Section 14 in The Armed Forces Tribunal (Procedure) Rules, 2008
14. Date and place of hearing to be notified. The Tribunal shall notify to the parties the date and the place of hearing of the application in such manner as the Chairperson may by general or special order direct. ___________(1) Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
