Section 17 in The Armed Forces Tribunal (Practice) Rules, 2009
17. Posting of cases for admission or orders before the Bench.
(1)Subject to the orders of the Chairperson or Vice-Chairperson of the concerned Bench, all registered applications or appeals shall be posted for admission or orders before the appropriate Bench on the next working day.(2)The notice of posting shall be given by notifying in the daily cause list for the day in such manner as the Chairperson may by general or special order direct.(3)Before placing the records of the case for admission or order, the Registry shall state in brief in the column Notes of the Registry of the order sheet, the date of presentation and registration, the subject matter of the application and the date of posting before the Bench and fill up the columns in file covers A and B.(4)The constitution of Benches and distribution of work shall be as per the orders as may be made by the Chairperson from time to time. ___________(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.
