Section 18 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
18. Inspection of the records.
(1)The parties to any case or their counsel may be allowed to inspect the record of the case on making an application in writing to the Registrar.(2)Subject to such terms and conditions as may prescribed by the Chairman by a general or special order a person who is not a party to the proceeding, may also be allowed to inspect the proceedings after obtaining the permission of the Registrar in writing.
