Section 149 in The Armed Forces Tribunal (Practice) Rules, 2009
149. Due compliance with the provisions of the Act and the rules.
The Registrar or any officer authorised by him may, for the purpose of satisfying himself that the provisions of the Act and the rules are duly complied with, make such inquiry as he deems fit and call upon such party, as he deems necessary to appear before him and pass such orders as he deems proper. __________(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.THE ARMED FORCES TRIBUNAL (PRACTICE) RULES, 20091 FORM NO. 16 ( See rule 76) ARMED FORCES TRIBUNAL, .....................BENCH CERTIFICATION WHEN DEPONENT IS UNACQUAINTED WITH THE LANGUAGE OF THE AFFIDAVIT OR IS BLIND OR ILLITERATE Contents of the affidavit were truly and audibly read over/translated into................... language known to the deponent and put his signature or mark in my presence. (Signature) Name and Designation with date. ________ 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. THE ARMED FORCES TRIBUNAL (PRACTICE) RULES, 20091 FORM NO. 24 [ See rule 109(1)] ARMED FORCES TRIBUNAL, .....................BENCH O.A./T.A./R.A./C.A. (Civ/Cri.) /M.A./A.T. No.....................of 20........ ..............................................................................................................................Applicant(s) Versus ..............................................................................................................................Respondent(s) APPLICATION FOR GRANT OF CERTIFIED COPIES 1. Name & Address of the applicant: 2. Whether the applicant is a party to the case. If not whether an application under rule 109 is filed: 3. Whether the case is pending or disposed of: 4. Description with date of the documents of which copy is applied for: 5. No of copies required and nature of application (Whether urgent or ordinary): 6. Details of the fee remitted along with the application: Dated this the..........................................day of..........................................20........ Signature of the Applicant Legal Practitioner for the Applicant FOR OFFICE USE Granted/Rejected Additional copying fee payable/paid and details thereof: (Initials of the Officer in-charge) ______ 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. THE ARMED FORCES TRIBUNAL (PRACTICE) RULES, 20091 FORM NO. 26 [ See rule 146 (2)] DEPARTMENT-WISE CLASSIFICATION OF CASES (A) ARMY (B) NAVY (C) AIR FORCE (D) EX-SERVICEMAN (E) WIDOWS/DEPENDENTS ______ 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. THE ARMED FORCES TRIBUNAL (PRACTICE) RULES, 20091 FORM NO. 27 [ See rule 146(3)] SUBJECT-WISE CLASSIFICATION OF CASES 100.1. Enrolment and grant of commission. 2. Ad hoc appointments/regularization. 3. *Allotment/Vacation/Eviction of Govt. Quarters/of Govt. hired accommodation matters. 4. Examination and courses. 5. Creation and abolition of posts. 6. Pay and allowances, pensionary benefits, compensation. 7. Disciplinary - Cases (a) Court Martial - SGCM, GCM, DCM, SCM. (b) Summary awards/Summary Trial. (c) Adm. Action including termination of service. (d) Award of censure. (e) Suspension (f) Bails. (g) Wrongful confinement (h) Disciplinary and Vigilance Ban. 8. Deputation/repatriation/absorption in Govt./public sector. 9. Ration and uniform. 10. LTC. 11. Medical facilities. 12. Special provisions for Ex-serviceman/physically handicapped/casuality. 13. Retirement, dismissal, discharge, release and resignation. 14. Selection/Promotion/grant of substantive rank etc. 15. Seniority/Confirmation. 16. Claims of Medical Reimbursement, Leave, Joining time etc. 17. Compassionate appointment/appointment of dependents dying in harness. 18. Crossing of efficiency bar. 19. Date of birth. 20. Entry in Character Rolls/Confidential Records/Service Record. 21. Fixation of Pay. 22. Travel Regulations. 23. Grant of pension, family pension, other retirement benefits and Interest on retirement benefits. 24. Grant of refusal to grant Advances/Loans. 25. Grant, refusal or recovery of allowances. 26. Stagnation increment. 27. Annual Confidential Reports. 28. Compulsory retirement 29. Retiral benefits (other than pension) 30. Pension matters- (a) Disability pension (b) Family pension (c) Special family pension 31. Maintenance allowance 32. Contempt matters 33. Miscellaneous. ________ 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.
