Section 9 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
9. Documents to accompany the application.
(1)Every application shall be accompanied by the following documents; namely : -(i)attested true copy of the order against which the application is filed.(ii)copies of the documents relied upon by the applicant and referred to in the application;(iii)an index of the documents.(2)The documents referred to in sub-rule (1) may be either self attested or attested by a legal practitioner and each document shall be marked serially as Annexures A1, A2, A3 and so on.(3)Where an application is filed by any agent, documents authorizing him to act as agent shall also be appended to the application:Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed 'Vakalatnama'.
