Section 20 in The Armed Forces Tribunal (Practice) Rules, 2009
20. Maintenance of Tribunal diary.
(1)The Tribunal Officer of the Bench concerned shall maintain legibly a Tribunal Diary in Register No. IV, wherein he shall record the proceedings of the Tribunal for each sitting day with respect to the applications listed in the daily cause list.(2)The matters to be recorded in the Tribunal Diary shall include details as to whether the case is adjourned, or part-heard or heard and disposed of or heard and orders reserved, as the case may be. ___________(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.
