Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA APPELLATE TRIBUNAL RULES, 1979 CONTENTS 1. Title and commencement 2. Definitions 3. Appointment of 3[Registrar] and other Officers to the Tribunal 4. Powers of Government to call for information, reports, etc. 5. Sittings of the Tribunal at other places 6. Powers of the Chairman 7. Seal of the Tribunal 8. Office hours and holidays 9. Payment of Process Fees 10. Summons, notices, etc., to be signed by the 3[Registrar] 11. Member not to hear a case in which he has personal interest 12. Repeal KARNATAKA APPELLATE TRIBUNAL RULES, 1979 In exercise of the powers conferred by Section 14 of the Kar- nataka Appellate Tribunal Act, 1976, the Government of Karnataka, hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka Appellate Tribunal Rules, 1979. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Karnataka Appellate Tribunal Act, 1976 (Karnataka Act 10 of 1976). (b) "Bench" means a Bench or a Full Bench constituted under Section 6 or Section 7 of the Act. (c) "Chairman" means the Chairman of the Karnataka Appellate Tribunal. 1 [(d) "Registrar" means the Registrar of the Karnataka Appellate Tribunal and includes a Deputy Registrar and an Assistant Registrar.] 1. Clause (d) substituted by GSR 176, dated 19-8-1993, w.e.f. 23- 9-1993. 3. Appointment of 3[Registrar] and other Officers to the Tribunal :- There shall be 1[Registrar] to the Tribunal who shall be appointed by the State Government. The State Government may if it deems fit, appoint one or more Officers designated as 2[Deputy/Assistant Registrars] to the Tribu- nal who shall discharge such duties of the 3 [Registrar] as may be entrusted to him by the Chairman. 1. Substituted for the word "Secretary" by GSR 176, dated 19-8- 1993, w.e.f. 23-9-1993. 2. Substituted for the words "Additional/Joint/Deputy/Assistant Secretaries" by GSR 176, dated 19-8-1993, w.e.f. 23-9-1993. 3. Substituted for the word "Secretary" by GSR 176, dated 19-8- 1993, w.e.f. 23-9-1993. 4. Powers of Government to call for information, reports, etc. :- The Tribunal shall furnish such information, reports, statistics and returns re- garding the working of the Tribunal as may be called for by the State Government from time to time. 5. Sittings of the Tribunal at other places :- The sittings of the Tribunal at places notified under Section 4(2) of the Act shall be at such intervals as the Chairman may from time to time determine. 6. Powers of the Chairman :- The Chairman shall have power. (a) to constitute Benches from among the members of the Tribunal including himself; (b) to designate any member to act for any of the purposes of these rules; (c) to distribute business among the Benches and to transfer appeals or applications from one Bench to another Bench; (d) to convene meetings of the members of the Tribunal for considering any question connected with the functions and work of the Tribunal. 7. Seal of the Tribunal :- The Tribunal shall use a circular seal of 2" diameter which shall bear the Karnataka Government Emblem with the following inscription in Kannada and English. "Karnataka Appellate Tribunal" 8. Office hours and holidays :- The Office of the Tribunal shall observe the office hours generally prescribed by the State Government for Government Offices. It shall remain closed on Sundays and on such other holidays as may be declared by the State Government for Government Offices. 9. Payment of Process Fees :- In respect of process to be issued from the Tribunal, the fee shall be payable by the party at whose instance such process is to be served. Such fee shall be paid in the form o| Court fee stamps at the rates specified below. Ordinary. For each summons or notice to be sent by registered post or by Muddam Rs. 1[8] Emergent. When required to be sent immediately by registered post or by Muddam Rs.2 [16]. No process shall be issued unless the prescribed fee is duly paid. Emer- gent process shall be issued only when so directed by the Bench. If the prescribed fee in respect of emergent process is not paid on the very day or as ordered by the Bench or not later than 12 noon on the following working day, the emergent process shall not be issued. 1. Substituted for the figure "4" by GSR 170, dated 1-7-1987, w.e.f. 27-8-1987. 2. Substituted for the figure "8" by GSR 170, dated 1-7-1987, w.e.f. 27-8-1987. 10. Summons, notices, etc., to be signed by the 3[Registrar] :- Every summons, notices or other process and every authenticated copy of the order or decision or certified copy of judgment shall be signed by the 1 [Reg- istrar] or such other Officer of the Tribunal as the Chairman may authorise in writing and shall bear the official seal of the Karnataka Appellate Tribunal. 1. Substituted for the word "Secretary" by GSR 176, dated 19-8- 1993, w.e.f. 23-9- 1993. 11. Member not to hear a case in which he has personal interest :- N o member shall hear any appeal or application in which he has any personal interest. 12. Repeal :- The Karnataka Appellate Tribunal Rules, 1975 are hereby repealed.