Section 17 in The Assam Administrative Tribunal Regulations, 1977
17. Summoning of respondent and production of records.
- On the admission of an appeal, the Bench shall order for-(i)issue of summons in Form No. 3 to the respondents considered necessary parties by the Bench.Explanation. - In case any order passed by the Government has been challenged, the summons shall be issued to the Secretary to the Government in the Department concerned. In case the order challenged has been passed by any officer of any department, the summons shall be issued to such an officer, and also to the Head of the Department concerned; and(ii)production within the period laid down by the Bench of the record considered necessary by the Bench for the hearing and disposal of the appeal.
