Section 22(3) in The Railway Claims Tribunal (Procedure) Rules, 1989
(3)[ Where summons are issued by the Tribunal under sub-rule (1) to any witness to give evidence or to produce any document, the person so summoned shall be entitled to such traveling and daily allowance, sufficient to defray the traveling and other expenses, as may be determined by the Registrar.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).][22-A. Documents not to form part of records. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002). ]- Unless duly permitted by the Tribunal, the following documents shall not form part of the records of the case-(a)written statement filed after the expiry of time granted for the purpose;(b)rejoinder filed without leave of the Tribunal or after the expiry of time granted;(c)additional pleading filed without leave of the Tribunal or filed after expiry of time granted; and(d)documents not tendered into evidence.]
