Section 33 in The Central Administrative Tribunal (Procedure) Rules, 1987

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Union of India - Section

Section 33 in The Central Administrative Tribunal (Procedure) Rules, 1987

33. Dress of the parties .-A legal practitioner or, as the case may be, a presenting officer shall appear before the Tribunal in his professional dress, if any, and if there is no such dress:-

(i)if a male in a closed collared coat and trousers or in a lounge suit;

(ii)if a female, in a saree or any other customary dress of a sober colour.

APPENDIX A[FORM I(See rule 4)APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985Title of the Case :INDEX

Sl. No	Description of documents relied upon	Page No.
1. Application
2.
3.
4.
5.
6.
Signature of the application
For use in Tribunal's Office
Date of filing..................................OrDate of Receipt by Post.................Registration No...............................SignatureFor Registrar

IN THE CENTRAL ADMINISTRATIVE TRIBUNAL.............BENCHA.B. (add description such as son of,resident of and place of employment or last employed.)APPLICANTVersusC.D. (add description and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order.)RESPONDENTDETAILS OF APPLICATION:

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Union of India - Section

Section 33 in The Central Administrative Tribunal (Procedure) Rules, 1987

33. Dress of the parties .-A legal practitioner or, as the case may be, a presenting officer shall appear before the Tribunal in his professional dress, if any, and if there is no such dress:-