Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000

13. Sittings of the Tribunal.—

The Tribunal shall ordinarily hold its sittings at New Delhi :

Provided that, if at any time, the Presiding Officer of the Tribunal is satisfied that circumstances exist which render it necessary to have sittings of the Tribunal at any place other than New Delhi the Presiding Officer may direct to hold the sittings at any such appropriate place.