Section 9 in The National Highways Tribunal (Procedure) Rules, 2003
9. Documents to accompany memorandum of appeal
- .(1) Every memorandum of appeal shall be in triplicate and shall be accompanied with two copies of the order served attested by a notary or brief description of the action taken by the Highway Administration or an officer authorised on its behalf, as the case may be,against which the appeal is filed.(2)The memorandum of appeal shall also be accompanied with an affidavit of the appellant stating therein that the facts stated in The memorandum of appeal and the documents relied upon and accompanied therewith are true to his knowledge and belief.(3)Where the appellant is being represented by a legal practitioner, a duly executed Vakalat nama authorising him to act as such shall also be appended to the memorandum of appeal.
