58. Procedure to be followed by the Tribunal [Section 83(6) read with section 109].
(1)The Registrar shall endorse on the application, the date on which it was presented and fix the date for appearance before the Tribunal and shall sign the endorsement in token thereof.(2)Every application shall be registered and numbered by the Registrar or the officer authorized by him in this behalf in a register, to be kept for this purpose.(3)A copy of the application, shall be served on the other party prior to the filing of the same before the Tribunal:Provided that in case of extreme urgency, the Tribunal may, on an application, if considers expedient so to do, dispense with the condition of service of the copy of application on the other party.(4)Before deciding any application, the Tribunal shall intimate the parties, the date and place of hearing of the application by sending a notice in this regard through Registered Post with acknowledgment due:Provided that the Tribunal may, after considering all aspects of the application, and after hearing the applicant or his authorized representative, dismiss the application, without sending notice to the respondent.(5)The proceedings before the Tribunal shall be open to the public.(6)Every order of the Tribunal shall be in writing and shall be signed and dated under the seal of the Tribunal.(7)Every order of the Tribunal, finally disposing of or dismissing or allowing any application, shall be communicated to the parties or their authorized representatives free of cost.(8)The language of the Tribunal shall be English:Provided that the parties to the proceedings before the Tribunal may, file documents/proceedings drawn up in Urdu, Hindi or Punjabi, if they so desire:Provided further that every such document or proceeding in Urdu, Hindi or Punjabi shall be accompanied by its true translation in English.
