Section 23 in The Armed Forces Tribunal (Practice) Rules, 2009
23. Regulation of Tribunal Work.
(1)When the Bench is sitting, the Tribunal Officer shall ensure (a) that no inconvenience or wastage of time is caused to the Bench in making available the services of Tribunal Master, stenographer or peon;(b)that perfect silence is maintained in and around the Tribunal Hall and no disturbance whatsoever is caused to the functioning of the Bench; and(c)that proper care is taken to maintain dignity and decorum of the Tribunal.(2)When the Bench passes an order or direction, the Tribunal Officer shall ensure that the records of the case along with proceedings or orders of the Bench are transmitted immediately to the Judicial Branch.(3)The Judicial Branch shall verify the case records received from the Tribunal Officer with reference to the cause list and take immediate steps to communicate the directions or orders of the Bench to all concerned. ___________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
