Section 31(3) in The Railway Claims Tribunal (Procedure) Rules, 1989
(3)Every order of the Tribunal shall be in writing and shall be signed by the Member or Members constituting the Bench, which pronounced the order.[31-A. Execution of order. [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]- An order of the Tribunal may be executed by the Bench which pass it if the respondent is within the territorial jurisdiction of the said Bench or by any other Bench or Court to which it is sent for execution, when the respondent is having his office within the territorial jurisdiction of such Bench or Court, as the case may be.
