Section 75 in The Central Administrative Tribunal Rules Of Practice, 1993
75. Issue of Identity Card
.-(a) An Identity Card as referred to in sub-rule (3) of rule 25 of the Procedure Rules shall be issued in Form No. 13 to every registered clerk of the legal practitioner on his remitting a fee of Rs. 5 by way of IPO/DD drawn in favour of the Registrar.(b)The registered clerk shall carry with him the Identity Card and produce the same when required by any official of the Registry for identification.(c)An Identity Card once issued shall be in force for a period of five years unless cancelled earlier.
