[THE MADHYA PRADESH MADHYASTHAM
ADHIKARAN REGULATIONS, 1985][1] In exercise of the
powers conferred by Section 10 of the Madhya' Pradesh Madhyastham Adhikaran
Adhiniyam, 1983 (No. 29 of 1983), the Arbitration Tribunal, hereby makes the
following regulations, namely: (1) These regulations may be called
the Madhya Pradesh Madhyastham Adhikaran Regulations, 1985. (2) The regulations shall come into force
on the date of their publication in the Government Gazette. In these Regulations, unless the context otherwise
requires, (a) "Act" means Madhya
Pradesh Madhyastham Adhikaran __________Adhiniyam, 1983;______ [2][(aa) "Chairperson"
means the Chairman appointed under Section 4 of the Act;] (b) "Reference" means
reference under Section 7 of the Adhiniyam (Act); (c) "Registrar" means the
Registrar of the Madhyastham Adhikaran (Arbitration Tribunal) and includes a
Dy. Registrar; (d) Words and expressions used but
not defined in these regulations but defined in Madhya Pradesh Madhyastham
Adhikaran Adhiniyam, (hereinafter called the Adhiniyam) and the rules framed
thereunder, shall have the/meanings assigned to them in the Adhiniyam and the
Rules. Reference (petition for arbitration) in the
prescribed form shall be presented to the Registrar or an officer authorised by
the Registrar in this behalf by the petitioner in person or by his duly
authorised agent or advocate, during the working hours of the Tribunal. As soon as a reference is received in the office of
the Tribunal, it along with the affidavit and documents shall be scrutinised by
such responsible official of the st aff of the Tribunal as the [3][Chairperson]
may, by general or special order, authorise in this behalf. If any defect or deficiency is discovered in the
reference, it shall be reported to the Registrar or an officer authorised by
the Registrar in this behalf who shall direct the petitioner to remove it
within a specified time to be fixed him. 2[If the petitioner
fails to rectify the defect within the time allowed the Registrar may forward
the reference to the Chairperson for necessary orders.] The reference, if found in order or after removal
of the defect or deficiency, if any, shall be registered, numbered and placed
before the [4][Chairperson]. The [5][Chairperson]
shall, having regard to the nature of the dispute, the amount involved and
other relevant factors, if any, assign it to a Bench for giving award. The Bench to which the reference is so assigned
shall cause notice thereof to be issued to the opposite party to show cause,
specifying the date for appearance. Notice to the opposite party with a copy of the
petition (reference) shall be sent by registered AD. post and it shall be
treated as served, until the contrary is proved. The opposite party on or before the date specified
in the notice for its appearance, may file a reply in writing signed by it or
its authorised agent, along with an affidavit verifying the averments made in
the reply. The Rules 1 to 6 of the Order III of the Code of
Civil Procedure shall be applicable to the proceedings before the Tribunal or
its Benches. The reference shall be accompanied with all the
documents on which the petitioner relies to establish his claim and the written
reply of the opposite party shall, likewise, be accompanied with all the
documents which he intends to rely upon in defence or support of his case. If the postal article containing the notice or the
summons is received back with an endorsement purporting to have been made by a
postal employee to the effect that the addressee or his agent had refused to
take delivery of the postal article containing the notice or summons as the
case may be, when tendered to him, the Tribunal or the Bench issuing it shall
declare that the notice or the summons has been duly served: Provided that the declaration referred to above
shall be made notwithstanding the fact that the postal acknowledgement has not
been received back before the date fixed. Where the Tribunal or the Bench is satisfied that
there is reason to believe that the addressee is avoiding service or that for
any other reason the notice or summons cannot be served by post, the Tribunal
or the Bench shall order the notice or the summons to be served by an
advertisement in a daily newspaper, circulating in the locality in which the
addressee is known to have last resided or worked or carried on business or in
such manner as may be thought fit. The rules under Order XI and XII of the Civil
Procedure Code shall be applicable to the cases before the Tribunal. It shall not be necessary to frame issued but the Tribunal
or the Bench may do so for the sake of expediency in a particular case. The Rules 1 to- 21 of Order XVI and Rules 1 to 7 of
