Section 146 in The Armed Forces Tribunal (Practice) Rules, 2009
146. Classification of cases.
(1) The scrutiny branch of the Registry shall, at the time of scrutiny make classification of the cases as both department-wise (Army, Navy and Air Force) and subject-wise.(2)The department-wise (Army, Navy and Air Force) classification shall be made in accordance with Form No 26, as may be modified by the Chairperson from time to time.(3)Subject-wise classification shall be made in accordance with Form No. 27, as may be modified by the Chairperson from time to time.(4)The classification under this rule shall be entered in the relevant columns in the report of scrutiny in Form No. 2 or Form No. 3, Order Sheet in Form No. 4 and Facing Sheet of the final cover in Form No. 5. __________(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.
