Section 25(viii) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
(viii)to dispose of all matters relating to the service of notices or other processes for the issue of fresh notices and for extending the time for filing such appeals and to grant time not exceeding 15 days for filing a reply or rejoinder, if any, and to place the matter before the Tribunal for appropriate order after the expiry of the aforesaid period;