Order XVI-A of the Civil Procedure Code will be applicable in the proceedings
before the Tribunal, with necessary and suitable modifications therein. Every summons not being a summons delivered to a
party for service, shall be served, as nearly as may be in the same manner as a
summons to a defendant and the same rules regarding proof of service shall
apply. The Tribunal may, on the application of any party
for issuing a summons for the attendance of any person, allow such party to effect
service of such summons on such person and shall, in such case, deliver the
summons to such party for service. The summons served under this regulation will be
treated as served by a serving officer. Where a summons is served by a party
under this regulation, the party shall not be required to pay the fee otherwise
chargeable for the service of summons. Any party to the arbitration proceedings may,
without applying for summons, bring any witness to give evidence or to produce
documents with the permission of the Tribunal. Provisions of Rules 1 to 14 of Order IX of the
Civil Procedure Code, shall be applicable to the proceedings before the
Tribunal with modifications as may be necessary for the purpose. The Tribunal or the Bench hearing the case may, if
sufficient cause is shown at any stage of the proceedings, grant time to the
parties or to any of them and may, from time to time, adjourn the hearing of
the case. In every such case, the Tribunal shall fix a day
for the further hearing of the case and may make such order as it thinks fit
with respect to the costs occasioned by the adjournment. After the written reply is filed by or on behalf of
the defendant, a date will be fixed for settlement of points in dispute and the
evidence which the parties will adduce in support of their respective cases. On settlement of points for determination and the
evidence, the case shall be posted for final hearing. Where a party himself wishes to appear as a witness
he shall so appear before any other witness on his behalf has been examined
unless he is allowed to appear as his own witness at a later stage. It shall not be necessary to take down or dictate
or record the evidence of a witness at length, but one of the members or the
sole member, as the case may be, sitting to hear the case, while a witness is
being examined, shall dictate to the deposition writer, a memorandum of the
substance of what the witness deposed, and such memorandum shall be signed by
all the members of the Bench or the sole member, hearing the case, and shall
form part of the record. On the settling date, subject to regulation 25, the
sequence in which the evidence may be taken shall be decided by the Bench
hearing the case: Provided that the Tribunal or the Bench hearing the
case, may change the sequence of evidence as and when it becomes necessary to
do so and may also allow the producing of additional evidence and examination
of a new witness for reasons to be recorded in this behalf. The Tribunal or the Bench, hearing the case, may at
any time, order that any particular fact or facts may be proved by affidavit or
that the affidavit of any witness may be read as evidence at the hearing on
such conditions as the Tribunal or the Bench thinks reasonable. Upon an application made by a party, evidence may
be given by affidavit, but the [6][Tribunal]
may at the instance of the other party, order the attendance for
cross-examination of the deponent. The Tribunal or the Bench may, at any stage of the
proceedings, inspect any property or thing concerning the dispute but it on
inspection shall make a memorandum which shall form part of the record of the
case. The Tribunal or the Bench as the case may be, after
the case has been heard shall pronounce its award, either at once or as soon
thereafter as practicable on some future date, of which due notice shall be
given to the parties or their pleaders. [7][The
award shall be signed and dated] by the member or members who hear the case. The Tribunal or the Bench may, in any case, issue
commission for examination of a witness or examination of accounts or local
inspection or investigation or for any other purpose which may be considered
necessary for the disposal of the case, on such terms and conditions as it
thinks proper. The proceedings and report (if any) of the
commission shall be evidence in the case but where the Tribunal or the Bench
has reason to be dissatisfied with them, it may pass such orders as it thinks
fit. The Tribunal shall observe all the general holidays
declared by the State Government for each calendar year: Provided that the [8][Chairperson]
