Section 15 in The Assam Administrative Tribunal Regulations, 1977
15. Admissibility of the appeal.
- After the Registrar had scrutinised the appeal as aforesaid and registered it, or reserved it for order of the Tribunal under Regulation 14(4), it shall be placed before the Bench nominated by the Chairman or in his absence by the member authorised by the Chairman for the purpose and the Bench may-(i)admit the appeal forthwith; or(ii)hear the appellant on the question of admission and after hearing him either admit the appeal or dismiss the same.
