Section 14 in The Armed Forces Tribunal (Practice) Rules, 2009
14. Registration and Numbering.
(1)The Registrar on examining the application or appeal or pleadings and the scrutiny report shall, if they are in order, direct registration or acceptance. ___________(2)Applications under section 14 of the Act ordered to be registered shall be numbered as O.A. No. ...................../20.......(3)Cases received on transfer under section 27 or section 34 of the Act shall be numbered as A.T./T.A. No. ...................../20........(4)Applications received from the Supreme Court, High Courts and other Courts purporting to be by transfer but not covered by section 34 of the Act shall be numbered as Original Applications of the year during which they are received.(5)Applications for review of any order of the Tribunal and ordered to be registered shall be numbered as R.A. No. ...................../20.........(6)Applications under the Contempt of Courts Act, 1973 ordered to be registered, shall be numbered as C.A. (Civil/Criminal) No. ...................../20......(7)Other applications of miscellaneous nature ordered to be registered shall be numbered as M.A. No. ...................../20........(8)Applications referred to in this rule shall be entered in Register No. II.(9)Separate registers shall be used for each category of applications referred to in this rule.(10)The Registers shall be maintained from 1st January to 31st December of each calendar year.(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.
