Section 7 in The Central Administrative Tribunal Rules Of Practice, 1993
7. Production of authorisation for and on behalf of an Association
.-Where an application/pleading or other proceeding purported to be filed is by an Association, the person or persons who sign(s)/verify(ies) the same shall produce alongwith such application, etc., for verification by the Registry, a true copy of the resolution of the Association empowering such person(s) to do so:Provided the Registrar may at any time call upon the party to produce such further materials as he deems fit for satisfying himself about due authorisation.
