was pronounced in Open Court by_________ (the name of the member).

Rule - 99. Authorising any Member to pronounce order.?

(1)     If the members of the Bench who heard the case are not readily available or have ceased to be Members of the Tribunal, the Chairperson or Vice-Chairperson as the case may be, authorise any other Member to pronounce the order on his being satisfied that the order has been duly prepared and signed by all the Members who had heard the case.

(2)     The order pronounced by the Member so authorised shall be deemed to be only pronounced.

(3)     The Member authorised under sub-rule (1) for pronouncement of the order shall affix his signature in the order-sheet of the case stating that he has pronounced the order as provided in this rule.

(4)     If the order has not been signed by reason of sickness, death, retirement or resignation or for any other reason by any one of the Members of the Bench who heard the case, it shall be deemed to have been released from part-heard and listed afresh for hearing.

Rule - 100. Making of entries by Tribunal Officer.?

The Tribunal Officer shall, immediately after pronouncement of an order by the Bench, make necessary endorsement on the case file regarding the date of such pronouncement, the nature of disposal and the constitution of the Bench pronouncing the order and he shall also make necessary entries in the Tribunal diary maintained by him.

Rule - 101. Transmission of order by the Tribunal Officer.?

(1)     The Tribunal Officer shall immediately on pronouncement of the order, transmit it with the case file to the Principal Registrar or Registrar as the case may be.

(2)     On receipt of the order from the Tribunal Officer, the Principal Registrar or Registrar as the case may be, shall after due scrutiny, satisfy himself that the provisions of these rules have been duly complied with and in token thereof affix his initials, with date on the outer cover of the order.

(3)     The Principal Registrar or Registrar as the case may be, shall thereafter cause to transmit the case file and the order to the Judicial Branch for taking expeditious steps to prepare copies and their communication to the parties.

Rule - 102. Format of order of the Tribunal.?

(1)     The order of the Tribunal shall be in Form No. 21.

(2)     All orders shall be neatly and fairly typewritten in double space on one side only on durable foolscap folio paper of metric A-4 size (30.5 cms long and 21.5 cms wide) with left side margin of 5 cms and right side margin of 2.5 cms.

(3)     The corrections, if any in the order shall be carried out neatly.

(4)     Sufficient space may be left both at the bottom and at the top of each page of the order to make its appearance elegant.

(5)     Members constituting the Bench shall affix their signatures in the order of their seniority from right to left.

Rule - 103. Costs.?

(1)     Unless otherwise quantified by the Tribunal, when costs are awarded in a case, the same shall be determined as follows?

(2)     Only one set of costs shall be awarded to the applicants as also when the same legal practitioner appears for more than one respondent.

(3)     When costs are awarded, a Bill of Costs in Form No. 22 shall be prepared giving the details of the costs awarded to the parties and annexed to the order.

Rule - 104. Compliance of urgent orders.?

(1)     Whenever the Bench passes an order, final or interlocutory/requiring immediate compliance, the Tribunal Officer shall immediately transmit the case file and the order to the Principal Registrar or Registrar as the case may be, who shall ensure prompt action on the same day.

(2)     Files with Dasti orders should be stapled with ?Today? flags and superscribed with O.A. or T.A. or R.A. or C.A. or M.A. or A.T. No. with the signature of the Tribunal Officer with date.

Rule - 105. Placing copies of common orders.?

(1)     When more than one case is disposed of by a common order, the Judicial Branch shall keep the original order in the main case and a certified copy in the other connected case files.

(2)     In the order-sheet of the connected case (s), the Section Officer-in-charge of the Judicial Branch shall note that the original order is kept in the main case file (giving its number).

Rule - 106. Indexing of case files after disposal.?

After communication of the order to the parties or legal practitioners, the official concerned shall arrange the records with pagination and prepare the Index Sheet in Form No. 23 and he shall affix initials and then transmit the records with the index duly initialled, to the records room.

Rule - 107. Transmission of files or records or orders.?

Transmission of files or records of the cases or orders shall be made only after obtaining acknowledgement in the movement register maintained at different sections or levels as per the directions of the Registrar.

Rule - 108. Copies of orders in Library.?

(1)     The Section Officer of the Judicial Branch shall send copies of every final order to the Library.

(2)     Copies of all orders received in each month shall be kept at the Library in a separate folder, arranged in the order of date of pronouncement, duly indexed and stitched.

(3)     A consolidated index shall also be prepared at the end of every year and kept in a separate file in the Library.

(4)     The order folders and the indices may be made available for reference in the library to the legal practitioners.

GRANT OF CERTIFIED COPIES AND FREE COPIES OF RECORDS

Rule - 109. Form and fee of application.?

(1)     Every application for grant of certified copy of any document shall be in Form No. 24 and accompanied with a non-refundable fee of ten rupees, and in case of urgent copy a non-refundable fee of twenty five rupees in the form of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench of the Tribunal.

(2)     If the certified copies applied for are for more than one document in the same case, only one application shall be filed.

Rule - 110. Right of the party to obtain certified copy.?

A party to an application or appeal or his legal practitioner shall be entitled to obtain certified copy of the record, proceeding or original document filed in case on payment of fee specified under these rules.

Rule - 111. Application for copies by stranger.?

(1)     Applications for copies of documents (other than orders) by persons who are not parties to the proceedings shall be allowed only by order of the Registrar obtained on a duly verified petition in Form No. 17, setting forth the purpose for which the copy is required on payment of fee specified under these rules.

(2)     Copies of orders can, however, be granted to any person on payment of fee specified under these rules.

Rule - 112. Register of copy applications and requisition register.?

(1)     A Register of copy application shall be maintained in Register No. IX and a Requisition Register in Register No. X with regard to request for the files in the copying branch.

(2)     Entries in respect of urgent copy applications shall be underlined in red ink.

Rule - 113. Copying fee.?

The copying fee payable for obtaining an ordinary copy shall be at the rate of two rupees per page and for urgent copy at the rate or five rupees per page, irrespective of the number of words or lines in each page.

Rule - 114. Scrutiny of copy application, requisitioning of case records and rectification of defects.?

(1)     If the application is in order, necessary entries shall be made in the Register of Copy Applications and the Requisition Register and the same shall be sent to the officer-in-charge of records. The officer-in-charge of the records shall as soon as possible transmit the records along with the application after making an entry in the application and initialling the same.

(2)     If the application is found to be defective, the same shall be notified on the notice board of the Registry.

(3)     If the defects are not rectified within three days from the date of such notice, the copy application shall be struck off.

(4)     On removal of defects within three days, the application shall be deemed to have been made on the date of the application.

Rule - 115. Determination of additional copying fee.?

(1)     On receipt of the records, the officer-in-charge of copying section after satisfying that the records are complete shall determine the additional copying fee payable over and above the copying fee of ten or twenty-five rupees already paid and make an entry thereof in the application with his initials.

(2)     Additional fee payable shall be notified on the Notice Board of the Registry.

Rule - 116. Remittance of additional copying fee.?

(1)     Additional copying fee shall be remitted by the applicant between 10.30 a.m. and 4.30 p.m. in the form of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench within two days in the case of urgent copy and within seven days in the case of ordinary copy, from the date of notice.

(2)     If the additional fee payable is not remitted within the time permitted under sub-rule (1), the application shall be struck off.

Rule - 117. Order of preparation of certified copy.?

Certified copies shall be prepared in the order in which they become ready in all respects and the urgent applications shall take precedence over all ordinary applications.

Rule - 118. Time-limit for issue of urgent or ordinary copy.?

Urgent copy shall be delivered to the applicant as far as possible within three days and ordinary copy within ten days from the date of the application.

Rule - 119. Notifying when copies are ready for delivery and consequence of not taking delivery.?

(1)     On each working day before 11.30 a.m., the officer-in-charge of the copying branch shall cause to prepare in duplicate in Form No. 25, a list of cases in which certified copies are ready for delivery and publish one copy of the same on the notice board of the Registry under his signature, and the other copy shall be retained for record.

(2)     If the applicant fails to take delivery within three months, the certified copy prepared shall be destroyed and the copying fee paid forfeited to Government.

Rule - 120. Proper accounting of copying fee received.?

The Officer-in-charge shall ensure that the copying fee received in the registry is promptly accounted in the Indian Postal Order or Demand Draft Register and transmitted to the Cash Section for crediting them to the Government account.

Rule - 121. Preparation and comparison of certified copy.?

(1)     A certified copy shall be made by photocopying process or by typing.

(2)     When the copy is so made, it shall be compared by the officer-in-charge of the copying branch with the document of which the copy is made, aided by another official in the copying branch and he shall, after satisfying himself that the copy is prepared faithfully and legibly reproduces the document desired, append a certificate as under and affix his initials:

?Certified that this is a true and accurate copy of the document or order as in the case file (O.A./R.A./T.A./C.A./M.A./A.T No _________ 20_) and that all the matters appearing therein have been legibly and faithfully copied with no modifications.?

(3)     The officer-in-charge of copying branch shall affix an endorsement on the last page of the copy as under and put his initials:

(i)      Serial No. of the copy application:

(ii)     Name of the applicant:

(iii)    Date of presentation of application:

(iv)    No. of pages:

(v)     Copying fee charged/urgent or ordinary:

(vi)    Date of preparation of copy:

(vii)   Date on which copy is ready:

(viii)  Date given for collection of copy:

(ix)    Date of delivery.

(4)     The certificate and the endorsement shall be made with the help of a rubber stamp and the entries however, shall be made in ink.

(5)     The officer authorised to issue the copy shall affix his signature below the endorsement and cause to affix the seal of the Tribunal on all pages of the copy and also initial wherever there are corrections.

Rule - 122. Re-transmission of case records.?

