Section 7 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
7. Initiation of proceedings.
- (i) Any petition, information or motion for action being taken under the Act, shall in the first instance be placed before the Chairman, in the case of Principal Bench and the concerned Vice-Chairman, in the case of other Benches.(ii)The Chairman or the concerned Vice-Chairman or such other Member(s) as may be designated by him for this purpose, shall determine the expediency or propriety of taking an action under the Act.
