Section 11 in The Armed Forces Tribunal (Practice) Rules, 2009
11. Maintenance of Order Sheet.
(1) The Scrutiny Branch shall attach an order sheet to every OA or RA or TA or AT or CA in duplicate in Form No. 4.(2)The column Notes of the Registry in the order sheet shall be used for the notings by the Registry and the column Orders of the Tribunal is meant for the use of the Bench.(3)(a)The entries in the order sheet shall be in hand writing and removal of the order sheet for typing should be avoided.(b) Continuous page numbers should be given to the order sheet.(c)Before any entry is made in the order sheet for the day, the date, month and year shall first be entered and underlined in the middle of the column.(d)Brief order may be written on the order sheet itself and initialled by the Members of the Bench.(e)In the case of lengthy orders, only the operative portion of the order need be entered in the column Orders of the Tribunal and initialled by the Tribunal Officer.(f)The orders shall be annexed to the order sheet giving them continuous paging and reference to the order shall be made by mentioning only page number of the order annexed.(g)The presence of the legal practitioner or party be indicated by their initials.(h)No gaps shall be left between two entries in the order sheet and the gaps, if any, shall be covered by drawing a line across.___________(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.
