59. Procedure for filing petitions before Tribunal [Section 83 and 109].
(1)An application under section 83 shall be made to the Tribunal in Form 'S' within thirty days from the date of the order aggrieved therefrom.(2)An application to the Tribunal shall be signed by the petitioner and shall be presented by him in person or by his authorized representative to the Registrar of the Tribunal.(3)The application made under sub-rule (1), shall be accompanied by documents, upon which the petitioners seeks to rely.(4)The petitioner shall file alongwith application as many copies of the petition and documents, as the number of the respondents.(5)The Tribunal may, in its discretion, accept or dismiss the application made for hearing under sub-rule (1), which is not accompanied by all or any of the documents referred to above in sub-rule (4).
