Section 3 in The Railway Claims Tribunal (Procedure) Rules, 1989
3. Territorial jurisdiction of Benches.
- [(1) The number of Benches, the Headquarter of and the territorial jurisdiction of a Bench shall be as specified in Schedule I and Schedule I(A).] [ Substituted by G.S.R. 167(E), dated 29-2-2000 (w.e.f. 29-2-2000).](2)If an application is received by a Bench which does not have territorial jurisdiction to deal with the matter, the Registrar of the Bench shall return the application to the applicant.(3)Notwithstanding anything contained in sub-rule (2) the applicant may apply to the Chairman and the Chairman may thereupon for reasons to be recorded in writing direct a Bench other than the Bench before which an application has been filed to hear such application and issue such orders as may be necessary for the transfer of the application.
