Section 114 in The Armed Forces Tribunal (Practice) Rules, 2009
114. Scrutiny of copy application, requisitioning of case records and rectification of defects.
(1) If the application is in order, necessary entries shall be made in the Register of Copy Applications and the Requisition. Register and the same shall be sent to the officer-in-charge of records, The officer-in-charge of the records shall as soon as possible transmit the records alongwith the application after making an entry in the application and initialling the same.(2)If the application is found to be defective, the same shall be notified on the notice board of the Registry.(3)If the defects are not rectified within three days from the date of such notice, the copy application shall be struck off.(4)On removal of defects within three days, the application shall be deemed to have been made on the date of the application. __________(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.
