Section 36 in The Armed Forces Tribunal (Practice) Rules, 2009
36. Recording of proceedings.
After hearing the parties or their legal practitioners and on perusing the record, the Registrar may record his decisions in the column Notes of the Registry in the order sheet and put his initials with date. __________(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.
