Section 19(3) in The Administrative Tribunals Act, 1985
(3)[ On receipt of an application under sub-section (1), the Tribunal shall, if satisfied after such inquiry as it may deem necessary, that the application is a fit case for adjudication or trial by it, admit such application; but where the Tribunal is not so satisfied, it may summarily reject the application after recording its reasons.] [ Substituted by Act 19 of 1986, Section 14, for sub-Section (3) (w.r.e.f. 22.1.1986).]
