Section 4(2) in The Central Administrative Tribunal (Procedure) Rules, 1987
(2)[ The application under sub-rule (1) shall be presented in triplicate in the following two compilations-(i)Compilation No. 1. -application alongwith the impugned order, if any;(ii)Compilation No. 2. -all other documents and annexures referred to in the application in a paper book form.]
