Section 4 in The Armed Forces Tribunal (Procedure) Rules, 2008
4. Procedure for filing applications. (1) An application to the Tribunal shall be presented in Form I by the applicant in person or by an agent or by a duly authorised legal practitioner to the Registrar or any other officer authorised in writing by the Chairperson or Vice-Chairperson to receive the same or be sent by registered post or by courier with acknowledgment due addressed to the Registrar of the Bench concerned. ___________
(2)(i)The application under sub-rule (1) shall be presented in triplicate in the following two compilations:(a) Compilation No 1. application along with an attested true copy of the impugned order against which the application is filed;(b)Compilation No 2. all other documents and annexures relied upon by the applicant and referred to in the application in a paper book form.(ii)All the documents filed in the Tribunal shall be accompanied by an index in duplicate containing their details memo of the parties and a list of relevant dates. The amount of application fee affixed or paid on any such documents shall also be indicated in the index.(3)Where the number of respondents is more than one, as many extra copies of the application and all other documents and annexures referred thereto in paper-book form as are the number of respondents together with unused file size envelope bearing the full address of each respondent shall be furnished by the applicant: Provided that where the number of respondents is more than five, the Registrar may permit the applicant to file extra copies of the application at the time of issue of notice to the respondents.(4)The applicant may attach to and present with his application a receipt slip in Form II which shall be signed by the Registrar or the Officer receiving the application on behalf of the Registrar in acknowledgement of the receipt of the application.(5)Notwithstanding anything contained in sub-rules (1) to (3), the Tribunal may permit more than one person, other than the person serving in the regular Army, Navy or Air Force to join together and file a single application if it is satisfied, having regard to the cause of action and the nature of relief prayed for, that they have a common interest in the matter: Provided that all affected persons are impleaded as parties and they join together to file such an application, when they are likely to be affected by the decision in the case.(1)Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
