66. Filing of application for suits/appeal before Tribunal.
(1)An application under Rule 64 shall be made in Form 35.(2)An application filed before the Tribunal under sub-rule (1) shall be signed by the applicant and shall be presented by him in person or by his authorised representative to the Registrar or to an officer authorised by him in this behalf.(3)The application filed under sub-rule (1) shall be accompanied by documents upon which the petitioner seeks to rely.(4)The applicant shall file along with the application as many as additional copies of the application and documents as are the number of the respondents.(5)The Tribunal may, in its discretion, accept an application for hearing under sub-rule (1), which is not accompanied by all or any of the documents, referred to above.(6)Every application filed under this rule shall set forth a clear statement of facts concisely and under distinct and separate heads, and such ground of facts and relief claimed therein, shall be numbered consecutively.(7)The application for interim relief shall set forth clearly and precisely any loss being caused to the applicant which cannot be adequately compensated in terms of money.(8)Any applications before the Tribunal relating to suits against the Board which do not comply with the mandatory provision of two months notice under Section 89 of the Act shall be dismissed summarily.
