Section 21 in The Central Administrative Tribunal (Procedure) Rules, 1987
21. [ Publication of orders
.-(1) The Tribunal may publish its decisions which are deemed fit for publication, in a report entitled "Indian Law Report Central Administrative Tribunal....................................20....................." (for short "ILR.................CAT...........20.......").(2)Such of the orders of the Tribunal, as are deemed fit for publication in any other authoritative report or the press, may be released for such publication on such terms and conditions as the Chairman may specify by general or special order.]
