Section 11(3) in The Armed Forces Tribunal (Practice) Rules, 2009
(3)(a)The entries in the order sheet shall be in hand writing and removal of the order sheet for typing should be avoided.(b) Continuous page numbers should be given to the order sheet.(c)Before any entry is made in the order sheet for the day, the date, month and year shall first be entered and underlined in the middle of the column.(d)Brief order may be written on the order sheet itself and initialled by the Members of the Bench.(e)In the case of lengthy orders, only the operative portion of the order need be entered in the column Orders of the Tribunal and initialled by the Tribunal Officer.(f)The orders shall be annexed to the order sheet giving them continuous paging and reference to the order shall be made by mentioning only page number of the order annexed.(g)The presence of the legal practitioner or party be indicated by their initials.(h)No gaps shall be left between two entries in the order sheet and the gaps, if any, shall be covered by drawing a line across.___________
