Section 45 in The Railway Claims Tribunal (Procedure) Rules, 1989
45. [ Monthly progress report of Tribunal. [Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
- The Tribunal shall furnish every month to the Central Government in Form XIV, the information with regard to institution, disposal and pendency of claims cases, accident cases and other information relating to the functioning of the Tribunal and its Benches.]
