Section 18 in The Central Administrative Tribunal Rules Of Practice, 1993
18. Posting of cases for admission/orders before the Bench
.-(a) Subject to the orders of the Chairman/Vice-Chairman of the concerned Bench, all registered applications/petitions shall be posted for admission/orders before the appropriate Bench on the next working day. The notice of posting shall be given by notifying in the daily cause list for the day.(b)Before placing the records of the case for admission/order, the Registry shall state in brief in the column "Notes of the Registry" of the Order Sheet, the date of presentation and registration, the subject-matter of the application and the date of posting before the Bench and fill up the columns in file covers "A" and "B".(c)The category of cases specified in Appendix I to these Rules as may be amended by the Chairman from time to time, may as far as possible be posted before the Single Member Bench and dealt with in accordance with the procedure prescribed therein.(d)The constitution of Benches and distribution of work shall be as per the orders/directions given in Appendix II to these Rules, as may be modified by the Chairman from time to time.
