Section 5 in The Central Administrative Tribunal (Procedure) Rules, 1987
5. Presentation and scrutiny of applications .-(1) The Registrar, or the officer authorised by him under rule 4, shall endorse on every application the date on which it is presented or deemed to have been presented under that rule and shall sign the endorsement.
(2)If, on scrutiny, the application is found to be in order, it shall be duly registered and given a serial number.(3)If the application, on scrutiny, is found to be defective and the defect noticed is formal in nature, the Registrar may allow the party to satisfy the same in his presence, and if the said defect is not formal in nature, the Registrar may allow the applicant such time to rectify the defect as he may deem fit. [Where an application is received by registered post, the applicant shall be informed of the defects, if any, and he shall be required to rectify the same within such time as may be stipulated by the Registrar.](4)[ (a) If the applicant fails to rectify the defect within the time allowed under sub-rule (3), the Registrar may, by order and for reasons to be recorded in writing, decline to register the application and place the matter before the Bench for appropriate orders.] [Substituted by G.S,R. 1000(E), dated 11.10.1988 (w.e.f. 24.10.1988). ][* * *] [Clause (b) omitted by G.S.R. 99(E), dated 26.2.1991 (w.e.f. 27.2.1991). ][* * *] [Sub-rule (5) omitted by G.S.R. 99(E), dated 26.2.1991 (w.e.f. 27.2.1991). ]