may make such variations as may be necessary, with the approval of the
Government. The office and the Court of the Tribunal shall
remain open daily, except on authorised holidays, for the transaction of
business before them, between the hours 10.30 a.m. and 5.30 p.m. with a recess
between 1.30 p.m. and 2.00 p.m. The timings may, however, be suitably changed
by the [9][Chairperson],
an and when necessary. The Chairperson and all the Members of the Tribunal
while sitting on Board shall wear black coat and transparent trouser/sari" with
band. They shall also wear Gown except during summers.][10] A legal practitioner or as the case may be, a
presenting officer shall appear before the Tribunal in his professional dress,
if any, and if there is no such dress then (i) if a male, in closed collared
coat and trousers, or in a lounge suit; (ii) if a female, in a sari or any
other customary dress of a sober colour. All documents filed by the parties shall be proved
in accordance with the principles laid down in the Evidence Act, 1872 (No. 1 of
1872). (1) The reference petition shall be
treated as complete on the date of final award of the Bench or in the event of
revision of the Bench or in the event of revision to the High Court, on the
date of final order of the High Court, as the case may be. After the
pronouncement of the award by the Tribunal the records of reference petitions
and papers should be forwarded together with Form "C" to the record
room upto the 10th of each succeeding month or any other date, fixed by the
Chairperson. (2) (a) The Reader shall prepare and
arrange the record of each reference case, as directed in Annexure I. Papers
will be numbered and entered in the index under the appropriate part. (b) When the records with the prescribed Form
"C" are received in record section, Record-Keeper shall verify that
the records correspond with those entered in Form "C", that their
classification and arrangement have been properly carried out and that the
contents of each file correspond with the table of contents. (3) All records shall be retained in
the record room from the date of completion till the expiry of the period
prescribed under these regulations in Annexure I. On expiry of such period they
shall be destroyed: Provided that the Bench concerned or the Registrar
may, for reasons to be recorded in writing, order that any particular paper or
the record be preserved beyond such period. (4) (a) The Record-Keeper shall also
ascertain whether the papers in the records bear the court-fee stamps as shown
in the table of contents and whether the stamps have been properly punched. (b) If the Record-Keeper detects any irregularity
in any record or suspects any doubt regarding the genuineness of any
document, he shall immediately report of the matter to the Registrar. (c) The destruction of record as prescribed under
these Regulations in Annexure-I, shall be carried out from time to time as may
be necessary and subject to the general superintendence of the Registrar/Dy.
Registrar or any other officer as may be directed by the Chairperson. (5) (a) The destruction of all papers
shall ordinarily be effected by burning in the presence of the Record-Keeper
acting under the supervision of Registrar/Dy. Registrar or any other
Supervising Officer as may be directed by Chairperson. (b) A note of every paper of record taken out for
destruction shall be made by the Record-Keeper at the time of removal in the
appropriate record room register and shall be verified by such officer as
authorised under the above regulations initiated by the Record-Keeper. If in
any case the destruction is not effected, the record-keeper shall cancel the
note under his initial. Movement Register shall be maintained by the
Record-Keeper and the Reader of each Bench for the purpose of sending and
receiving back of the records and documents etc. (1) Application for copies may be
presented in person or by an agent or pleader to the copyist. (2) A copy of judicial record
pertaining to the Tribunal may be granted to any person, legally entitled to
receive it. A stranger to the case may be granted on payment of the copying
fee, a copy of reference petition, reply, affidavit, documents produced by the
parties, applications filed by parties and Award or Orders passed by the
Tribunal, if he shows to the satisfaction of the Bench or the Registrar that he
has sufficient reason for obtaining such a copy. (3) Every application for supply of a
copy shall contain the following particulars, namely: (a) Number of the
application/reference case, (b) Name of the parties, (c) Whether the case is pending or
disposed of, (d) The name of the document of which
a copy is required, (e) The name and full address of the
