Section 6 in The Central Administrative Tribunal Rules Of Practice, 1993
6. Attestation
.-(a) The attestation contemplated in Rule 9(2) of the Procedure Rules shall be made at the end of the document in the form given below:"This/Annexure..........is the true copy of the original document."(Signature)Name and Designation of the Attestor with date".(b)Sub-rule (a) above shall also govern production of xerox copies of the documents, provided they are clear and legible.