On completion of the preparation of the certified copy, the officer-in-charge of the copying branch shall re-transmit the records of the case to the concerned branch, after making necessary entries in the Requisition Register and obtain acknowledgement of the official, who receives back the records, in the relevant column of the Register.

Rule - 123. Mode of delivery of certified copy.?

At the time of the delivery of the certified copy, the official concerned shall obtain the signature of the applicant in the relevant column in the Register of Copy Applications, record the date of such delivery on the copy application and fill up relevant column regarding the date of delivery in the endorsement stamped on the certified copy.

Rule - 124. Request for certified copy by post.?

(1)     Where the applicant desires to have the certified copy sent to him by post, he shall send an additional sum of twenty five rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar and payable at the place of the Bench for defraying the postal charges, etc.

(2)     If the amount sent is found to be inadequate, the applicant shall be intimated to remit the balance amount within the time specified and on receipt of the intimation, the applicant shall remit the amount in the manner provided in sub-rule (1) and within the time specified.

Rule - 125. Intimation of rejection.?

If for any reason, the copy application is rejected, due intimation shall be given to the applicant and the refundable amount if any, returned to him.

Rule - 126. Supply of free copy only once.?

Once free copy of the order is sent as provided in Rule 23 of the AFT (Procedure) Rules, 2008, the Tribunal shall not be required to issue any more free copies.

Rule - 127. Certifying on free copies.?

Every free copy issued to a party or his legal practitioner in accordance with the rules shall be certified to be ?True Copy? and shall be superscribed ?FREE COPY UNDER RULE 23 of AFT (PROCEDURE) Rules, 2008? with a rubber stamp and signed by the officer authorised in that behalf and he shall also cause to enter the date and other details furnishing of such free copy in the Register of Free Copies in Register No XI.

Rule - 128. Time for furnishing free copies.?

(1)     The Judicial Branch of the Registry shall issue free copies of the order to the parties or their legal practitioners as provided under Rule 23 of the AFT (Procedure) Rules, 2008, as far as possible within seven days from the date of pronouncement of the order.

(2)     If the free copy of the order is delivered by hand to parties or their legal practitioner, the officer-in-charge shall obtain acknowledgement thereof in the relevant column in the Register of free Copies.

Rule - 129. Furnishing of free copy in a joint application.?

Where a joint application or appeal is made, only one free copy of the order contemplated by Rule 23 of the AFT (Procedure) Rules, 2008, shall be issued, either to their legal practitioners or if they are appearing in person, to any one of the applicants.

Rule - 130. Furnishing of corrected free copy of order.?

Whenever clerical or typographical errors or mistakes in an order are rectified subsequent to the issue of the free copy thereof, the Registrar shall cause to issue a corrected free copy of such order to the parties or their legal practitioners.

APPEAL TO SUPREME COURT

Rule - 131. Manner of service of order or notice issued by the Supreme Court.?

Service of orders or notices on respondents ordered by the Supreme Court in an appeal or application pending before that Court shall be effected in the manner provided by the Supreme Court Rules, 1966 as amended from time to time.

Rule - 132. Steps to comply with Supreme Court directions.?

(1)     Unless otherwise ordered by the Supreme Court, the appellant or his legal practitioner shall be notified to deposit the transmission charges and cost of preparation of record, if any, within fifteen days of the receipt of the notice.

(2)     When the party or legal practitioner fails to deposit the amount as aforesaid, the Registrar shall forthwith submit a report thereof to the Registrar of the Supreme Court.

Rule - 133. Register of Special Leave Petitions or Appeals.?

(1)     A Register in the form of Register No. XII shall be maintained in regard to Special Leave Petitions (SLPs) or Appeals against the orders of the Tribunal to the Supreme Court and necessary entries therein be made by the Judicial Branch.

(2)     The register under sub-rule (1) shall be placed for scrutiny of the Chairperson or Vice-Chairperson in the first week of every month.

Rule - 134. Placing of Supreme Court orders before Chairperson, etc.?

Whenever an interim or final order, passed by the Supreme Court in an appeal or other proceeding preferred against a decision of the Tribunal, is received, the same shall forthwith be placed before the Chairperson or Vice-Chairperson or Members for information and kept in the relevant case file and immediate attention of the Registrar shall be drawn to the directions requiring compliance.

Rule - 135. Circulation of the orders of the Supreme Court.?

All orders of the Supreme Court including dismissal of Special Leave Petitions shall be circulated to the Members of the Bench whose decision was challenged before the Supreme Court and kept in the relevant case file.

Rule - 136. Registrar to ensure compliance of Supreme Court Orders.?

It shall be the duty of the Registrar to take expeditious steps to comply with the directions of the Supreme Court.

RETENTION AND PRESERVATION OF RECORDS

Rule - 137. Procedure regarding retention and preservation of records.?

All the records, registers and files shall be retained and preserved in the record room from the date of completion till the period provided for their destruction in accordance with the rules made in this behalf.

Rule - 138. Receipt, scrutiny and custody of records.?

The officer-in-charge of the record room shall be the custodian and responsible for the records lodged in the record room and he shall receive the records sent to the record room and scrutinise the records within three days of the date of receipt of records in the record room.

Rule - 139. Rectification of defects or securing of missing records.?

If on scrutiny under Rule 138, any defect or missing of documents is found in the records, the officer-in-charge of record room shall intimate the same and remit the records back to the branch or section from which the records were received and thereupon, the Section Officer-in-charge of the concerned branch or section shall cause to take steps to rectify the defects or secure the missing records so pointed out, and after such rectification or securing the missing documents, re-transmit the records to the record room within three days of its receipt from the record room.

Rule - 140. Maintenance of Register of records received in the record room.?

The officer-in-charge of record room shall maintain a register in Register No. XIII of records received in the Record Room.

Rule - 141. Entry regarding destruction.?

Entry regarding destruction shall be made in the relevant columns of Register No. XIII.

Rule - 142. Preservation of records requiring permanent retention.?

(1)     Records required to be preserved permanently shall be stacked in bundles of convenient size, arranging them in chronological order.

(2)     The bundles so prepared under sub-rule (1) shall be wrapped. In ?Kora Cloth? on which shall be attached labels indicating in chronological order, registration numbers of the cases included in each bundle and such bundles shall be arranged serially and kept in the record room.

Rule - 143. Retention of records beyond prescribed period.?

The Registrar may for reasons to be recorded in writing and with prior permission of the Chairperson order that record of any particular case be preserved beyond the prescribed period provided under the rules for destruction.

MISCELLANEOUS

Rule -144. Circuit Benches.?

The provisions of these rules shall mutatis mutandis govern applications entertained by circuit benches subject to such adaptations as may by order be made by the concerned Vice-Chairperson on being satisfied that it is necessary to do so in the interest of justice.

Rule - 145. Use of computers.?

(1)     The Chairperson may issue such orders or directions as may be necessary for complying with the provisions of the relevant rules with the aid of the computer and for effective use of the computer facility as and when introduced.

(2)     Compliance with such orders or directions issued by the Chairperson from time to time shall be deemed to be due compliance of the provisions of the relevant rules.

Rule - 146. Classification of cases.?

(1)     The scrutiny branch of the Registry shall, at the time of scrutiny make classification of the cases as both department-wise (Army, Navy and Air Force) and subject-wise.

(2)     The department-wise (Army, Navy and Air Force) classification shall be made in accordance with Form No. 26, as may be modified by the Chairperson from time to time.

(3)     Subject-wise classification shall be made in accordance with Form No. 27, as may be modified by the Chairperson from time to time.

(4)     The classification, under this rule shall be entered in the relevant columns in the report of scrutiny in Form No. 2 or Form No. 3, order-sheet in Form. No. 4 and Facing Sheet of the final cover in Form No. 5.

Rule - 147. Furnishing of weekly and monthly statements.?

(1)     The Registrar of each Bench shall prepare a weekly progress report in Form No. 28 and circulate among all the Members of the Bench concerned.

(2)     The Vice-Chairperson of the Bench concerned shall forward a consolidated monthly progress report in Form No. 28 to the Chairperson before the 7th day of each month.

(3)     The Registrar of the concerned Bench shall prepare a monthly statement in two parts as in Form No. 29 regarding filing, disposal and pendency of cases and forward the same to the Principal Registrar of the Principal Bench before the 7th day of each month.

Rule - 148. Inspection of Registry.?

(1)     The Principal Registrar or the Registrar as the case may be, shall conduct Inspection of all the sections twice a year, viz., for the period from 1st January to 30th June and 1st July to 31st December, on such dates as may be found convenient.

(2)     The report of Inspection of the Judicial Branch, Library, Administrative Branch and Record Room shall be as per Schedules I to IV to Appendix ?C?, as may be modified by the Chairperson from time to time.

(3)     The Section Officer concerned shall promptly comply with the directions of the Registrar and submit a report about due compliance to the Registrar within such time as the Registrar may grant.

(4)     The Registrar shall submit a report to the Chairperson or Vice-Chairperson containing brief summary, of his inspection of the Registry, directions given by him to the sections and branches and the steps taken for due compliance with such directions.

Rule - 149. Due compliance with the provisions of the Act and the rules.?

The Registrar or any officer authorised by him may, for the purpose of satisfying himself that the provisions of the Act and the rules are duly complied with, make such inquiry as he deems fit and call upon such party, as he deems necessary to appear before him and pass such orders as he deems proper.

APPENDIX ?A?

Form No. 1

[See Rule 9(2)]

FORM OF INDEX

IN THE ARMED FORCES TRIBUNAL,?????..BENCH

O.A./R.A./C.A./CA (Civil/Criminal)/M.A./T.A./20?..

