Section 4 in The M.P. Madhyastham Adhikaran Regulations, 1985
4. Procedure on receipt of reference.
- As soon as a reference is received in the office of the Tribunal, it along with the affidavit and documents shall be scrutinised by such responsible official of the staff of the Tribunal as the [Chairperson] [Substituted by Notification No. F-314-M-A-99, dated 18-5-1999.] may, by general or special order, authorise in this behalf.
