Section 11(3) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(3)Notwithstanding anything contained in sub-rule (1), the Tribunal may, having regard to the nature of the case, direct the service of the notice on the Standing Counsel, authorized to accept the service, for any Department or Organization of the Central Government, or an authority, a corporation, a body owned or controlled by the Central Government.
