Section 18 in The Armed Forces Tribunal (Practice) Rules, 2009
18. Posting of urgent cases.
—Notwithstanding anything contained in rule 14 of the AFT (Procedure) Rules, 2008, the Chairperson or Vice-Chairperson and in his absence the senior most Member of the Bench may order any case not included in the daily cause list to be listed on urgent basis for admission or orders. Such directions shall promptly be carried out by the Registry after completing all the formalities. ___________(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.