applicant, (f) In the case of a copy of an
order, whether for private or general use. (4) A separate application is
necessary for each reference case from which a copy is sought, but copies of
any number of documents from one record can be asked for the single
application. (5) (a) If a party requires delivery
of copy more expeditiously than would in the normal course of business occur,
he may, in addition to the application for copy presented, file a separate
application praying for urgent delivery of the copy, stating the ground on
which such prayer is made. (b) The application for early delivery will be
immediately forwarded to the Registrar or any other officer authorised by him
who shall decide it forthwith and may, after taking into consideration the
facts alleged in the application for early delivery and the states of business
in the copying section, allow the application. The fee for copying shall be the
same as contained in the Schedule to the Madhya Pradesh Madhyastham Adhikaran
Niyam, 1984. If the application for early delivery is rejected the copy will be
prepared in the ordinary way and the usual copying fee shall be charged. (6) Copying application and copying
fee shall ordinarily be accepted on all working days only between 10.30 a.m. to
3 p.m. (7) The copyist shall enter on the
back of each copying application the details about registration number, advance
received, number of sheets prepared, amount of copying fee affixed on the
copies delivered, amount of advance refunded if any, amount of further advance
if any, and date of delivery of copying application and all other details as
are necessary. (8) All copies supplied shall be
certified to be true copies by the Registrar or the officer so authorised by
the Registrar in that behalf. (9) On the last sheet of each copy
prepared, there shall be typed or otherwise legibly endorsed the following
table: (a) Application received on. (b) Applicant told to appear on. (c) Applicant appeared on. (d) Application (with or without
further or correct particulars) sent to Record Room on. (e) Application received from
Record-Room (with record or without record for further or correct particulars)
on. (f) Applicant given notice for
further or correct particulars on. (g) Applicant given notice for
further funds on. (h) Notice in Column (f) or (g)
complied with on. (i) Copy ready on. (j) Copy delivered or sent on. (k) Court-fees realised. (10) At the beginning of each copy
there shall be given a brief description of the documents to be copied e.g.,
reference petition, reply, affidavit, document produced by the parties,
adjournment application or other applications filed by parties, exhibits, Award
or orders passed by the Tribunal etc. The description must give the name of
Bench to which the case belongs, the names of the parties, number of the case,
the claim and the date of decision or order or next date of the case, as the
case may be. (1) Urgent copy, shall be delivered
to the applicant within three days and ordinary copy within ten days. (2) On receipt of the application,
the concerned petition or the document shall be taken out from the record room
or the concerned Bench as the case may be, and the copying fee payable would be
ascertained and the applicant shall be directed to deposit advance copying fee.
If it is not practicable in any case, the copyist shall ascertain the copying
fee sufficient to cover the estimated cost of the copying. (3) Copies shall be delivered as far
as possible in the order in which the applications become effective except
urgent applications. (4) Every copying application shall
be entered in the copying application register as prescribed and the copyist
shall issue the receipt of advance in the duplicate receipt books as
prescribed. (5) After the copying fee is
deposited, the applicant shall be informed of the date on which he should
present for collecting the copy. On that date, copy shall be supplied or else,
fresh intimation about the next date on which he should come for collecting the
copy, shall be given to him. (6) If the applicant does not claim
the copy ready for delivery on the date mentioned above or within one month
thereafter, the copy so prepared may be deposited in record room. If the
applicant appears within 3 months, the copying application may be restored with
the written permission of the Registrar, if the Registrar is so satisfied with
the reasons mentioned for delay. (7) If the applicant does not appear
within three months the copying fee deposited shall be forfeited to the
Government and the application for copying and prepared copies shall be filed. (8) (a) Photocopies of M.Bs.,
