Section 12 in Orissa Administrative Tribunal (Procedure) Rules, 1986
12. Filing of reply and other documents by the respondents.
(1)The respondents shall file three complete sets containing the reply to the application along with the documents relied upon by him, in a paper book form, with the Registrar within one month of the date of service of the notice of the application on him.(2)The respondents shall also serve a copy of the reply along with copies of documents as mentioned in Sub-rule (1) on the applicant or his advocate, if any, and file proof of such service with the Registrar. The Tribunal may, on application by the respondent, allow filing of the reply after the expiry of the period of one month.
