Section 9(iv) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
(iv)The Tribunal, if satisfied that the persons charged is absconding or is likely to abscond or is keeping or is likely to keep out of the way to avoid service of notice or if he fails to appear in person or continues to be absent may order the issue of bailable or non-bailable warrant of his arrest to one or more Police Officers or the District Magistrate or the Chief Judicial Magistrate of the District in the manner laid down in section 70 to 81 of the Code of Criminal Procedure;
