Section 12(1) in The Railway Claims Tribunal (Procedure) Rules, 1989
(1)The Tribunal shall issue [notice in Form VII] [ Substituted by G.S.R. 787(E), dated 2-12-2002, for " notice" (w.e.f. 2-12-2002).] to the respondent to show cause against the application on a date of hearing to be specified therein. Such [notice in Form VII ] [Substituted by G.S.R. 787(E), dated 2-12-2002, for " notice" (w.e.f. 2-12-2002). ]shall be accompanied by a copy of the application.
