Section 11 in The Railway Claims Tribunal (Procedure) Rules, 1989
11. Scrutiny of applications.
(1)The Registrar, or the officer authorized by him, shall endorse on every application, the date on which it is presented or received through post under [rule 5] [ Substituted by G.S.R. 513(E), dated 9-7-2001 (w.e.f. 9-7-2001).] and sign the endorsement.(2)If, on scrutiny, the application is found to be in order, it shall be registered and given a serial number.(3)[ If on scrutiny an application is found defective and defect noticed is formal in nature, the Registrar may allow the applicant to rectify the same in his presence, and if the defect is not formal in nature, the Registrar may allow the applicant to rectify defect in a week's time, which may be extended in appropriate cases on the written request of the applicant.] [Substituted by G.S.R. 513(E), dated 9-7-2001 (w.e.f. 9-7-2001). ](4)If the applicant fails to rectify the defect within the time allowed under sub-rule (3), the Registrar may, by order and for reasons to be recorded in writing, decline to register the application and inform the applicant accordingly.(5)An appeal against the order passed under sub-rule (4) may be preferred by the person aggrieved within fifteen days from the date of such order to any Member and such appeal shall be dealt with and disposed of in Chamber by the Member whose decision thereon shall be final.[11-A. Maintenance of Cash Register. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ](1)All payments received by way of Indian Postal Orders or demand drafts or in cash by the Registrar shall be entered immediately by the Registration Clerk on their receipt side in a Cash Register maintained in Form VI.(2)On every last working day of the week, the payments received during the week by way of Indian Postal Orders or demand drafts shall be transmitted by the Registration Clerk to the official in charge of the Cash Section, who after scrutiny and verification shall acknowledge the receipt of all moneys in the Cash Register.(3)The payments received in cash shall be transmitted by the Registration Clerk to the official in charge of the Cash Section on each day, who after verification shall acknowledge the receipt of all moneys in the Cash Register.(4)The official in charge of the Cash Section shall deposit all payments received by way of Indian Postal Order or demand draft or cash in the Bank account of the Tribunal.]