A????????????????.?????????? B????????????????.??????????		Applicant
By Legal Practitioner Mr./Ms
A????????????????.?????????? B????????????????.??????????		Respondents
By Legal Practitioner.

INDEX

Sl. No	Brief description of proceedings/documents	Page No
		From	To
Signature of the applicant Legal Practitioner

FOR USE BY THE REGISTRY

Date of presentation/Filing
Date of receipt by post.
Registration(diary) No.
	Signature for Registrar

Form No. 2

[See Rule 10(2)]

IN THE ARMED FORCES TRIBUNAL, ?????????. BENCH

Diary No???????..

Report on the scrutiny of Application

Presented by:???????.??	Date of presentation???????.
Applicant (s) ???????.??
Respondent (s) ???????.??
Nature of grievance ???????.??
No. of applicants ???????.??	No. of respondents:???????.

CLASSIFICATION

Subject ???????. (No ???.)	Department ?????. (No ???.)
1.	Is the application in the proper form?
	(Three complete sets in paper-book form in two compilations)
2.	Whether name, together with personal number, rank, unit or formation etc as applicable, age, description and address of all the parties have been furnished in the cause title?
3.	(a) Has the application been duly signed and verified ?
	(b) Have the copies been duly signed?
	(c) Have sufficient number of copies of the application been filed?
4.	Whether all the necessary parties are impleaded?
5.	Whether English translation of documents in a language other than English or Hindi been filed?
6.	Has the Vakalatnama/Memo of appearance/authorisation been filed?
7.	Is the application maintainable ?
	(u/S. 2, 14, 15, 16, 19 or u/R. 9 etc)
8.	Is the application accompanied by Indian Postal Order/Demand Draft for rupees two hundred fifty or as required?
	(vide Rules 13 and 15.)
9.	Has the Impugned order's original/duly attested legible copy been filled?
10.	Have legible copies of the annexures been duly attested and filed?
11.	Has the Index of documents been filed and pagination done properly?
12.	Has the applicant exhausted all available remedies as provided under Section 21?
13.	Does the application meet-requirement of Section in time? (See Section 21)
14.	Whether requirement of period of limitation indicated in Section 22 has been met.
15.	Has the declaration as required by Item 7 of Form I of AFT (Procedure) Rules, 2008 has been made?
16.	Have required number of envelopes (file size) bearing full address of the respondents been filed?
17.	(a) Whether the reliefs sought, for arise out of single cause of action?
	(b) Whether any interim relief is prayed for?
18.	In case an Miscellaneous Application for condonation of delay is filed, is it supported by an affidavit of the applicant?
19.	Any other point?
20.	Result of the scrutiny with initial of the scrutiny clerk.
	Section Officer
	????????????.
	Deputy Registrar
	????????????.
	Registrar

Form No. 3

[See Rule 10(2)]

IN THE ARMED FORCES TRIBUNAL, ????BENCH

Diary No???????.20 ????
CA (Civil/Criminal) ???????.20 ????
Between
??????????. ??????????????????. Petitioner(s)
By
?????????????????
(Name of the Legal Practitioner, if any)
And
?????????????.?????????????.??Respondents(s)
By
?????????????????..
(Name of the Legal Practitioner, if any)
Subject: (No. ?????.) Department: (No ?????.)
REPORT OF THE SCRUTINY OF CONTEMPT APPLICATION (CIVIL/CRIMINAL)
1.	Whether the name (including as far as possible, the name of father/mother/husband), age, occupation and address of the petitioner(s) and the respondent(s) are given?
	Note.?Together with personal number, rank, unit or formation etc as applicable, age
2.	Whether the parties impleaded as applicant(s) and respondent(s) are proper?
	Note.?(a) In case of civil contempt for disobeying the order of the Tribunal, it is the party in whose favour the direction is issued that can be impleaded as applicant and the party against whom the direction is issued can be impleaded as the respondent.
	(b) In case of criminal contempt, the party who is alleged to have committed contempt, that can be impleaded as the respondent.
3.	Nature of the contempt (Civil or Criminal) and the provisions of the Act invoked.
4.	(a) Date of alleged Contempt
	(b) Date of filing of the Contempt Application
	(c) Whether the Application is barred by limitation under Section 20 of the Contempt of Courts Act, 1971?
5.	(a) Whether the grounds and material facts constituting the alleged contempt are given ?
	(b) Whether the grounds and facts alleged in the application are divided into paragraphs and numbered?
	(c) Whether the application is accompanied by supporting documents or certified/Photostat (attested) copies of originals thereof ?
	(d) If the application relies upon any other documents (s) in his possession whether copy of such documents (s) is/are filed along with the application.
	(e) Whether application and its annexure have been filed in a paper-book form and duly indexed and paginated?
	(f) Whether three complete sets of the paper-books have been filed?
	(g) Whether equal number of extra copies of paper-books have been filed there are more respondents than one?
6.	Whether the nature of the order sought from the Tribunal is stated?
7.	Whether the application is supported by an affidavit sworn to by the applicant verifying the facts relied upon?
	Note.?No affidavit is required if the Motion is by Attorney General/Solicitor-General/Additional Solicitor-General.
8.	Whether the applicant or his legal practitioner have signed the application indicating the place and date?
9.	In case of civil contempt, whether the application is accompanied by a certified copy of the judgment/decree/order/undertaking alleged to have been disobeyed by the alleged contemner?
10.	(a) In case of criminal contempt, not covered by Section 14 of the Contempt of Courts Act, whether the applicant has produced the consent obtained from the Attorney-General/Solicitor-General/Additional Solicitor-General ?
	(b) If not, whether the application contains the reasons thereof ?
	* Contempt committed in the presence or hearing of the Member(s).
11.	Whether the applicant had previously made a Contempt application on the same facts? If so, have the following been furnished?
	(a) Number of the application?
	(b) Whether the application is pending?
	(c) If disposed of, nature/result of the disposal with date?
12.	Whether the draft charges are enclosed in a separate sheet?
FOR ATTENTION
Orders on the administrative side have to be obtained from the Chairperson/Vice Chairperson or Member designated in cast of action for criminal contempt, as required by Rule 7(ii) of the Contempt Rules before placing for preliminary hearing.

Form No. 4

[See Rule 11(1)]

IN THE ARMED FORCES TRIBUNAL, ??????. BENCH

ORDER-SHEET

Application No??????.. of 20 ???????
Applicant (s)	Respondent (s)
Legal practitioner for Applicant (s)	Legal practitioner for Respondent (s)

 

Notes of the Registry	Orders of the Tribunal

Form No. 5

[See Rule 32(1)]

IN THE ARMED FORCES TRIBUNAL, ???????.. BENCH

TRANSFERRED/ORIGINAL APPLICATION NO ???????..

Review Application No Application for Transfer No. Contempt Application (Civil/Criminal) No.		of 20???
???????????????.. ???????????????..		Applicant(s)
By Legal Practitioner shri?????????
Versus
???????????????.. ???????????????..		Respondent(s)
BY LEGAL PRACTITIONER SHRI
???????????????..
MEMO OF HEARINGS	SUBJECT:
???????????????..	DEPARTMENT/SERVICE:
???????????????..	Nature of Grievance:
???????????????..	Date of impugned Order
	Presentation
	Date of----------------------
???????????????..	Representation
???????????????..	Date of Registration:
???????????????..	Date of Admission:
???????????????..	Date and nature of final disposal: RA, if any, filed and number thereof: Nature of disposal of R.A.: C.A., if any, filed and number thereof: Result of C.A.: S.L.P./Appeal, if any, filed and number thereof: Result of S.L.P./Appeal filed: Date of consignment to Record Room:

Form No. 6

[See Rule 16(1))

ARMED FORCES TRIBUNAL,??????. BENCH

NOTIFICATION

The papers filed in the following cases have been found on scrutiny to be defective. Hence, it is hereby notified that the Applicant (s)/Respondent (s) or his/their Legal Practitioner is/are required to rectify the defects in the Registry itself if they are formal in nature or take back the papers for rectification of the defects and representation if they are not formal in nature, within the time shown against each case.

Sl. No.	Diary No./Application No.	Papers in Which Defects are noticed	By whom Defects are to be rectified	Whether the defects are. formal in nature or not	Time granted for rectification/representation
1	2	3	4	5	6
1.
2.
3.

Dated this?????????..day of ???????..20??????

Registrar

Form No. 7

[See Rule 24(1)]

IN THE ARMED FORCES TRIBUNAL, BENCH

at??????..

No ??????..of 20??

Between

???????????????????..????????????Applicant (s)

By Legal Practitioner Shri??????????

and

???????????????????..???????????? Respondents (s)

By Legal Practitioner Shri??????????

PROCESS MEMO

Please issue notice/process to the following parties and a sum of Rs ?????????? Is paid herewith by way of I.P.O/D.D. No ????..of???..

