Section 116 in The Central Administrative Tribunal Rules Of Practice, 1993
116. Copies of orders in Library
.-(a) The Section Officer of the Judicial Branch shall send copies of every order (final) to the Library.(b)Copies of all orders received in each month shall be kept at the Library in a separate folder, arranged in the order of date of pronouncement, duly indexed and stitched.(c)At the end of every year a consolidated index shall also be prepared and kept in a separate file in the Library.(d)The order folders and the indices may be made available for reference in the Library to the legal practitioners.
