Section 4(2) in The Armed Forces Tribunal (Procedure) Rules, 2008
(2)(i)The application under sub-rule (1) shall be presented in triplicate in the following two compilations:(a) Compilation No 1. application along with an attested true copy of the impugned order against which the application is filed;(b)Compilation No 2. all other documents and annexures relied upon by the applicant and referred to in the application in a paper book form.(ii)All the documents filed in the Tribunal shall be accompanied by an index in duplicate containing their details memo of the parties and a list of relevant dates. The amount of application fee affixed or paid on any such documents shall also be indicated in the index.
