Section 23 in The Central Administrative Tribunal (Procedure) Rules, 1987
23. Inspection of the records .-(1) The parties to any case or their Counsel may be allowed to inspect the record of the case on making an application in writing to the Registrar.
(2)Subject to such terms and conditions as may be prescribed by the Chairman by a general or special order a person who is not a party to the proceeding, may also be allowed to inspect the proceedings after obtaining the permission of the Registrar in writing.
