Section 36 in The Railway Claims Tribunal (Procedure) Rules, 1989
36. Registration of legal practitioner's clerks.
(1)No clerk employed by a legal practitioner shall act as such before the Tribunal or be permitted to have access to the records and obtain copies of the orders of a Bench of the Tribunal in which the legal practitioner ordinarily practices, unless his name is entered in the Register of Clerks maintained by the said Bench. Such clerk shall be known as a "Registered Clerk".(2)A legal practitioner desirous of registering his clerk shall make an application to the Registrar in Form V. On such application being allowed by the Registrar, his name shall be entered in the Register of Clerks.(3)[ An Identity Card shall be issued in Form XIII to a Registered Clerk of the legal practitioner on payment of a fee of rupees fifteen by way of Indian Postal Order or demand draft drawn in favor of the Registrar.] [ Inserted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002).]
