Section 138 in The Armed Forces Tribunal (Practice) Rules, 2009
138. Receipt, scrutiny and custody of records.
The Officer-in-charge of the record room shall be the custodian and responsible for the records lodged in the record room and he shall receive the records sent to, the record room and scrutinise the records within three days of the date of receipt of records in the record room. __________(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.
