Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Administrative Tribunal (Grant Of Certified Copies) Rules, 1992 CONTENTS 1. Short title and commencement 2. Definitions 3. Copy to be grant to person entitled 4. xxx xxx xxx 5. Grant of copy of document to a strangers 6. Extra fee for urgent copy 7. Mode of payment of copying fee 8. Time of delivery of copy 9. Credit of copying fee 10. Contents of application 11. Endorsement to be made on the copy before delivery 12. xxx xxx xxx 13. xxx xxx xxx Maharashtra Administrative Tribunal (Grant Of Certified Copies) Rules, 1992 1. Short title and commencement :- (i) These rules may be called the Maharashtra Administrative Tribunal (Grant of certified copies) Rules, 1992. (ii) These rules extend to all the Benches of the Maharashtra Administrative Tribunal. (iii) They shall come into force with effect from the 1st day of April 1992. 2. Definitions :- In these rules, unless the context otherwise requires :- (a) "Act" means the Administrative Tribunal Act, 1985; (b) "Schedule" means the schedule appended to these rules; (c) "Tribunal" means the Maharashtra Administrative Tribunal; (d) Words and expressions used in these rules but not defined shall have the meaning, respectively assigned to them in the Act. 3. Copy to be grant to person entitled :- A copy of judicial record, pertaining to the Maharashtra Administrative Tribunal, may be granted in the manner prescribed by these rules to any persons legally entitled to receive it. 4. xxx xxx xxx :- (i) Party entitled to copy of orders. - A party to an "application" is entitled to obtain, free of cost, a copy of an interim order granting, refusing or modifying interim relief and a copy of final order of the Tribunal. (ii) Party entitled to copy of record (document),-A party to an "application" is entitled to obtain, at any stage of the proceedings, copy of the record/document filed before the Tribunal, on payment of fee of one rupee per page, irrespective of the number of words or lines on that page. 5. Grant of copy of document to a strangers :- A stranger to an "application" may be granted on payment of the fee as laid down in these rules, a copy of (a) an application, (b) reply (c) affidavit (d) document produced by the parties, (e) adjournment applications or other application filed by parties, (f) judgments or orders passed by the Tribunal provided he shows to the satisfaction of the Registrar or the Deputy Registrar incharge that he has sufficient reason for obtaining such a copy. 6. Extra fee for urgent copy :- On an application for "urgent copy" i*e., copy to take precedence over other copying work, a uniform-extra fee of rupee one per page shall be charged. 7. Mode of payment of copying fee :- (i) All applications for the grant of certified copies whether by parties or by stranger shall be accompanied with a non-refundable fee of rupee five in the form of a Postal Order. (ii) Where the fee chargeable for the grant of certified copies, whether in the. case of ordinary or urgent copy, is more than rupees five, the balance amount shall be deposited by the applicant in cash with the cashier between 10.30 a.m. to 4.30 p.m. before the actual delivery of the copy. 8. Time of delivery of copy :- Urgent copy shall be delivered to the applicant as far as possible within three days and ordinary copy within ten days from the date of submission of an application. (ii) An application shall be treated as effective only if initial deposit of rupees five is made. (iii) If the applicant does not claim the copy on the date mentioned above or within six months thereafter, the copy so prepared may be destroyed and the copying fee deposited by the applicant shall be forfeited, to the Government. 9. Credit of copying fee :- Copying fee shall be credited to the Government account. 10. Contents of application :- Every application for supply of a copy shall contain the following particulars, namely :- a) Number of the application/case. b) Names of the parties. c) Whether the case is pending or disposed of. d) The name of document, of which copy is required. e) In the case of a copy of an order, whether for private or general use. f) The name and full postal address of the applicant. g) Postal Order No. and the amount. 11. Endorsement to be made on the copy before delivery :- Every copy, before its delivery to the concerned applicant, shall be stamped indicating therein: a) Serial Number of the Application. b) Name of the applicant. c) Date of presentation of application for copy. d) Number of pages. e) Copying fee charge/urgent or ordinary. f) Date of preparation of copy. g) Date of delivery of the copy of the applicant. 12. xxx xxx xxx :- All copies supplied by the Registrar of the Benches of the Tribunal shall be certified to be true copies by the Officer incharge of the copying Branch or the officer so authorised by the Registrar on that behalf and shall also bear the seal of the Tribunal, The Officer Incharge of the copying Branch or the officer so authorised shall also initial every alteration on the copy. 13. xxx xxx xxx :- a register of applications for certified copies shall be maintained in the form as given at Annexure-I.