agreements and other bulky records may be supplied to the parties after
obtaining the permission of the Bench at the cost of the parties. (b) If any party wants the certification of the
photocopies so supplied, the copyist shall compare and will issue the certified
copy on payment of copying fee as prescribed for an ordinary copy. (9) (a) The certified copy may be
delivered to the applicant or to his agent or to his pleader. (b) On the request of the applicant the certified
copy may be sent by post also, if the applicant furnishes the duly stamped and
duly addressed envelope with the copying application or at any time thereafter. (10) If the applicant does not furnish
further funds, or correct particulars as the case may be, as required by the
copyist, the copyist may send the notice of 15 days, at the cost of applicant
to the applicant or to his agent or to his pleader, regarding furnishing of
further funds or correct particulars as the case may be. If the applicant does
not furnish the funds or the correct particulars as the case may be, within 15
days, the application may be filed and the amount deposited by the applicant,
if any, shall be forfeited with the approval of the Registrar. (1) The copyist shall maintain the
following registers and they shall be preserved for the period specified below,
the period being counted from the date of the last serial entry therein. Sl. No. Name of the register No. of Forms with the No. of Schedule on which it
is borne Period for which to be preserved (1) (2) (3) (4) 1. Register of application 11-65 2. Account book 11-66 3. Detailed account book 11-67 6 years 4. Duplicate receipt book 11-68 5. List of unexpended advances 11-70 6. Dak book 11-34 3 years 7. Disposed of applications 6 months. (2) (a) The amount received from the applicant
accompanied by an application shall be entered by the copyist in the register
of applications for copies and in the detailed account book. Daily totals of
columns 3 to 7 of the detailed account book shall be carried to the appropriate
columns of Account Book. (b) The copyist shall furnish cash security of Rs.
500/- and shall execute personal security bond with two sureties for the same
amount as fixed by the Chairperson of the Tribunal. (3) Security given in cash shall be
deposited in the Post-Office Saving Bank in accordance with the rules regarding
security deposits issued by the Postal Department. The interest on money thus
deposited shall be paid to the depositor. (1) On the presentation of a
petition/application or other documents bearing a court-fee label or labels, it
shall be the duty of the Reader after satisfying himself that the label or
labels are genuine and have not been previously used, and that the document is
fully stamped to (a) punch out the figure head of each
label, leaving the amount designated untouched. (b) cancel each label by a
rectangular stamp bearing the word "cancelled". (c) note on the right hand top corner
of the document, in red ink, the value of the label or labels, which it bears,
and initial such note. (2) It shall be the duty of the
Record Keeper of the Tribunal to (a) examine every document which
comes into his custody in order to ascertain firstly whether all stamps and
labels have been cancelled as required by the above regulation and secondly,
whether the value of label or labels if any which it bears correspond with
their value as noted by the receiving reader of the concerned Bench; and (b) cancel each label by a circular
stamp bearing the word "cancelled", in case the label has not been
cancelled by the Reader; (c) to report to the Registrar every
case in which he finds: (1) that the stamp has not been
cancelled in the manner prescribed above; or (2) that the value of the label or
labels on any document does not correspond with their value as noted by the
receiving reader of the concerned Bench of the Tribunal. (3) It shall be the duty of the
Registrar to submit such a case for the orders of Chairperson. (4) It shall be the duty of the
Section Officer empowered to inspect the work of Record-Room to satisfy himself
by inspection of the record lodged in the record-room that the regulations are
being complied with. (5) An inspection book shall be kept
in the Record-Room in the form as may be prescribed and a note will be made
therein of all inspections made under above regulations and the inspection book
shall be placed before the Officer-in-charge. (6) The figure heads or pieces of
stamps or labels removed by punching shall be destroyed by burning or in some
other effective means. (1) Inspection of staff of the
Benches shall be made by the Registrar within every three months and inspection
