Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000

Contents
Sections	Particulars
	Notification
1	Short title and commencement
2	Definitions
3	Procedure for filing applications
4	Presentation and scrutiny of applications
5	Place of filing application
6	Application fee
7	Contents of application
8	Paper book, etc. to accompany the application
9	Plural remedies
10	Service of notice of application on the respondents
11	Filing of reply and other documents by the respondent
12	Date and place of hearing to be notified
13	Sittings of the Tribunal
14	Decision on applications
15	Action on application for applicant's default
16	Hearing on application ex-parte
17	Adjournment of application
18	Order to be signed and dated
19	Publication of orders
20	Communication of orders to parties
21	No fee for inspection of records
22	Orders and directions in certain cases
23	Registration of legal practitioners clerks
24	Working hours of the Tribunal
25	Sitting hours of the Tribunal
26	Powers and functions of the Registrar
27	Additional powers and duties of Registrar
28	Seal and emblem
Forms	Form1
	Form2

[To be published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i)]

Government of India

Ministry of Information Technology

New Delhi

17th October, 2000