Section 11(3) in The Railway Claims Tribunal (Procedure) Rules, 1989
(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). ]
