Section 15 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
15. Inquiry and charge in case of criminal contempt.
- (i) Upon considering the objections stated by the alleged contemner and after hearing the parties, the Tribunal may proceed to charge him, if in its opinion, a prima facie case has been made out, and shall discharge him if no such case has been made out.(ii)If the Tribunal so thinks fit, the charge shall be in writing and in Form No. IV, it shall state precisely and concisely all material particulars constituting the offence charged.(iii)The charge shall be explained to the alleged contemner and if in writing, a copy of the same may be furnished to him free of cost.(iv)The Tribunal may record the plea of the alleged contemner and if necessary, adjourn the case for further proceedings.
