Section 147 in The Central Administrative Tribunal Rules Of Practice, 1993
147. Rectification of defects/securing of missing records
.-If on such scrutiny, any defect or missing of documents is found in the records, the Record Keeper shall intimate the same and remit the records back to the branch/section from which the records were received. Thereupon, the Section Officer-in-charge of the concerned branch/section shall cause to take steps to rectify the defects/omissions so pointed out, and after such rectification re-transmit the records to the record room within three days of its receipt from the record room.
