Section 26 in The Armed Forces Tribunal (Procedure) Rules, 2008
26. Commission for local inquiry and accounts. (1) Whenever it becomes necessary in the course of proceedings before the Tribunal to appoint a commission to make a local inquiry or to examine documents or accounts, the Chairperson or the Vice-Chairperson may issue orders for such appointments, specifying therein(i) the precise matter of the inquiry; and
(ii)the reason asking why the evidence bearing on that matter could not reasonably have been taken in the usual way in the proceedings in the Tribunal.(2)Commissioners to examine accounts may be selected from persons competent in the particular form of accounts.(3)The Tribunal shall exercise great care in selecting persons for appointment as commissioners for the purpose of making inquiries. The habitual employment of the same person should be avoided.(4)The Tribunal shall for the said purpose, maintain a list of legal practitioner's whom the Chairperson or Vice-Chairperson may select, from time to time, as fit to be employed in such cases.(5)The legal practitioner so appointed shall receive a fee of Rs. 800 for the first effective hearing and Rs. 500 for every subsequent effective hearing in the same or similar matters or for non-effective hearing. In criminal cases including murder appeals, the fee shall be Rs. 2000 for preparation of the case, Rs. 1200 per effective hearing and Rs. 500 per non-effective hearing.(6)The certificate for the hearing shall be signed by the Registrar and the payment shall be made by the Government on production of the said certificate. ___________(1)Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
