Section 13 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
13. Hearing of the case and trial.
- Upon consideration of the reply filed by the Respondent and after hearing the parties-(a)If the respondent has tendered an unconditional apology after admitting that he has committed the contempt, the Tribunal may proceed to pass such orders as it deems fit ;(b)If the respondent does not admit that he has committed contempt, the Tribunal may -(i)if it is satisfied that there is a prima facie case, proceed to frame the charge in Form No. Ill (subject to modification or addition by the Tribunal at any time); or(ii)drop the proceedings and discharge the respondent, if it is satisfied that there is ho prima facie case, or that it is not expedient to proceed ;(c)the respondent shall be furnished with a copy of the charge framed, which shall be read over and explained to the respondent. The Tribunal shall then record his plea, if any ;(d)if the respondent pleads guilty*the Tribunal may adjudge him guilty and proceed to pass such sentence as it deems fit ;(e)if the respondent pleads not guilty, the case may be taken up for trial on the same day or posted to any subsequent date as may be directed by the Tribunal.
