Section 5(3) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(3)If the application, on scrutiny, is found to be defective and the defect noticed is formal in nature, the Registrar may allow the applicant to satisfy the same in his presence, and if the said defect is not formal in nature, the Registrar may allow the applicant a period of the thirty days to rectify the defect.
