Section 9 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969
9. Procedure to be followed by the Controller, the Rent Tribunal, the Appellate Board and the Administrative Tribunal in all enquiries and proceedings under the Act and the powers to be exercised by them.
(1)Save as expressly provided by or under the Act or these rules, all enquiries and other proceedings before the Controller or the Rent Tribunal shall be commenced by an application which shall contain the following particulars;(a)The name, age, profession and place of residence of the applicant and the opponent;(b)Short description and location of the building in respect of which the application is being made;(c)The circumstances out of which the cause of action arose;(d)The specific prayer of the applicant;(e)A list of the applicant's documents, if any or his witnesses or whether such witnesses are to be summoned or whether the applicant will produce them on the date of the hearing.(2)In all enquiries and proceedings commenced on the presentation of an application under sub-rule (1) or under any other provisions of the Act or the rules, the Controller or the Rent Tribunal shall exercise the same powers as the Mamlatdar under the Goa, Daman and Diu Mamlatdar's Court Act, 1966, and shall follow the provisions of the said Act as if the Controller or the Rent Tribunal were a Mamlatdar's Court under the said Act and the application presented was a plaint under Section 7 of the said Act.(3)The Appellate Board in deciding appeals under the provisions of the Act shall have the same powers and shall follow the same procedure as is provided for in deciding appeals under the Civil Procedure Code, 1908.(4)The Administrative Tribunal in deciding an appeal or a revision application under the provisions of the Act, shall have the same powers and shall follow the procedure provided for in this behalf in the Goa, Daman and Diu Administrative Tribunal Act, 1965, as if the appeal of the revision application was filed under the said Act.
