Section 14(1) in The Assam Administrative Tribunal Regulations, 1977
(1)On presentation of memorandum of appeal and before initiating any action on it, the Registrar shall have the scrutiny made on the following points and obtain the orders of the Tribunal under Regulation 15-(i)whether the memorandum is in the prescribed form;(ii)whether it bears the signature or thumb impression of the appellant;(iii)whether it is accompanied by a certified copy of the order against which the appeal has been filed or an affidavit under item (ii) of Regulation 12 along with the requisite number of copies;(iv)whether affidavit duly sworn whenever necessary, has accompanied the appeal;(v)whether it is within the jurisdiction of the Tribunal;(vi)whether it contains the grounds of appeal;(vii)whether the appeal is within the period of limitation; and if not so, whether the appellant has filed any petition to condone the delay;(viii)whether necessary parties have been impleaded; and(ix)any other relevant point affecting the admissibility of appeal.
