77. Manner for filing Application before the Tribunal.
(1)An Application under section 83 of the Act to the Tribunal shall be made in Form HPWB-XXIII.(2)An application to the Tribunal shall be signed by the Applicant, and shall be presented by him in person or by his authorized representative to the Tribunal or to an officer authorized by it in this behalf.(3)The application filed under sub-rule (1) shall be accompanied by documents upon which the petitioner seeks to rely.(4)The applicant shall file alongwith the application as many as additional copies of the application and documents as the number of the respondents.(5)The Tribunal may, in its discretion, accept an application for hearing under sub-rule (1), which is not accompanied by all or any of the documents, referred to above.
