Section 8 in Orissa Administrative Tribunal (Contempt of Courts) Rules, 1998
8. Preliminary hearing and notice.
- (i) The Bench if satisfied that a prima facie case has been made out, may direct issue of notice to the respondent; otherwise, it shall dismiss the petition or drop the proceedings.(ii)The notice shall be in Form No, I and shall be accompanied by a copy of the petition or information, and annexures, if any, thereto.(iii)Service of notice shall be effected in the manner prescribed in Rule 11 of the Orissa Administrative Tribunal (Procedure) Rules, 1986 or in such other manner as may be directed by the Bench.
