Section 9 in Rajasthan Tax Board Regulations, 2017
9. Daily. Cause List.
- The Registrar shall, subject to such directions as the Chairperson may give to him, from time to time, prepare cause list for each day for the each bench. Such cause list of cases shall be in two parts, one for admission and orders and second for hearing cases which may be heard by the different benches of the Tax Board. The list shall also state the place at which the bench shall hear the case. Copies of the cause list shall be supplied in advance, to the advocates or authorized representatives by ordinary post or email, or courier on the address given by them, on payment of charges as may be fixed by the Chairperson, from time to time. Daily cause list shall also be made available on notice board and website of the Tax Board. However, supplementary cause list shall be listed on the notice board and on web site of the Tax Board on the day before.
