Section 16 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
16. Scrutiny.
- On presentation of memorandum of appeal and before initiating any action on it, the Registrar shall have the scrutiny made on the following points and obtain the orders of the Bench under rule 17,-(i)Whether the memorandum is in the prescribed form;(ii)Whether it bears the signatures or thumb impression of the Appellant;(iii)Whether it is accompanied by a certified or a photo-stat copy of the order against which the appeal has been filed alongwith the requisite number of copies or an affidavit under item (ii) of Rule 14;(iv)Whether affidavits duly sworn, in case a fact can not be borne out by, or is contrary to the record, accompany the appeal;(v)Whether it is within the jurisdiction of the Tribunal;(vi)Whether it contains the grounds of appeal;(vii)Whether the appeal is within the period of limitation or whether the appellant has given sufficient cause for not preferring appeal within the limitation period;(viii)Whether the necessary parties have been impleaded;(ix)Any other relevant point affecting the admissibility of Appeal.
