Section 3 in The Central Administrative Tribunal Rules Of Practice, 1993
3. Definitions
.-In these rules, unless there is anything repugnant to the subject or context,-(i)"Address for service" shall mean the address furnished by a party or his authorised agent, or his legal practitioner at which service of summons, notices or other processes may be effected;(ii)"Application" means and includes Original Application O.A., Review Application R.A., Transferred Application T.A., Miscellaneous Application M.A. and Petition for Transfer P.T.;(iii)"Act" and "Procedure Rules" shall mean the Administrative Tribunals Act, 1985 (Central Act 13 of 1985) and the Central Administrative Tribunal (Procedure) Rules, 1987, as amended from time to time;(iv)"Code" means the Code of Civil Procedure, 1908 (5 of 1908), as amended from time to time;(v)"Full Bench" means a Bench duly constituted consisting of three or more Members;(vi)"Legal practitioner" includes a Standing Counsel authorised to accept the service for any department or organisation of the Central Government/State Government or any authority, a Corporation, a body owned or controlled by the Central Government/State Government;(vii)"Pleadings" shall include original applications, reply statements, rejoinders and additional statements supplementing the original applications and the reply statements, as may be permitted by the Tribunal;(viii)"Vacation Bench" means a Bench duly constituted for discharging the functions of the Tribunal during the vacation;(ix)Words not defined in these rules shall have the same meaning as assigned in the Act and the Procedure Rules.
