Section 87 in The Central Administrative Tribunal Rules Of Practice, 1993
87. Application for production of documents, form of summons
.-(a) Except otherwise provided hereunder, discovery, production and return of documents shall be regulated by the provisions of the Code of Civil Procedure, 1908 (5 of 1908).(b)An application for summons to produce documents shall be in Form No. III to the Procedure Rules setting out (i) the document(s) the production of which is sought (ii) the relevancy of the document(s) and (iii) in case where the production of a certified copy would serve the purpose, whether application was made to the proper officer and the result thereof.(c)A summon for production of documents in the custody of a public officer other than a Court shall be in Form No. 16 and shall be addressed to the concerned Head of the Department or such other authority as may be specified by the Tribunal.
