Section 43 in The Armed Forces Tribunal (Practice) Rules, 2009
43. Supply of Cause list.
(1)Two copies of Warning list and Daily Cause List shall be furnished to the Bar Association of Armed Forces Tribunal for display on their notice board.(2)Copies of the Daily Cause List or the Warning list or both may be furnished to the legal practitioners on payment of fee at the rate specified below:(i) Daily Cause List: Per Bench (consisting of two members) Rs. 240 per annum.(ii)Warning list: Per Bench (consisting of two members) Rs. 100 per annum.(3)Application for supply of Warning or Daily Cause lists or both shall be made in writing to the Registrar accompanied by one year's subscription by way of Demand Draft or Indian Postal Orders drawn in favour of the Registrar of the concerned Bench seven days before the date from which supply is to commence.(4)The rates specified in sub-rule (2) shall be subject to such modifications as may be made by the Chairperson from time to time.(5)The legal practitioners concerned shall be responsible to obtain copies of above lists from the delivery counter. __________(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.