 

Rank of the Party in the Proceeding 1	Name of the Party 2	Address for Services 3
1	2	3
Place:????? Date:??????	Legal Practitioner for the Applicant Central Government Standing Counsel

Form No. 8

(See Rule 28)

ARMED FORCES TRIBUNAL, ?????????BENCH

at??????..
Applicant (s)	Respondent (s)
Versus
Represented by	Represented by
Legal Practitioner Shri ?????	Legal Practitioner Shri ?????
To ????????. ????????.
NOTICE TO SHOW CAUSE REGARDING ADMISSION
Whereas an application filed by the above-named applicant (s) under Sections 14 or 15 as applicable of the Armed Forces Tribunal Act, 2007, as in the copy annexed hereunto has been registered and upon preliminary hearing the Tribunal has directed that you should be given an opportunity to show cause why the application should not be admitted.
Notice is hereby given to you to appear in this Bench of the Tribunal in person or through a Legal Practitioner in this matter at of the ????? day of ??.. 20???. show cause, why the application should not be admitted. If you fail to appear, the application will be heard and decided in your absence.
Given under my hand and the seal of this Tribunal, this the ????day of?.. 20??
	By order of the Tribunal Registrar

Form No. 9

(See Rule 28)

ARMED FORCES TRIBUNAL ??????? BENCH

at??????
Original Application No ?????./20????..
?????????????????????..?????????????Applicant (s)
(By Legal Practitioner Shri ????????????)
Versus
?????????????????????..?????????????Respondent (s)
(By Legal Practitioner/Govt.
Legal Practitioner) Shri??????..)
To
??????????????
??????????????
ORDER AFTER ADMISSION
Whereas an application filed by the above-named applicant (s) under Sections 14 or 15 as applicable of the Armed Forces Tribunal Act, 2007, as in the copy annexed hereunto has been registered and upon preliminary hearing the Tribunal has admitted the application.
Notice is hereby given to you that if you wish to contest the application, you may file your reply along with the documents in support thereof and after seeing copy of the same on the applicant or his legal practitioner within 30 days of receipt of the notice, before this Tribunal, either in person or through a legal practitioner appointed by you in this behalf. In default, the said application may be heard and decided in your absence on or after that date without any farther notice.
Issued under my hand and the seal of the Tribunal this the ????.day of ????.
	By order of the Tribunal Registrar

Form No. 10

[See Rule 45(1)]

IN THE ARMED FORCES TRIBUNAL, ???????. BENCH

APPLICATION FOR EARLY HEARING
Misc. Application No ??????.. of ?????. In Original/Transferred Application No ??????.. of 20 ??..???????????Applicant/Petitioner)
Versus
?????????????????????..????????Respondent(s)/Applicant(s)
Brief facts to justification for early hearing of the application.
Relief or Prayer:
Verification:
I, ????????????????? (Name of the applicant) S/o, D/o, W/o ??????? age ??????. Working ????? in the office of?????.. resident of ????? do hereby verify that the contents of para ?????.. to ??????. are true on legal advice and that I have not suppressed, any material fact.
	Signature of the applicant
Place: ????????.
Dated: ????????	Signature of the Legal Practitioner

Form No. 11

[See Rule 55(1)]

ARMED FORCES TRIBUNAL, ???????? BENCH

O.A./R.A./C.A./A.T./M.A. ???????? No of. ??????20 ?
?????????????????????..??????????????Applicant/s
Versus
?????????????????????..??????????????Respondent/s
APPLICATION FOR INSPECTION OF DOCUMENTS/RECORDS
1 hereby apply for grant of permission to inspect the documents/records in the above case. The details are as follows?
1.	Name and address of the person seeking inspection:
2.	Whether he is a party to the case/his legal practitioner and if so, his rank therein:
3.	Details of the papers/documents sought to the inspected:
4.	Reasons for seeking the inspection:
5.	The date and duration of the inspection sought:
6.	Whether any fee is payable and if so, the mode of payment:
Place: ?????????
Date: ?????????		Applicant
Office use:
Granted inspection for ??????????????hours on ?????????.rejected.
		Registrar
		AFT??????.

Form No. 12

[SeeRules 59 and 65]

FORM OF VAKALATNAMA

ARMED FORCES TRIBUNAL, ???????. BENCH

O.A./R.A./C.A./A.T./M.A./????? No ???????? of 20 ???
?????????????????????..??????????????Applicant/s
Versus
???????????????????????.????????????Respondent/s
I, ?????????.. Applicant No ?????????.. Respondent No ????????.. in the above application do hereby appoint and retain Shri?????????.. Legal Practitioner to appear, plead and act for me/us in the above application and to conduct and prosecute all proceedings that may be taken in respect thereof including G. Court Application and Review Applications arising there from and applications for return of documents, enter into compromise and to draw any moneys payable to me/us in the said proceeding.
Place: ??????..
	Signature of the party
Date:???????
Executed in my presence.	?Accepted?
*Signature with date	Signature with date
(Name and designation)	[Name of the legal Practitioner]
Name and address of the
Legal Practitioner for service
*	The following certification to be given when the party is unacquainted with the language of the Vakalatnama or is blind or illiterate:
	The contents of the Vakalatnama were truly and audibly read over/translated ????.. into language known to executing the Vakalath and he seems to have understood the same.
	Signature with date (Name and Designation)

Form No. 13

(SeeRule 60)

ARMED FORCES TRIBUNAL, ?????????.. BENCH

O.A./R.A./C.A./A.T./M.A ?????????.. of. ?????????.. 20???..
?????????..??????.?????????..??????.???Applicant(s)
Versus
?????????..??????.?????????..??????.???Respondent(s)
MEMO OF APPEARANCE
I, ?????????.. having been authorised ??????????????..??????. ?????????..??????.?????????..?????..?????..???
(here furnish the particulars of authority)
by the Central Government notified under Section 25(2) applicable of the Armed Forces Tribunal Act, 2007, hereby appear for Applicant No. ???????.. Respondent No ?????????..and undertake to plead and act for them in ail matters in the aforesaid case.
Place: ?????????..
Date: ?????????..	Signature and Designation of the Legal Practitioner
Address of the Legal Practitioner for service.

Form No. 14

(SeeRule 67(1)]

ARMED FORCES TRIBUNAL,?????????.. BENCH

LEGAL PRACTITIONER'S CLERK
	Non ? Transferable
Identity Card Reg. No. ?????????..???????????? Shri ?????????.. Date of Birth?????????????? S/o Shri ?????????..??????????????(Address) Has been registered as a Clerk of Shri ??????????????.??????????????. Legal Petitioner ?????????..??????????????. ????????????????.??????????????.	Passport size photo to be affixed
And that he is entitled in connection with his employers business to have access to the Registry of the AFT??????????. Bench. The identity Card is valid from ?????.to???. Specimen signature of the Registered Clerk. Specimen signature of the Legal Practitioner. Seal of the Tribunal.
	Principal Registrar/Registrar
	Date??????

Form No. 15

[See Rule 73(1)]

ARMED FORCES TRIBUNAL, ?????????.. BENCH

?.. O.R./R.A./T.A./A.T./C.A. (Civil/Criminal)/No ??????.. of 20 ????
?????????..??????.?????????..??????.???Applicant(s)
Versus
?????????..??????.?????????..??????.??Respondent(s)
AFFIDAVIT
I, ?????????????????? No,??????Rank ????? aged ?? years, son/daughter/wife/husband of ?????????..??? name and occupation of the deponent), unit ?????????..?????? residing at ????????..??????.do hereby swear in the name of God/solemnly affirm and state as follows?
Para 1
Para 2
Para 3
?????????..??????.?????
?????????..??????.?????
?????????..??????.?????
Contents of paragraphs Nos?????.. are within my personal knowledge and contents of paragraph Nos????. are based on information received by me which I believe the same to be true (state the source of information wherever possible and the grounds for belief, if any)
?????????..???????????????????????..?????
?????????..???????????????????????..?????
Place: ???.?
Date: ???.?	Signature of the Deponent Name in Block Letters
No. of corrections on Page Nos.
Identified by:
?????????..??????????????????????????????..? Sworn/solemnly affirmed before me on this the????..? day of ????..?200 ?..
	Signature
	(Name and Designation of the Attesting authority with seal)
*The add endorsement in Form No. 16 when necessary.

Form No. 16

[See Rule 76]

ARMED FORCES TRIBUNAL,??????.. BENCH

CERTIFICATION ?WHEN DEPONENT IS UNACQUAINTED WITH THE LANGUAGE OF THE AFFIDAVIT OR IS BLIND OR ILLITERATE.
Contents of the affidavit were truly and audibly read over/translated into ?????????.. language known to the deponent and put his signature or mark in my presence.
	(Signature) Name and Designation with date

Form No. 17

[See Rule 79(2), 82(1) and 111(1)]

ARMED FORCES TRIBUNAL, ?????.. BENCH

An application for summons to produce documents or for return and transmission of documents or for obtaining copies by strangers
OA/RA./CA/AT/MA No ?????? of ?????..
?????????..?????????????????????..??..Applicant
Versus
?????????..?????????????????????..????Respondent
(Brief facts leading to application)
It is therefore prayed that summons may please issued to the persons/authorities/officials named and addressed as shown below for production of documents/exhibits for the reasons shown against each or the documents/exhibits summoned earlier may be returned and transmitted or copies of documents mentioned below may be supplied.
1.	Name:?????????.?????????.?????..
2.	Address:??????????????????.?????
3.	Nature and description of exhibit or document :??????.??
4.	Justification:??????.??????.????????.?
Verification
I,??????..?????? Name, No, Rank, unit ??????.??????.??????. Age, ??????. resident of ?????.??????.??????. Do hereby verify that the contents of Para 1 to above are true on legal advice and that I have not suppressed any material fact.
Place:?????.
	Signature of Applicant
Date:??????	Signature of Legal Practitioner

Form No. 18

[See Rule 79(3)]

ARMED FORCES TRIBUNAL, ?????? BENCH

O.A./R.A./C.A. (Civil/Criminal)/A.T./M.A. No ???.of 20 ???..
SUMMONS FOR PRODUCTION OF DOCUMENTS OR EXHIBITS BY THE TRIBUNAL
Between
????????????????????????????????????Applicant/s
(By Legal Practitioner Shri ??????????..)
And
??????????????????????????????????? Respondent/s
(By Legal Practitioner Shri) ??????????)
To
Whereas the Tribunal Suo Motu or on consideration of the request made by Shri ??????. (applicant/Respondent No.) having been satisfied that production of the following documents/records under your control/custody is necessary for proper decision of the above case, you are hereby directed to cause production of the said documents/records before this Tribunal/forward duly authenticated copies thereof on or before the????? day of ???20???.
(Enter description of documents requisitioned)
Date???	?By Order Tribunal? Registrar

Form No. 19

[See Rule 88(1)]

ARMED FORCES TRIBUNAL,?????????BENCH

T.A./O.U./R.A./C.A. (Civil/Criminal)/A.T./M.A. No ???? of 20 ???.
DEPOSITION OF PW/RW
1.	Name:
2.	Number and Rank:
3.	Father's/Mother's/Husband's Name:
4.	Unit/Formation:
5.	Age:
6.	Occupation:
7.	Place of Residence and address:
8.	Name of the officer administering the oath/affirmations:
9.	Name of the interpreter if any, duly sworn/solemnly affirmed:
Examination-in-chief : By
????????????.?????
????????????.?????
Cross-examination: By
????????????.?????
????????????.?????
Re-examination, if any:
????????????.?????
	(Signature of the witness on each page)
Statement was read over/translated to the witness who admitted it to be correct.
	Signature of the Member of the Bench with date.

