Section 37(6) in The Railway Claims Tribunal (Procedure) Rules, 1989
(6)The Registrar of each Bench shall make out, every month a brief summary of the important decisions given by that Bench during the previous month and send it to the Registrar of the Principal Bench who shall after suitable editing, circulate it to all the Benches of the Tribunal in the country and to all Chief Claims Officers of Zonal Railways for their information.
