Section 139 in The Armed Forces Tribunal (Practice) Rules, 2009
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. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