Form No. 20

[See Rule 90]

ARMED FORCES TRIBUNAL, ?????? BENCH

CERTIFICATE OF DISCHARGE
Certified that ??????? appeared before this Tribunal as a witness in/O.A./R.A./T.A./A.T./C.A (civil/criminal/M.A. No???? of 20????? on behalf of the applicant/petitioner/respondent/as court witness on the???? day of???? 20 ????and that he was relieved at????? on????? He was paid/not paid any T.A. and D.A/Batta of Rs?????
Date: ?????	Signature of Principal Registrar/Registrar.
(Seal of the Tribunal)

Form No. 21

[See Rule 102(1)]

SPECIMEN OF ORDER

ARMED FORCES TRIBUNAL, ?????. BENCH

O.A./T.A./C.A. (Civil/Criminal)/M.A./A.T. No. ???..20???????????? this the ???.day of???. 20????.
Shri????????. A)/(J)
Shri ???????? A)/(J)
1.
2.
3.
????????????????..????????????????..???Applicant/s
(Here enter name and full address of the applicant/s)
By Legal Practitioner Shri??????????.
Versus
1.
2.
3.
???????????????????.????????????????Respondent/s
(Here enter name and full address of the respondent/s)
By Legal Practitioner Shri ????????????
Central Govt. Standing Counsel.
ORDER
*????????????.???????
Para 1.
Para 2.
Para 3.
?????????.????
?????????.????
(Signature)		(Signature)
?????????.????		?????????.????
Name		Name
Vice-Chairperson/Member		Chairperson/Vice-Chairperson/Member
**
*	Here enter name of Chairperson/Vice-Chairperson/Member dictating or writing the order.
**	Here put the initials of the Stenographer who types the Order.

Form No. 22

[See Rule 103(3)]

BILL OF COSTS

(To be annexed to the order)

O.A./R.A./TA/A.T./C.A/MA/No???????..of 20 ????..
Costs awarded to applicant No ?????????. Respondent No???????? and payable by Applicant No?????????. Respondent No?????????.
(i)	Legal Practitioner's fee	???..Rs ???.???.
(ii)	Expenses	???..Rs ???.???.
		___________________
	Total	Rs ???.???.???.
		___________________
Seal of the Tribunal		(Signature)
		Principal Registrar/Registrar
Note.?No bill of costs need to be prepared or annexed, if costs are not awarded.

Form No. 23

(See Rule 106)

IN THE ARMED FORCES TRIBUNAL, ?????????. BENCH

O.A./TA/RA/C.A./M.A./A.T. No ????? of 20 ????

?????????.?????????.?????????.????????Applicant(s)

Versus

?????????.?????????.?????????.??????? Respondent(s)

 

INDEX SHEET
Sl. No.	DESCRIPTION OF DOCUMENTS		PAGE
Certified that the file is complete in all respects.
?????????.		?????????.
Signature of S.O.		Signature of Dealing Hand

Form No. 24

[See Rule 109(1)]

IN THE ARMED FORCES TRIBUNAL, ?????????. BENCH

O.A./TA/RA/C.A. (Civ/Cri)/M.A./A.T. No ????? of 20????
?????????.?????????.?????????.??????? Applicant(s)
Versus
??????.?????????.?????????.?????????. Respondent(s)
APPLICATION FOR GRANT OF CERTIFIED COPIES
1.	Name & Address of the applicant:
2.	Whether the applicant is a party to the case.
	If not whether an application under Rule 109 is filed:
3.	Whether the case is pending or disposed of:
4.	Description with date of the documents of which copy is-applied for:
5.	No of copies required and nature of application (Whether urgent or ordinary):
6.	Details of the fee remitted along with the application:
Dated this the?????????. day of????? 20 ????
Signature of the Applicant
Legal Practitioner for the Applicant
FOR OFFICE USE
Granted/Rejected
Additional copying fee payable/paid and details thereof:
(Initials of the Officer in-charge)

Form No. 25

[See Rule 119(1)]

IN THE ARMED FORCES TRIBUNAL, ?..?????????. BENCH

NOTIFICATION OF CERTIFIED COPIES READY FOR DELIVERY

Sl. No.	Copy application No	Name of the Applicant	Case No,	Date on which copy is ready for delivery
1	2	3	4	5
(Signature of the Officer in-charge with date)

Form No. 26

[See Rule 146(2)]

DEPARTMENT-WISE CLASSIFICATION OF CASES

(A)     ARMY

(B)     NAVY

(C)     AIR FORCE

(D)    EX-SERVICEMAN

(E)     WIDOWS/DEPENDENTS

Form No. 27

[See Rule 146(3)]

SUBJECT-WISE CLASSIFICATION OF CASES

100.1	Enrolment and grant of commission.
2.	Ad hoc appointments/regularization.
3.*	Allotment/Vacation/Eviction of Govt. Quarters/of Govt. hired accommodation matters.
4.	Examination and courses.
5.	Creation and abolition of posts.
6.	Pay and allowances, pensionary benefits, compensation.
7.	Disciplinary ? Cases
	(a)	Court Martial-SGCM, GCM, DCM, SCM.
	(b)	Summary awards/Summary Trial.
	(c)	Adm Action including termination of service.
	(d)	Award of censure.
	(e)	Suspension
	(f)	Bails.
	(g)	Wrongful confinement
	(h)	Disciplinary and Vigilance Ban.
8.	Deputation/repatriation/absorption in Govt./public sector.
9.	Ration and uniform.
10.	LTC.
11.	Medical facilities.
12.	Special provisions for Ex-serviceman/physically handicapped/casualty.
13.	Retirement, dismissal, discharge, release and resignation.
14.	Selection/Promotion/grant of substantive rank etc.
15.	Seniority/Confirmation.
16.	Claims of medical Reimbursement, Leave, Joining time etc.
17.	Compassionate appointment/appointment of dependents dying in harness.
18.	Crossing of efficiency bar.
19.	Date of birth.
20.	Entry in Character Rolls/confidential Records/Service Record.
21.	Fixation of Pay.
22.	Travel Regulations.
23.	Grant of pension, family pension, other retirement benefits and Interest on retirement benefits.
24.	Grant of refusal to grant Advances/Loans.
25.	Grant, refusal or recovery of allowances.
26.	Stagnation increment.
27.	Annual Confidential Reports.
28.	Compulsory retirement
29.	Retiral benefits (other than pension]
30.	Pension matters?
	(a)	Disability pension
	(b)	Family pension
	(c)	Special family pension
31.	Maintenance allowance
32.	Contempt matters
33.	Miscellaneous.

Form No. 28

[See Rules 147(1) and (2)]

Part I

?????????. BENCH

STATEMENT SHOWING DISPOSAL OF CASES DURING

THE WEEK/MONTH ?????????.

Member of the Bench	Sitting Days		No of Cases for admission	Cases Admitted	No of Cases restored (Excluding	No of cases disposed of at the	No of Cases disposed of at the final hearing stage		Total disposal (6+7)	No of Cases reserved for
	Full day	Half Day			M.As.)	Admission stage	Reserved Matters	Oral		Judgment
1	2		3	4	5	6	7		8	9

 

Total

????????????????????????????????????

Part II

???? BENCH

CATEGORY-WISE STATEMENT OF INSTITUTION AND DISPOSAL FOR THE WEEK/MONTH

Category of Cases	Fresh Institution	No of cases Restored/Remanded	Disposal	Arrears increased by (+) or decreased by (?) (1+2?3)
	1	2	3	4
T.As.
O.As.
R.As. (By circulation)
Total
A.Ts.
M.As.
Total
A.Ts.
M.As.
Total

DATE

Form No. 29

[See Rule No 147(3)]

Part I

STATEMENT SHOWING THE POSITION REGARDING INSTITUTION. DISPOSAL AND PENDENCY OF CASES FOR THE MONTH OF ?.. IN RESPECT OF ???? BENCH

No of cases pending at beginning of the month	Cases instituted/received during the month	Total disposal	Cases disposed of during the month	No of cases pending at the end of the month	Cumulative figures total of disposed from 1st January
A	B	C	D	E	F

 

Received by transfer	Freshly instituted	Total 1+2	Received by transfer	Freshly instituted	Total 4+5	Out of cases received by transfer	Out of cases freshly instituted	Total (7+8)
1		3	4	5	6	7	8	9
OA
TA
CA
AT
RA
Total
MA
G. Total

Part II

YEAR WISE BREAK UP OF PENDING CASES

Name of Bench
Category of Cases		2008	2009	2010	2011	2012	2013	2014	2015	2016	2017	2018	2019	2020	2021	2022	2023	2024	2025
OA
TA
CA
RA
MAs

 

Note.?The number of cases pending at the places where there is a Bench of the Tribunal (Other than Principal Seat) or where a circuit sitting is held and the Number of cases disposed of in each Bench of circuit sitting may be furnished separately.
Note:	OA denotes Original Applications	Instructions:
	TA denotes Transferred Application CA denotes Contempt Application	1. Due date of receipt of the Statement in Principal Bench is 7th of the following month.
	RA denotes Review Applications	2. Total must cross tally.
	MA denotes Miscellaneous Applications	3. Information be furnished in figures.

