Section 40 in The Central Administrative Tribunal Rules Of Practice, 1993
40. Preparation of Warning List
.-(a) From the Ready List, the Registry shall prepare for each category of cases, a separate list called "Warning List" consisting of such number of cases as may be sufficient in the opinion of the Registrar, for being posted for hearing for a period of two weeks.(b)Cases in the Warning List shall be arranged according to the year and number of registration and not on the basis of their serial number in the Ready List. Oldest among the cases be included first followed by the next oldest and so on.
