Section 8 in The Central Administrative Tribunal (Procedure) Rules, 1987
8. Contents of application .-(1) Every application filed under rule 4 shall set forth concisely under distinct heads the grounds for such application. Such grounds shall be numbered consecutively. Every application including any miscellaneous application shall be typed in double space on one side on thick paper of good quality.
(2)It shall not be necessary to present a separate application to seek an interim order or direction if in original application the same is prayed for.(3)An applicant may, subsequent to the filing of an application under section 19 of the Act, apply for an interim order or direction. Such an application shall, as far as possible, be in Form III.(4)[ Where the applicant seeks condonation of delay, he shall file a separate application supported by an affidavit.]
