Section 48 in The Central Administrative Tribunal Rules Of Practice, 1993
48. Vacation Bench Sittings and Posting of cases
.-(a) When the Tribunal is closed for vacation, the Vacation Bench shall sit on such days as the Chairman in the case of Principal Bench and Vice-Chairman in the case of other Benches and in his absence the senior-most Member available, may specify.(b)During the vacation only matters which are required to be immediately or promptly dealt with, shall be received in the Registry. The Registrar, on being satisfied about the urgency, shall order registration and posting of such cases.(c)During the vacation, the Registrar may accept replies, rejoinders to O.As., R.As., etc., provided a copy of the same has been served on all the other parties/legal practitioners.(d)Inspection of records may be permitted during the vacation according to the Rules.(e)Certified copies may also be supplied during the vacation according to the Rules.
