Section 13 in The Railway Claims Tribunal (Procedure) Rules, 1989
13. Service of notices and processes issued by the Tribunal.
(1)Any notice or process to be issued by the Tribunal may be served in any one of the following modes as may be directed by the Bench :(a)by hand delivery through a process server;(b)by registered post with acknowledgment due;(c)service by the party himself.(2)Where a notice issued by the Tribunal is served by the party himself by "hand delivery" he shall file with the Registry the acknowledgment, together with an affidavit of service.(3)Notwithstanding anything contained in sub-rule (1), the Tribunal may, taking into account the number of respondents and their places of residence or work and other circumstances, direct that notice of the application shall be served upon the respondents in any other manner, including any manner of substituted service, as it appears to the Tribunal just and convenient.(4)[ A notice or process may also be served on the legal practitioner representing the applicant or the respondent, as the case may be, in any proceeding or on any person authorized to accept a notice or a process, and such service on the legal practitioner or on the authorized person shall be deemed to be proper service.(5)Where the Tribunal directs a service under sub-rule (3), such amount of charges, as may be determined by the Tribunal from time to time, but not exceeding the actual charges incurred in effecting the service, shall be deposited in the Tribunal.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
