Section 71 in The Armed Forces Tribunal (Practice) Rules, 2009
71. Presentation and return of papers.
—Registered clerk may present or take back papers on behalf of the legal practitioner whom he represents but he will not act at his own in any other case unless permitted in writing by the Registrar or Sectional Head of Judicial Branch on the requisition of the legal practitioner as mentioned under rule 70. __________(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.
