Section 9 in The Armed Forces Tribunal (Procedure) Rules, 2008
9. Documents to be annexed to the application. (1) The following documents shall be annexed to the application:(i) an attested true copy of the order against which the application is filed;
(ii)copies of the documents relied upon by the applicant and referred to in the application; and(iii)an index of the documents.(2)The documents referred to in sub-rule (1) may be attested by a legal practitioner or by a Gazetted Officer and each document shall be marked serially as Annexures A-1, A-2, A-3 and so on.(3)Where an application is filed by an agent, documents authorizing him to act as such shall also be appended to the application: Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed Vakalatnama . ___________(1)Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
