(1)The Registrar or an officer authorised by him in this behalf shall endorse on every application, the date on which it was presented and fix the date for appearance before the Tribunal and shall sign the endorsement in token thereof.(2)Every application shall be registered or numbered by the Registrar or the officer authorised by him in his behalf in a register to be kept for this purpose.(3)The Tribunal shall maintain such registers as prescribed for use in civil courts as may be necessary.(4)A copy of the memorandum of application, shall be served on the other party prior to filing of the same before the Tribunal:Provided that in cases of extreme urgency, the Tribunal may, on an application if considers expedient so to do, dispense with the service of the copy of the application on the other party.(5)Every application, plaint or memorandum of appeal or an application for execution or other application shall be accompanied by court fee.(6)Written statement to the application preferred before the Tribunal may not be entertained from the respondent after sixty days have elapsed from the date of filing the application:Provided that if the Tribunal is satisfied that the respondent was prevented by sufficient cause from filing the written statement within the said period of sixty days, it may entertain the written statement within a further period of thirty days, but not thereafter.(7)Reply to the written statement preferred before the Tribunal may not be entertained after sixty days have elapsed from the date of filing the written statement:Provided that if the Tribunal is satisfied that the applicant was prevented by sufficient cause from filing the reply within the said period of sixty days, it may entertain the reply within a further period of thirty days, but not thereafter.(8)Maximum three applications each by the applicant and the respondent shall be allowed for adjournments on any ground and not thereafter.(9)In case of division between the members of the Tribunal, decision of the majority of the members of the Tribunal shall prevail.(10)Final hearing of any matter shall take place before the full bench:Provided that matters other man final hearing may be entertained by a single member or two members in the absence of the third member.
