Section 8(1) in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
(1)As soon as a reference mentioned in Section 7 is received in office of the Tribunal, the same along with affidavit and documents shall be scrutinized by such responsible official of the stall of the Tribunal as the Chairman may, by general or special order authorise in that behalf.
