Section 47 in The Armed Forces Tribunal (Practice) Rules, 2009
47. Vacation Bench Sittings and Posting of cases.
(1) When the Tribunal is closed for vacation, the Vacation Bench shall sit on such days, as the Chairperson in the case of Principal Bench, and Vice-Chairperson, in the case of other Benches, and in their absence the senior most Member available, may specify.(2)During the vacation, only matters, which are required to be immediately dealt with, shall be received in the Registry.(3)The Registrar, on being satisfied about the urgency, shall order registration and posting of such cases.(4)During the vacation, the Registrar may accept replies, rejoinders, etc., provided a copy of the same has been served on all the other parties or legal practitioners.(5)Inspection of records may be permitted during the vacation in accordance with these rules.(6)Certified copies of records may be supplied during the vacation in accordance with these rules. __________(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.
