Section 11(5) in The Central Administrative Tribunal (Procedure) Rules, 1987
(5)Every notice issued by the Tribunal shall unless otherwise ordered, be accompanied by a copy of the application and a copy of the impugned order.] [Substituted by G.S,R. 1000(E), dated 11.10.1988 (w.e.f. 24.10.1988). ]
