Section 23 in The Railway Claims Tribunal (Procedure) Rules, 1989
23. Power to issue commission.
- Any Bench of the Tribunal may issue a commission for the examination on interrogatories or otherwise of any person [* * *] [ The words " who is resident within the territorial jurisdiction of such Bench of the Tribunal and" omitted by G.S.R. 787(E), dated 2-12-2002 (w.e.f. 2-12-2002.] who is unable to attend the Tribunal for any justifiable reason.
