Section 4 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
4. Cognizance. .
- In a contempt other then the contempt referred to in rule 3 of the Tribunal may take action -(i)Suo motu; or(ii)on a petition made by Advocate General or Chief Presenting Officer for the State Government; or(iii)with the permission of the Tribunal on a petition made by any person :Provided that, for considering the question whether or not, the Tribunal should take cognizance on a petition, the Tribunal may direct a notice before admission to be issued to the alleged contemner and the Tribunal may permit him to file his say in the matter or may hear him on oral submissions:Provided further that, in the case of a suo motu action initiated by the Tribunal such a notice before admission shall be given in writing and it shall be accompanied by a draft of statement of allegations containing facts on the basis of which a contempt is alleged to have been committed.