note shall be sent to the reader of that Bench with a copy to the Meniber of
the Bench with a letter of request for getting it complied by the staff. (2) (a) Inspection of the copying
section, Library, stores, Record-Room, Forms and Stationery, Accounts and
Office Section shall be done by the Section Officer, as may be authorised in
this behalf. (b) The inspection shall be made regularly within
every three months and the inspection note shall be placed before the
Registrar. The Registrar shall send the inspection report to the concerned
staff for due compliance. The inspection note shall be returned after due
compliance within 15 days thereafter to the Registrar, who shall place it with
his comments before the Chairperson for perusal and necessary action. Duly
complied inspection note shall be preserved for six years. (c) The Registrar may inspect the work of any employee
of the Bench or any section of the Tribunal at any time and shall place his
inspection note before the Chairperson for necessary action. (1) No clerk employed by a legal
practitioner shall act as such in the Tribunal or be permitted to have access
to the records and obtain copies of the orders of the Bench of the Tribunal in
which the legal practitioner ordinarily practices unless his name is entered in
the register of clerks maintained in the office of Registrar. Such clerk shall
be known as a "registered clerk." (2) A legal practitioner desirous of
registering his clerk shall make an application to the Registrar in Form D. On
such application being allowed by the Registrar, his name shall be entered in
the register of clerks. (3) After registration of the clerk,
the Registrar shall direct the issue of an identity card to him which shall be
renewed annually and shall be non-transferable and shall be produced by the
holder upon request by an officer or other employees of the Tribunal authorised
in this behalf. The identity card shall be issued under the signature of the
Registrar. (1) The Registrar shall have the
custody of the records of the Tribunal and shall perform such other functions
as are assigned to him under these regulations or as may be assigned by the
Chairperson or the Vice-Chairman by separate order. (2) The Registrar may, with the
approval of the Chairperson, or of the Vice-Chairman designate to the Deputy
Registrar/Section Officer any function or power required by these to be
performed or exercised by the Registrar. (3) In the absence of the Registrar,
the Deputy Registrar/Section Officer may exercise all the powers and perform
all the functions of the Registrar. (4) The official seal shall be kept
in the custody of the Registrar. (5) Subject to any general or special
direction by the Chairperson, the seal of the Tribunal shall not be affixed to
any order, summons or other process save under the authority in writing of the
Registrar or the Deputy Register/Section Officer. In addition to the powers conferred elsewhere in
these regulations, the Registrar shall have the following powers and duties
subject to any general or special order of the Chairperson or the Vice-Chairman
of the Bench concerned, namely: (i) to decide all questions arising
out of the, scrutiny of the petitions/applications before they are registered; (ii) to require any petition/application
presented to the Tribunal to be amended in accordance with the Act and the
rules before the case is fixed for pre-hearing; (iii) to grant leave to inspect the
records of the disposed of cases of Tribunal; (iv) to requisition records from the
custody of any Court or other authority; (v) to receive and dispose of
applications by parties for return of documents in disposed of cases. The Tribunal and its Benches and Officers shall use
a round seal bearing inscription in Hindi-English, 'M.P. Arbitration Tribunal'
in semicircle above three lions below which words 'Sathya Meva Jayate' in Hindi
and below that 'Bhopal' shall be inscribed. The Tribunal may at any stage of the proceedings
order to be struck out or amended any matter in any pleadings (a) which may be unnecessary,
scandalous, frivolous or vexatious, or (b) which may tend to prejudice,
embarrass or delay the fair trial of the reference, or (c) which is otherwise an abuse of
the process of the Tribunal. The petition shall be rejected in the following
cases: (a) where it does not disclose a
cause of action; (b) where the relief claimed is
undervalued, and the petitioner, on being required by the Tribunal to correct
the valuation within a time to be fixed by the Tribunal, fails to do so; (c) where the relief claimed is
properly valued, but the reference is insufficiently stamped and the petitioner
