Section 73 in The Central Administrative Tribunal Rules Of Practice, 1993
73. Cancellation of registration
.-(a) The Registrar, may for reasons to be recorded in writing, cancel the registration of any clerk after giving him and his employer an opportunity to show cause against such cancellation.(b)An appeal may be filed against the order of the Registrar made under sub-rule (a) within thirty days from the date of the order.
