Section 54 in The Armed Forces Tribunal (Practice) Rules, 2009
54. Inspection of the Records.
(1)Inspection of records of a pending or decided case before the Tribunal shall be allowed only under the orders of the Registrar.(2)The parties to any case or their legal practitioner may be allowed to inspect the record of the case on making an application in writing to the Registrar.(3)Subject to such terms and conditions as may be specified by the Chairperson by a general or special order, a person who is not a party to the proceedings, may also be allowed to inspect the records after obtaining the permission of the Registrar in writing. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
