Section 8 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
8. Admission.
- (i) Where the Chairman, in the case of Principal Bench, or the concerned Vice-Chairman, the case of other Benches, or such other Member(s) of the Tribunal to whom the matter is referred under rule 7, sub-rule (ii) decides that the action shall be taken under the Act against the alleged contemner, a case shall be registered and numbered as per rule 5 in the register in Form No. I and the Register shall cause -(a)a notice to be issued to the Advocate General or the Chief Presenting Officer for the State Government in Form II when the case is taken cognizance of suo motu: and(b)also a notice be issued to the alleged contemnor in Form III to appear before the Tribunal in person in case or criminal contempt or through an Advocate in case of civil contempt on a date to be specified therein to show cause against such proceedings.(ii)A copy of any order made under sub-rule (i) and such other papers as may be deemed necessary by the Chairman or the concerned Vice-Chairman or the Member(s) who taken the decision under rule 7, shall accompany such notice ;(iii)When action is instituted on a petition, a copy of its petition alongwith the annexures and affidavits shall be served upon the party charged.(iv)The notice shall bear the date, seal of the Tribunal and shall be issued under the signature of the Registrar.
