Section 67 in The Armed Forces Tribunal (Practice) Rules, 2009
67. Issue of Identity Card.
(1)An Identity Card as referred to in sub-rule (7) of rule 27 of the AFT (Procedure) Rules, 2008, shall be issued in Form No. 14 to every registered clerk, of the legal practitioner on his remitting a fee of fifteen rupees by way of Indian Postal Order or Demand Draft drawn in favour of the Registrar.(2)An Identity Card once issued shall be in force for a period of five years unless cancelled under sub-rule (5) of the rule 27 of the AFT (Procedure) Rules, 2008. __________(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.
