Section 4(2) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(2)The application under sub-rule (1) shall be presented in triplicate in the following two compilations -(i)Compilation No. 1. - application along with the impugned order, if any;(ii)Compilation No. 2. - all other documents and annexure referred to in the application in a paper book form.
