Section 50 in The Central Administrative Tribunal Rules Of Practice, 1993
50. Preparation and filing of paper books on reference to the Full Bench
.-When a Division Bench of the Tribunal makes an order referring the case/issues to a Full Bench, the applicant or such other party, as the Bench directs shall furnish in Paper Books form duly indexed and continuously paginated three/five sets (depending upon the number of members of the Full Bench) for the use of the Bench and one set to each of the parties/or their legal practitioner on the other side, within two weeks or such other time as the Bench may direct, arranging the papers in the following orders:-Page No(i)Index(ii)Written chronology of events/orders relevent to the case.(iii)Order of Reference.(iv)Momo of Parties.(v)Application/Petition.(vi)Annexures to the application/petition.(vii)Reply by each respondent in the order of their ranking.(viii)Annexures at the end of reply of each respondent.(ix)Rejoinder, if any.(x)Annexures to Rejoinder, if any.(xi)Other relevent papers with description and date :Provided that if the same legal practitioner appears for more than one party, only one set of paper book need be furnished to him.
