Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 16 in The Central Administrative Tribunal Rules Of Practice, 1993

16. Maintenance of I.P.Os./D.Ds. Register

.-(a) I.P.Os./D.Ds. received in the Registry shall be entered immediately on their receipt in the Judicial Branch in Register No. 3.
(b)On every first working day of the week, the I.P.Os. D.Ds. received by the Judicial Branch during the previous week shall be transmitted alongwith the I.P.Os./D.Ds. Register to the Section Officer incharge of Judicial Branch, who after scrutiny shall affix his initials in the relevant column in the Register and transmit the same to the Cash Section. The official incharge of Cash Section shall, after verifying the entries in the Register alongwith the I.P.Os./D.Ds. put his initials in the relevant column in the Register in token of acknowledgement.