Section 148 in The Armed Forces Tribunal (Practice) Rules, 2009
148. Inspection of Registry.
(1)The Principal Registrar or the Registrar as the case may be, shall conduct inspection of all the sections twice a year, viz ., for the period from 1st January to 30th June and 1st July to 31st December, on such dates as may be found convenient.(2)The report of inspection of the Judicial Branch, Library, Administrative Branch and Record Room shall be as per Schedules I to IV to Appendix C', as may be modified by the Chairperson from time to time.(3)The Section Officer concerned shall promptly comply with the directions of the Registrar and submit a report about due compliance to the Registrar within such time as the Registrar may grant.(4)The Registrar shall submit a report to the Chairperson or Vice-Chairperson containing brief summary of his inspection of the Registry, directions given by him to the sections and branches and the steps taken for due compliance with such directions. __________(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.
