Section 31 in The Railway Claims Tribunal (Procedure) Rules, 1989
31. Order to be passed and signed.
- [(1) The Tribunal, after hearing the applicant and respondent, shall pass an order either at once, or as soon as thereafter, as may be practicable, but not later than twenty-one days from the date of conclusion of the arguments; and where it is unable so to do, it shall record its reasons for such inability.] [ Substituted by G.S.R. 173(E), dated 16-3-2005 (w.e.f. 16-3-2005).](2)An order made by the Tribunal shall be executable by the Tribunal as a decree of a Civil Court and the provisions of the Code of Civil Procedure, 1908 (5 of 1908), so far as may be, shall apply as they apply in respect of decree of a Civil Court.(3)Every order of the Tribunal shall be in writing and shall be signed by the Member or Members constituting the Bench, which pronounced the order.[31-A. Execution of order. [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]- An order of the Tribunal may be executed by the Bench which pass it if the respondent is within the territorial jurisdiction of the said Bench or by any other Bench or Court to which it is sent for execution, when the respondent is having his office within the territorial jurisdiction of such Bench or Court, as the case may be.
