Section 129 in The Central Administrative Tribunal Rules Of Practice, 1993
129. Preparation and comparison of certified copy
.-(a) Certified copy shall be made by photocopying process or by typing. When the copy is so made, it shall be compared by the official-in-charge of preparing the copy with the document of which the copy is made, aided by another official in the copying branch. He shall, after satisfying himself that the copy prepared faithfully and legibly reproduces the document desired, append a certificate as under and affix his initials:-"Certified that this is a true and accurate copy of the document/order as in the case file (OA/RA/TA/CP/MA/PT No................./20................) and that all the matter appearing therein have been legibly and faithfully copied with no modifications".(b)He shall affix an endorsement on the last page of the copy as under and put his initials:-(i)Serial No. of the copy of application:(ii)Name of the applicant:(iii)Date of presentation of application:(iv)No. of pages:(v)Copying fee charged/urgent or ordinary:(vi)Date of preparation of copy:(vii)Date on which copy is ready:(viii)Date of delivery:(c)The certificate and the endorsement shall be made with the help of a rubber stamp got prepared for that purpose. The entries however shall be made in ink.(d)The officer authorised to issue the copy shall affix his signature below the endorsement and cause to affix the seal of the Tribunal on all pages of the copy and also initial wherever there are corrections.
