Section 96(1) in National Company Law Tribunal Rules, 2016
(1)When the Tribunal is holding a sitting, the Deputy Registrar shall ensure -(a)that no inconvenience or wastage of time is caused to the Bench in making available the services of Court Master or stenographer or peon or attender;(b)the Court Master shall ensure that perfect silence is maintained in and around the Court Hall and no disturbance whatsoever is caused to the functioning of the Bench and that proper care is taken to maintain dignity and decorum of the court.
