Section 26 in The Central Administrative Tribunal Rules Of Practice, 1993
26. Steps for issue of fresh notice
.-If any notice is returned unserved in the circumstances not specified in sub-rules (b) and (c) of rule 25, that fact and the reason therefor shall be notified immediately on the notice board of the Registry. The applicant/petitioner or his legal practitioner shall within seven days from the date of such notification take steps for service of notice.
