Section 9 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
9. Compelling attendance.
- (i) The notice of every petition or motion under the Act shall be served personally on the person charged unless the Tribunal for reasons to be recorded directs otherwise(ii)The Registrar may issue fresh notice, if he considers service of notice is not sufficient;(iii)If the Registrar considers service to be sufficient and the alleged contemner does not appear on the date fixed for his appearance, the petition shall be posted for orders of the Tribunal;(iv)The Tribunal, if satisfied that the persons charged is absconding or is likely to abscond or is keeping or is likely to keep out of the way to avoid service of notice or if he fails to appear in person or continues to be absent may order the issue of bailable or non-bailable warrant of his arrest to one or more Police Officers or the District Magistrate or the Chief Judicial Magistrate of the District in the manner laid down in section 70 to 81 of the Code of Criminal Procedure;(v)In addition to it in lie of the warrants as specified in sub-rule (iv), the Tribunal may also, in a case of criminal contempt, order attachment of his property under sub-section (3) and (4) of section 17 of the Act.