APPENDIX ?B?

Form of Register No. I

[See Rule 9(2)]

ARMED FORCES TRIBUNAL, _____________BENCH

INWARD REGISTER

Dy No.	Nature of Application/Pleadings, etc received	No, Rank and Name and Unit of the party/Legal Practitioner Presenting	Application Fee/Additional process fee-paid	Initial with date of the receiving clerk	Date of transmission to Scrutiny Branch	Initial of the clerk in the Scrutiny Branch	Remarks
1	2	3	4	5	6	7	8

Form of Register No. II

[See Rule 14(8)]

ARMED FORCES TRIBUNAL______________BENCH

Register of:	Original Application
	Review Application	For the year 20???????.
	Contempt Application
	Application for Transfer
	Miscellaneous Applications

 

Sl. No.	Application No.	Date of tiling and registration	Name and address of the applicant	Name of the Legal Practitioner for the Applicant
1	2	3	4	5
1.
2.
3.
4.
5.

 

Name and address of the respondents	Name of the Legal Practitioner for the respondents	Subject matter	Date of admission	Particulars of interim orders in the application
6	7	8	9	10
1.
2.
3.
4.
5.

 

Date and result of the final order	Whether disposed of by DB/FB	Information Regarding appeal. If any, filed in the Supreme Court and result thereof	Date of transmission of records to Records Room	Remarks
11	12	13	14	15
1.
2.
3.
4.
5.

Form of Register No. III

[See Rule 15(1)]

ARMED FORCES TRIBUNAL ____________BENCH

IPO/DD REGISTER

Sl.	Diary No./	Name of	Purpose of	Particulars of IPO/DD			Initials	Initials	Remarks
No.	Application	the: party remitting IPO/DD	the party remitting IPO/DD	No. & D.	Amount	Name of PO/Bank of issue	with date of Clerk receiving the IPO/DD	with dated official receiving IPO/In cash Sec.
I	2	3	4	5	6	7	8	9	10

Form of Register No. IV

[See Rule 20(1)]

ARMED FORCES TRIBUNAL _____________BENCH

TRIBUNAL DIARY

Date:

TRIBUNAL HALL NO. Day of the week:

 

Sl. No.	No. of Application	Work done/progress	Date to which next	Remarks
1	2	3	4	5

 

Note: The following abbreviations shall be used in Column No. 3.
Adj: Adjourned Adm: Admitted notice ordered PH: Pan Heard PH/Adj: Part Heard/Adjourned	Dis. At Admn: Disposed of at admission state JR: Judgment Reserved Pt.: Party Allowed.

Form of Register No. V

[See Rule 38(1)]

ARMED FORCES TRIBUNAL _____________ BENCH

READY LIST OF OAs/RAs/TAs/CAs (Civil/Crl.)/ATs/MAs

Sl. No	No. of the case	Whether Bench or Full Bench	Date of inclusion in the ready list	Whether stands posted to any date	Date of removal from the ready list	Remarks
1	2	3	4	5	6	7

Form of Register No. VI

[See Rule 46(1)]

ARMED FORCES TRIBUNAL _____________ BENCH

STAGE REGISTER

SI. No	Appln Number	Whether Bench/Bigger Bench	Date of next posting	Dale of next posting	Whether Part heard or not?	Whether connected with any other pending case	Dale of final hearing	Date of disposal	Remarks
1	2	3	4	5	6	7	8	9	10

Instructions: 1. Application shall be entered as far as possible in the order of their Registration Number.

2. In respect of Transferred Application, the corresponding W.P. of application No. ??????? suit No. ???.. should be written in brackets.

3. Applications disposed of should be rounded off in red ink.

4. Cases which are ready for hearing should be underlined in green ink.

Form of Register No. VII

[See Rule 16(2)]

ARMED FORCE TRIBUNAL BENCH

POSTING REGISTER

DATE:____________

(Note: Separate page should be taken for each date)

Sl. No.	Application No.	Whether Bench or Bigger Bench	Whether Part-Heard or not? (If part heard composition of the Bench)	Whether connected with any other pending case? (If so the number of the connected case (s)	Remarks
1	2	3	4	6	6

Form of Register No. VIII

(See Rule 58)

ARMED FORCES TRIBUNAL ______________ BENCH

REGISTER OF INSPECTION

No of Application which inspection is sought	Name of the Parties in the application	Name and Address of the Person seeking inspection	Date and lime of commence-ment of inspection with the initials of the person inspecting	Date and time of commencement of inspection with the initials of the person inspecting	Inspection fee paid, If any, paid	Initials of the official who supervise the inspection	Remarks
1	2	3	4	5	6	7	8

Form of Register No. IX

[See Rule 112(1)]

ARMED FOECES TRIBUNAL __________BENCH

REGISTER OF COPY APPLICATIONS

Sl. No.	Date of application	Amount received and particulars of DD/IPO	Name of the applicant	Amount and dale of payment of additional fee	Dale of preparation of copy	Date of delivery of copy	Signature of the person receiving	Remarks
1	2	3	4	5	6	7	8	9

Form of Register No. X

[See Rule 112(1)]

A&MED FORCES TRIBUNAL _______________ BENCH

REQUISTION REGISTER

Sl. No.	No. and dale of application	Particulars of the file to be requisitioned	Section to which requisition is sent.	Date of requisition	Date of receipt of file in the copying section	Date of receiving back the tile with initials	Remarks
1	2	3	4	5	6	7	8

Form of Register No. XI

[See Rule 127]

ARMED FORCES TRIBUNAL __________ BENCH

DESPATCH REGISTER OF FREE COPIES OF ORDERS

Sl. No.	Case No.	Name and address of the person to whom the free copy is sent	No. and date of the postal receipt, if sent by Regd. Post AD	Amount of postage	Signature of the Legal Practitioner Party taking delivery with date	Remarks
1	2	3	4	5	6	7

Form of Register No. XII

[See Rule 133(1)]

ARMED FORCES TRIBUNAL__________ BENCH

REGISTER OF SLPs/APPEALS TO SUPREME COURT

Sl No.	No. of SLP/Appeal before the Supreme Court	Num-ber of the case appea-led agai-nst	Name of the Appl-icant/Respon-dent	Date of despa-tch of recor-ds to SC	Date of receipt of recor-ds from SC	SLP dismiss-ed allowed with date	Interim direction if any, with date	Interim direction if any. with date	Direction if any, for compliance by the Tribunal	Steps taken for comp-liance	Remarks
1	2	3	4	5	6	7	8	9	10	11	12

Form of Register No. XIII

(See Rule 140)

ARMED FORCES TRIBUNAL ___________BENCH

REGISTER OF RECORDS RECEIVED IN RECORD ROOM

SI. No.	Case No.	Date of disposal of the case by the Tribunal	Name of the appli-cants and legal practit-ioner	Name of respondents legal practitioner	No. of appeal if any, before the SC and date of disposal	Dale of receipt of records in the record room	Date up to which to be retained			Dale on which destroy			No. and date of Notification of Destruction
							Part I	Part II	Part III	Part I	Part II	Part III
I	2	3	4	5	6	7	8	9	10	11	12	13	14

APPENDIX ?C?

[See Rule 148(2)]

ARMED FORCES TRIBUNAL, ___________ BENCH

INSPECTION

SCHEDULE I

FORMAT FOR INSPECTION OF JUDICIAL SECTION

Name of Department

Date of present Inspection

Date of last Inspection

Date of Inspections during the current financial year

Name and designation of the Inspection Officer

Name of S.O. and date from when he is in-charge

Date of submission of compliance report to Dy. Register (J)

Part I

STAFF STRENGTH

(Factual data to be furnished by Section Officer)

