Section 10 in The Central Administrative Tribunal Rules Of Practice, 1993
10. Date of stamping of papers and maintenance of Inward Register
.-(a) The receiving branch of the Registry shall immediately on receipt of an application/petition or other pleadings or papers, affix the date-stamp of the Tribunal in the following manner:-(i)Date-stamp shall be affixed on all pages on the main/first copy and on the first page of each other copy.(ii)Receiving Clerk shall affix his initials on the stamp affixed on the first page of the main/first copy and on the first page of all other copies.(b)Receiving branch of the Registry shall on affixing the date-stamp, enter the details thereof in the Inward Register, Register No. 1 and assign a Diary Number. The same Diary Number shall be entered immediately below the date-stamp on the first page of the main/first copy and all other copies.
