Section 17 in The Central Administrative Tribunal Rules Of Practice, 1993
17. Rectification of defects
.-(a) If on scrutiny any application or pleading filed in the Tribunal is found to be defective, the Registrar shall notify in Form No. 6 on the Notice Board of the Tribunal fixing the time for rectifying the same.(b)The papers shall be returned to the party or his legal practitioner only after obtaining acknowledgement thereof in the Inward Register.(c)The Registrar may, for good and sufficient reasons extend the time for rectifying the defects, provided the total period for rectification including the extended period does not exceed thirty days.(d)If the party or his legal practitioner contests the office objection and the Registrar is not satisfied, the matter shall be placed before the Bench for appropriate orders.(e)If the party/legal practitioner rectifies the defects and represents the application/pleading within the time granted, the Registrar on being satisfied, may order for its registration/acceptance and numbering as provided in rule 15.