		S.O.	Asst.	UDC	LDC	Daftary	Peon
	1	2	3	4	5	6	7
1.	Staff Strength Present staff strength with date they took charge of the post. (a) Sanctioned (b) Actual
2.	The staff strength at the time of last inspection. (a) Sanctioned (b) Actual
3.	Number of members of staff having working knowledge in Hindi.
4.	Number of Staff working in Hindi.
5.	Distribution of work amongst various officers.
6.	Number of cases received during the year.
7.	Number of cases decided during the year.
8.	Whether fire extinguisher has been installed, and is in proper working order. If not action taken in respect thereof.
9.	Whether the electrical finings and wiring are salt and satisfactory and in working order.
10.	Whether space for keeping records is sufficient. If not, suggestions, if any.
11.	Whether the racks are sufficient, if not, requirement considering the available space.
12.	How many exhaust fans have been installed, in the section, are these in working order, if not, has it been reported.
Part II
1.	Whether all the files received in the previous quarter are property maintained. (Take ten files from different racks in all and tally the documents with index and examine the following? (i) Whether the papers are properly classified and ragged. (ii) Whether notices were sent in time. (iii) Whether Peshies were prepared in time. (iv) Whether, aDs for service attached in the files. (v) Whether names of the Legal Practitioners tally with Vakalatnamas. (vi) Whether all the particulars, are given in the facing sheet of the file cover. (vii) Whether the scrutiny sheet is properly submitted to the concerned officer at the time of registration. (viii) Whether the order-sheet is maintained properly. (ix) Whether the amendments, if any, are incorporated. (x) Whether the classification of the case subject-wise and department-wise is correctly done.
2.	Whether all the files are properly kept year-wise in seriatim and labels indicating the year affixed.
3.	Whether the court diary is maintained properly.
4.	If any file found lying on the floor or not kept at proper place, the reasons for it. The date of receipt in the section should be indicated with the name of the dealing hand.
5.	Whether the warning list is prepared and published as per the rules.
6.	Whether the daily cause list is prepared and published as per the rules.
7.	(a) Whether the interim order/final orders/are communicated in time. (b) Whether copies of common orders are kept in connected files.
8.	Whether the certified copies are issued as per the rules.
9.	(a) Is there any delay in taking steps in complying with direction of the Supreme Court?
	(b) Whether Records are transmitted to Supreme Court in time. (c) Is there any failure in circulating the order of the Supreme Court.?
10.	(a) Whether indexing of disposed case files is done properly. (b) Whether the files are sent to the Record Room for consignment on the days fixed for each Judicial Section. If not, reasons therefore. (c) Whether the retention/destruction of records or done as per rules.
11.	Whether the following registers are maintained properly and periodical inspection done by the S.O. (a) Inward Register. (b) Register of OA/RA/CA (C)/MP. (c) Register of IPO/DD. (d) Ready list Register. (e) Stage Register. (f) Posting Register. (g) Inspection Register. (h) Register of Registered Clerks. (i) Register of Copy application. (j) Requisition of Register. (k) Despatch Register of free copies of order. (l) SLP Register. (m) Destruction Register.

SCHEDULE II

FORMAT FOR INSPIRATION OF LIBRARY

Part I

General

1.       Name of S.O.(Library), date from which posted as such.

2.       Name and designation of other staff members.

3.       Accomodation, furniture. lighting arrangement, fire fighting arrangement

4.       Date of last inspection, or of previous inspection made in the current financial year.

Part II

1.       Whether the books are entered in the catalogue.

2.       Whether the books are properly kept in the almirahs/racks in an orderly manner.

3.       Examine some books in see whether pages of the books arc properly sealed.

4.       Whether the books are sealed marked and numbered (Check some books and tally the numbers with the catalogue).

5.       Has there been any loss of book from the Library in the current financial year. If so, has the loss been reported and what action taken.

6.       Check the register for temporary issue of books whether all the books so issued have been received back. If not, the details thereof.

7.       Check the register for books issued permanently to Court rooms, Chambers and Residential Office etc.

8.       Have the books issued permanently been checked and verified with the register. If so. when? If not, why?

9.       Are correction slips received in the Library regularly? If not, why? If no correction slip has been received, what steps have been taken to procure them.

10.     Have all corrections, amendments etc. been promptly incorporated in all the copies of Acts, Rules, Regulations, etc? If not, why?

11.     Whether the copies of necessary correction slips have been sent to all PS/CO and others.

12.     Whether a guard file containing all the copies of Government Gazette/Notification Issued for amendment/correction, adoption, modification of Acts, Rules, Regulations etc. is maintained with index.

13.     Whether all necessary books and enactments etc. required for permanent issuance has been issued. If not, why? Check the requisition slips.

14.     Whether the law journals have been circulated to all members and received back.

15.     Are there unbound books in the Library which require binding. If so, details thereof.

16.     Are the binding of all the old books in perfect order or any of them require repairing/binding, If so, details thereof.

17.     Are there any back magazine or other paper in the Library which require weeding, if so, detail thereof.

Part III

1.       What is the budget for previous and current financial year.

2.       Whether whole of previous budget has been properly utilized or any amount was surrendered.

3.       Whether

SCHEDULE III

FORMAT FOR INSPECTION OF ADMINISTRATION SECTIONS

DIVISION A ? CENTRAL ISSUE SECTION

Armed Forces Tribunal, ?????.. Bench

1.       Name of Deptt.

2.       Date of present inspection.

3.       Date of last inspection.

Part I

(Factual data to be furnished by Section Officer)

A ? Staff Position

		S.O.	Asstt.	UDC	LDC	Daftry	Peon
		1	2	3	4	5	6
1	Staff Strength Present (a) Sanctioned: (b) Actual:
2.	At the lime of last inspection. (a) Sanctioned: (b) Actual:
3.	Deployment of Staff on (a) Receipt and diarising of dak for onward transmission: (b) Sorting and distribution of dak for onward transmission: (c) Despatch of DAK of different items: 1. Dasti 2. Judgments 3. Order 4. Notice 5. A/D Cards 6. Telegrams. 7. Speed Post Letters 8. Administrative Dak & Misc. Dak 9. Regd. Post 10. Special messenger 11. Counter delivery 12. Diplomatic bag 13. Approved Courier

B ? Grade of Work

		1	2	3	4	5	6
4.	What is the average rate of dak received for onward transmission per day from various section: (i) Hon'ble Chairperson's Office (ii) Hon'ble Vice Chairperson's Office (iii) Hon'ble Member's Office (iv) Registrars Office (v) FA & CAO's Office
	(vi) Judicial sections (a) Notice (b) Dasti Dak (c) Order (vii) Administrative sections (viii) Cash section (ix) Pay & Accounts Office (x) Any other (a) Telegram (b) Speed Post (c) Approved courier
5.	Average rate of receipt and despatch of dak per day by various modes of dispatch viz. (i) By Speed Post (ii) By Regd. Post (iii) By Ordinary Post (iv) By Special Messenger (v) By Counter delivery (vi) By Telegraphic Mode (vii) By any other misc, mode. (viii) By Approved courier	BF	Rece-ipt	Despatch		Balance
6.	If any balance is left over in total receipt & dispatch, what are the reasons therefore and how many days are normally taken in Despatch section to despatch a Communication.

(Signature of Section Officer)

Part II

INSPECTION OFFICER'S REPORT

Reservations on procedural requirements		Maintained	Corrected	Available Hands
	1	2	3	4
(1)	List of residential address and Telephone number of Officers and Staff of A.F.T.P.B. and other Benches.
(2)	List and residential address and telephone numbers of Officers of otherOrganisation e.g., Deptt. Of P&T Trg., Supreme Court, High Courts etc.
(3)	List of telegraphic addresses of various Benches of A.F.T. and High Courts and other outstation Deptts. With whom correspondence is exchanged frequently.
(4)	Delhi Official Directory
(5)	Official Directory of A.F.T.
(6)	Schedule of Postal Rates.
(7)	Schedule of Speed Post rules.
(8)	Dak Registers in Prescribed Pro forma (a) Whether maintained properly (b) Whether delay in distribution (c) Whether neat and tidy (d) Whether scrutinized by S.O. daily
(9)	Examine a sample of 50 more than one month old entries and indicate the number (if any) of (a) incomplete entries (b) Delay in dispatching (i) by 2 days. (ii) by 3 days. (iii) by 5 days. (iv) beyond one week.
(10)	Despatch Examine a sample of 50 communications ready for despatch and indicate number (if any) where (i) Covers needlessly used. (ii) Covers used where not of appropriate size. (iii) Economy slips, although required, not used. (iv) Address written is incomplete or illegible. (v) Window envelop used but address is not visible from the window. (vi) Unduly large number of stamps or some other denomination used. (vii) Covers meant for despatch under service postage stamps not franked with facsimile impression of the signature of Officer-in-charge. (viii) Covers marked for despatch by Regd. A.D. with A.D. Card not bearing reference No. of the Communication. (ix) Reference No. of telegram ready for despatch not indicated in the receipt portion of telegram.
(11)	Whether Despatch Register and Register of daily abstract of service postage stamps used are maintained in the prescribed forms? Are separate Despatch Register maintained for? (i) Speed Post (ii) Regd. A.D. Post. (iii) Ordinary Post. (iv) Despatch through Spl. Messenger (v) Despatch by hand across the counter. (vi) Whether these Registers are maintained neat and tidy. Whether value
	of stamps totaled. (i) Daily (ii) Correctly
(12)	Whether postal registration books used for registered post?
(13)	Stamp Account Register: Whether stamp register is maintained in the prescribed form? Totals from the dispatch registers and postal registration book posted. (a) Daily (b) Correctly (c) Scrutinized by S.O. daily (d) Inspected each month by Deputy Registrar. (e) Whether stocks available tallied with the balance shown in the register?
(14)	Spl. Messenger(s) Books (a) What is the number of books in use? (b) Whether number serially? (c) What is the basis of allocation? (d) Whether allocation is rational? (e) Whether the time of receipt and dispatch of urgent communication is indicated?
(15)	Efficiency in dispatching a communication at random. (examine a sample of 50 items of dak dispatched during the period under inspection and indicate) (a) time taken to dispatch a regd. letter. (b) time taken to dispatch a speed post letter. (c) time taken to dispatch an ordinary letter. (d) time taken to dispatch a telegram. (e) time taken to dispatch a letter through spl. Messenger.
(16)	General Remarks (a) Adequacy of Staff Strength (b) Adequacy of working condition including lighting, ventilation etc.
(17)	Summing up Brief recapitulation of defects or short comings noticed.
(18)	Suggestion for improvement (a) by the inspecting officer. (b) Recd. For S.O./Staff and comments of Inspecting Officer thereon.
(19)	A general assessment of performance of the section including comparative appraisal with particular reference to the picture revealed during the fast inspection

 

Date???????..

(Signature of Inspecting Officer) Designation

DIVISION B

ADMINISTRATION SECTION

ARMED FORCES TRIBUNAL, ? BENCH

Name of Deptt.

