Section 16 in The Railway Claims Tribunal (Procedure) Rules, 1989
16. Summary dismissal of application.
- The Tribunal may, after considering the application summarily, dismiss the application, if for reasons to be recorded, the Tribunal is of opinion that there are not [sufficient grounds] [ Substituted by G.S.R 700(E), dated 26-11-1991 (w.e.f. 26-11-1991).] for proceeding therewith.
