Section 91 in The Armed Forces Tribunal (Practice) Rules, 2009
91. Payment to witnesses.
(1) Where the Tribunal issues summons to a Government servant to give evidence or to produce documents, the person, so summoned shall be paid travelling allowance (T.A.) and daily allowances (D.A.) admissible to him as per rules.(2)Where there is no provision for payment of T.A. and D.A. by the employer to the person, summoned to give evidence or to produce documents, he shall be entitled to be paid as bhatta', a sum assessed by the Registrar sufficient to defray the travelling and other expenses having regard to the status and position of the witness.(3)The party applying for the summons shall deposit with the Registrar the amount of bhatta'as estimated by the Registrar before the summons is issued.(4)If the witness is summoned as a Court witness, the amount estimated by the Registrar shall be paid as per the directions of the Tribunal.(5)The provisions of sub-rules (1) to (4) would apply mutatis mutandis to the interpreter as well. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
