Section 60 in The Armed Forces Tribunal (Practice) Rules, 2009
60. Appearance on behalf of the Union of India, etc.
Any legal practitioner appearing on behalf of the Union of India or its Department or all three Services (Army, Navy and Air Force) or any Government servant sued or suing in his official capacity shall not be required to file a Vakalatnama but he shall file before the Tribunal a Memo of Appearance in Form No. 13 duly signed by him. __________(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.
