Section 8 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
8. Procedure for filing application and limitation.
(1)Save as otherwise provided in these rules, the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) or the Civil Rules of Practice or as the case may be, shall apply to the proceedings before the Tribunal.(2)An application to the Tribunal shall be presented by the applicant in person or by a duly authorised legal practitioner to the Registrar or any other officer authorised in writing by the Registrar to receive the same or be sent by registered post with acknowledgement duly addressed to the Registrar of the Tribunal concerned.(3)If any application is made, it shall be within 90 days from the date of the order in which the applicant is aggrieved or a right of an interested person is denied or any cause of action arises in any matter in relation to a waqf and its properties:provided that in the case of any delay in filing application before the Tribunal, the applicant may file a supporting application with affidavit for condoning the delay by adducing proper cause for such delay and the Chairman of the Tribunal if satisfied may condone such delay and allow the applicant to file an application for relief sought for on such application.(4)The application under sub-rule (1) shall be presented in triplicate in the following two compilation:-(a)application along with the impugned order if any;(b)all other documents and annexures referred to in the application.(5)Notwithstanding anything contained in sub-rules (1) to (4) the Tribunal may permit more than one person to join together and file a single application if it is satisfied having regard to the cause and nature of relief prayed for that they have a common interest in the matter.(6)such permission may also be granted to a Muthawalli or committee representing the persons or Jamath desirous of joining in a single application, however, that the application shall disclose the person on whose behalf it has been filed.(7)Where the number of respondents is more than one, as many extra copies of the application as there are respondents together with unused file size envelope bearing the full address of each respondent shall be furnished by the applicant:Provided that where the number of respondents is more than five, the Registry may permit the applicant to file the extra copies of the applications at the time of issue of notice to the respondents.(8)Every application filed with the Registrar shall be accompanied by a fee of Rs.500/- (Rupees five hundred) to be remitted in the form of demand draft of a Nationalised Bank drawn in in favour of the Registrar of the Tribunal:provided that where the Tribunal permits a single application to be filed, either by more than one person or by a committee, the fee payable shall be Rs.500/- (Rupees five hundred).(9)Every application filed shall set forth concisely under distinct heads the grounds for such application. Every application including any miscellaneous application shall be typed in double space on one side on good quality paper.(10)It shall not be necessary to present a separate application to seek an interim order or direction if in original application the same is prayed for:Provided that atleast one affected person shall join such an application.(11)Any applications before the Tribunal relating to suits against the Board which do not comply with the mandatory provisions of two months notice under Section 89 of the Act shall be summarily dismissed.