on being required to pay requisite court-fee within a time to be fixed by the Tribunal,
fails to do so; (d) where the reference appears from
the statement in the petition to be barred by any law. Where a petition is rejected, the Tribunal shall
record an order to that effect with the reasons for such order. (1) At any time after the institution
of a reference, the petitioner may as against all or any of the respondents
abandon his reference or abandon a part of his claim. (2) Where the Tribunal is satisfied (a) that a reference must fail by
reason of some formal defect; or (b) that, there are sufficient
grounds for allowing the petitioner to institute a fresh reference for the
subject-matter of such reference or part of a claim; it may, on such terms as it thinks fit, grant the
petitioner permission to withdraw from such reference or such part of the claim
with liberty to institute a fresh reference in respect of the subject-matter of
such reference or such part of the claim. (3) Where the petitioner (a) abandons any reference or part of
claim under sub-regulation (1); or (b) withdraws from a reference or
part of a claim without the permission referred to in sub-regulation (2); he shall be liable for such costs as the Tribunal
may award and shall be precluded from instituting any fresh reference in
respect of such subject-matter or such part of the claim. In any fresh reference instituted on permission
granted under the last preceding rule, the petitioner shall be bound by the law
of limitation in the same manner as if the first reference had not been
instituted. Where it is proved to the satisfaction of the
Tribunal that a reference has been adjusted wholly or in part by any lawful
agreement or compromise (in writing and signed by the parties) or where the
respondent satisfies the petitioner in respect of the whole or any part of the
subject-matter of the reference, the Tribunal shall order such agreement,
compromise or satisfaction to be recorded and shall pass a decree in accordance
with law. [See Regulation No. 39 (2) and (3)] A record of petition shall consist of five files to
be styled and marked respectively File-A, File A-1, File C-1, File C-2 and File
D. File-A shall contain the following papers which
shall be arranged in the following order: Table of Contents (1) Reference petition (2) Rejoinder (3) Orders (4) Award (5) Summons, notice or order with return thereto on the basis of which an ex
parte award is passed. (6) Copy of order passed on revision or any other order of High
Court/Supreme Court. File A shall be destroyed after 30 years but if
revision/appeal is pending till its disposal. File A-1 shall contain the following papers which
shall be arranged in the following order: Table of Contents (1) Order sheet (2) Written statement (3) Counter claim (4) Issues or disputed points. File A-1 shall be destroyed at the end of 30 years
but if revision/appeal pending till its disposal. File C-1 shall contain the following papers which
shall be arranged in the following order: Table of Contents (1) C-1 (B-1) Petitioner's proved documents. (2) C-1 (B-2) Respondent's proved documents. (3) C-1 (A) Evidence. File C-1 shall be destroyed at the end of 30 years
but if revision/appeal is pending till its disposal. File C-2 shall contain the following papers which
shall be arranged in the following order: Table of Contents (1) All applications. (2) Vakalatnama, Advocate Power. (3) Power of Attorney. (4) Registered addresses of both parties. (5) Appointment order of Govt. Advocate/O.I.C. (6) Advocate fee Certificate. (7) Advocate's address with Telephone No. File C-2 shall be destroyed at the end of one year. File D shall contain the following papers which
shall be arranged in the following order: Table of Contents (1) All summons. (2) All acknowledgement of summons. (3) List of documents by parties and all remaining papers. (4) Inadmissible documents of parties. File D shall be destroyed at the end of six months. [1]
Vide Notification No. F-29-M-A-85, dated 20-8-1985; published in M.P. Rajpatra
(Asadharan), dated 20-8-1985. [2]
Inserted by Notification No. F-314-M-A-99, dated 18-5-1999. [3]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [4]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [5]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [6]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [7]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [8]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [9]
Substituted by Notification No. F-314-M-A-99, dated 18-5-1999. [10]
Regs. 36 to 55 and Annexure there to inserted by Notification No. F-314-M-A-99,
dated 18-5-1999.THE MADHYA
PRADESH MADHYASTHAM ADHIKARAN REGULATIONS, 1985
PREAMBLE