Section 24 in The Central Administrative Tribunal Rules Of Practice, 1993
24. Regulation of Court work
.-(a) When the Court is sitting, the Court officer shall ensure-(i)that no inconvenience or wastage of time is caused to the Bench in making available the services of Court master/Stenographer/Peon;(ii)that perfect silence is maintained in and around the Court hall and no disturbance whatsoever is caused to the functioning of the Bench;(iii)that proper care is taken to maintain dignity and decorum of the Court.(b)When the Bench passes order directions, the Court officer shall ensure that the records of the case alongwith proceedings/orders of the Bench are transmitted immediately to the Judicial Branch. The Judicial Branch shall verify the case records received from the Court officer with reference to the cause list and take immediate steps to communicate the directions/orders of the Bench.
