Section 8 in Orissa Administrative Tribunal (Procedure) Rules, 1986
8. Contents of application.
(1)Every application filed under Rule 4 shall set forth concisely under distinct heads, the grounds for such application. Such grounds shall be numbered consecutively and typed in double space;(2)It shall not be necessary to present a separate application to seek an interim order or direction if the application contains a prayer seeking an interim order or direction pending final disposal of the application.(3)An applicant may, subsequent to the filing of application under Section 19 of the Act, apply for an interim order or direction. Such an application shall, as far as possible, be in the same form as is prescribed for an application under Section 19 and shall be accompanied by a fee of Rs. 2 (Rupees two) only which shall be payable in Court fee stamps affixed on such an application.