Date of present inspection

Date of fast inspection

Name and designation of the inspecting officer

Part I

(Factual data to be furnished by Section officer)

		S.O.	Asstt.	UDC	LDC	Daftry	Peon
	1	2	3	4	5	6	7
A.	Staff Strength 1. Present (a) Sanctioned (b) Actual
	2. At the time of last inspection (a) Sanctioned (b) Actual
	3. What is the No. of Members of staff having working knowledge in Hindi?
	4. What is the No. of Staff working in Hindi?
B.	Typewriters 1. No. of Typewriters. 2. No. of Devnagari typewriters
C.	State of work	During the preceding 12 months			During 12 months proceeding last inspection
	1. No of receipts received
	2. No of files opened
	3. (i) No. of files due for Recording (ii) No of files recorded (iii) No of files pending for recording
	4. (i) No. of files due for review (ii) No of files reviewed (iii) No of files pending for review (iv) No of files marked for further retention after review and its percentage to above (ii)
	5. What is the No of cases pending (i) Pending over one month (ii) Pending over three months (iii) Pending over six months (iv) Pending for more than one year
	6. What is the No of complaints with regard to maintenance both electrical and civil installation including maintenance of building. (i) Recd. (ii) Transmitted to C.A.W.D. (iii) Complaints attended. to and defects rectified by C.A.W.D (v) Complaints pending (indicate period of pendency and attended to item-wise)
	7. What is the No of complaints received and attended to item-wise in respect of maintenance of office equipment etc.

 

Sl. No.	Item details	No. of complaints recd	No. of complaints attended to	No. of complaints Pending	Duration of pendency reasons for
1	2	3	4	5	6
	(a) Air Conditioner
	(b) Room Coolers
	(c) Water Coolers
	(d) Fans
	(e) Typewriter (Manual)
	(f) Typewriter (Electric)
	(g) Word processors
	(h) Computer P.C
	(i) Photocopier
	(j) Duplicating machine
	(k) Paper Shredder
	(l) Heater
	(m) Refrigerator
	(n) Heat convector
	(o) Franking machine
	(p) Weighing machine
	(q) Telephones, Mobile
	(r) Fax Machine
	(s) Intercoms
	(t) Water purifier
	(u) Water dispenser
	(v) Coffee/Tea vending machine
	(w) Almirah
	(x) Furniture
	(y) General cleanliness
	(z) Any other not specified items
	(aa) Relating to supply of stationery/stores
	(ab) Chest Box
8.	Constraints if any to carry out the day-to-day work and suggestion, if any, to improve the working efficiency.

(Signature)

Name and Designation

Part II

INSPECTING OFFICER'S REPORT

1.	Are the following maintained?	Neat and Tidy up to date	Supervised by SO periodically
	(1) Dead Stock Register
	(2) Consumable Stock Register
	(3) Distribution Register
	(4) File and File Movement Register
	(5) List of standard sub-heads
	(6) Diary Register
	(7) Astt. Dairy
	(8) List of subject allotted to different dealing hands
	(9) Guard Files
	(10) Reference Folders
	(11) Decision Diary/Precedent Book
	(12) Reference Books
	(13) Register for watching progress of recording of files
	(14) Register for watching progress of weeding of files
	(15) Reminder Diary
	(16) CPWD Complaint Register
2.	Submission/processing of cases
	(a) Inspecting Officer to take 10 current cases ready for submission to Deputy Registrar/Registrar or senior officer and comment upon the following? (i) Whether files are neat and tidy and are in presentable condition? (ii) Whether properly referred, docketed, flagged, tagged wherever necessary in addition to other routine requirements in putting up papers like punching of papers, use of urgency grading etc. (iii) Whether files are resubmitted promptly in reply to queries raised by senior officers. (iv) Whether drafts put up on file are precise and concise and name, designation and telephone number of the signatory indicated. (v) Whether files relating to processing of bills are submitted promptly and due care has been taken to ensure the compliance of relevant rules before-releasing the payments.
3.	Checks on delays
	(a) Whether weekly arrear statement is prepared.
	(b) Whether monthly arrear statement is prepared.
	(c) Whether Check List for incoming and outgoing return is maintained and returns are sent well time.
	(d) Whether all incoming papers arc diarized and if so, there has been any delay in diarizing the papers.
	(e) Whether there has been any delay in typing out the fair letters.
4.	Opening and numbering of files
	(i) List of standard heads and subheads: (a) Maintained? (b) Reviewed annually? (ii) Files opened under appropriate heads? Take a sample of ten files (iii) Titles appropriate?
5.	Check list of incoming and outgoing periodical returns.
	(a) No of periodical returns and what is the periodicity:?	Incoming	Outgoing
	(i) Weekly
	(ii) Fortnightly
	(iii) Monthly
	(iv) Quarterly
	(v) Half-yearly
	(vi) Yearly
	(b) What is the number of returns recd/sent up to date
	(i) What is the number of returns not received/sent on date ?
	(ii) Whether adequate steps have been taken to obviate the recurrence of delays, if so, please describe and if not what are the reasons therefore?
	(c) Check list to attend letters received from Supreme Court, High Courts. MPs. Etc. and D.O. letters addressed to Hon'ble Chairperson/Hon'ble Vice-Chairperson.
	(i) Is S.O. keeping special watch?
	(ii) If so, how and if not, why?
	(iii) Is the method adopted adequate, if not, what are the suggestions?
	(iv) What is the number of such letters not acknowledged or interim reply given (a) Within a week (b) Within a month
6.	Check of staff Cars
	(1) Do adequate arrangement exist to maintain and servicing of staff car/if not what are the deficiencies?
	(2) Do adequate arrangement exist for garaging vehicles properly? If not. What are the deficiencies ?
	(3) Do adequate arrangement exit for refueling of vehicles ? If not, what are the deficiencies ?
	(4) Do the log books of vehicles are maintained in prescribed Performa and entries are checked periodically by the Controlling Officer. If not what are the deficiencies?
	(5) Whether the monthly return on consumption of petrol is sent on time.
7	Use of Hindi for Official purposes
	(i) Examine a sample of 5 cases of Hindi speaking slates e.g., U.P. H.P. Bihar, Rajasthan, Haryana and Union Territory of Delhi and report as to whether in each case communication was sent in Hindi.
	(ii) Take sample of 5 communications in Hindi received from member of public or employees to which replies have been sent and indicate whether letters received in Hindi are replied in Hindi or not.
	(iii) Of the 10 sample cases referred to above, indicate in how many cases noting/drafting were done originally in Hindi.
	(iv) Take example of 5 contracts/agreements executed and indicate the number of those not simultaneously executed in Hindi.
	(v) Take sample of 5 each of (i) forms (ii) Rubber stamps (iii) subjects on file cover and indicate whether these have been prepared bilingually and if not, what action has been taken to do the needful.
Summing up
	1. Brief recapitulation of defects or short comings noticed and any other comments which inspecting officer may have to make.
	2. A general assessment of the performance of the section including a comparative appraisal with reference to the picture revealed during the previous inspections. (The defects mentioned in the last three or four inspections reports with particular reference to the recurring and continuing irregularities which have not been rectified should be specially stated.)
	3. Suggestion for improvement
	(a) made by inspecting officer
	(b) received from the staff of the section together with comments of the inspecting officer, thereon.

 

Dated?????..

Signature of Inspecting Officer Designation

SCHEDULE IV

FORMAT FOR INSPECTION OF RECORD ROOM

Date of present inspection

Date of last inspection

Date of inspections during the current financial year

Name and designation of the Inspecting Officer

Name of the S.O. ir I/C (RR) and date from when he is in-charge

Date of submission of compliance report to Dy. Registrar (j).)

Part I

STAFF STRENGTH

(Factual data to be furnished by Section Officer)

1.	Staff strength	S.O.	Asstt.	UDC	LDC	Daftry	Peon
	1. Present staff strength with date they took charge of the post,
	(a) Sanctioned (b) Actual
	2. The staff strength at the time of last inspection
	(a) Sanctioned (b) Actual
	3. Number of members of staff having working knowledge of Hindi.
	4. Number of Staff working in Hindi.
	5. Distribution of work amongst various officers.
	6. Whether fire extinguisher has been installed and is in proper working order. If not, action taken in respect thereof.
	7. Whether the electrical fittings and writing are safe and satisfactory and in working order.
	8. Whether space for keeping records is sufficient, if not suggestions, if any.
	9. Whether the racks are sufficient in number, if not requirement considering the available space

Part II

1. Whether all the files received in the previous quarter are properly tagged and stitched. (Take ten files from different racks in all and tally the documents with index and examine in respect of other matters.)
2. How many defective files (Badar files) were found during the quarter,
3. Whether ail the files in the record room are properly kept year in seriatim and labels indication the year affixed.
4. If any file found lying on the floor or not kept at proper place, the reason for it. The date of receipt in record room should he indicated with the name of the official.
5. Whether the files are received in the record room for consignment of the date/dates fixed for each judicial section. If not reason therefore.
6. Whether the records arc received with list and all such lists are properly stitched.

Part III

1. Name and number of years for which complete weeding of files done.

2. Total number of files with their Institution number, checked and ready for weeding

3. Total number of files and year of latest file weeded after checking.

4. Ten oldest files pending for weeding and reasons of delay.

5. Steps taken for the destruction of weeded out files.

6. Whether registers for weeded out/destroyed files maintained up to date.

7. Whether parts of the files to be maintained after weeding-out are kept in order and proper place or not.

Part IV

1. Whether files requisitioned for inspection are received back within three days. If not reasons thereof.

2. Whether files requisitioned for issuing copy are received hack within three days. If not reasons therefore.

3. Registers for requisition properly maintained or not with date of requisition and date of sending the files and date of receiving back.