Section 154 in The Central Administrative Tribunal Rules Of Practice, 1993
154. Classification of cases subjectwise/departmentwise
.-(a) The scrutiny branch of the Registry shall at the time of the scrutiny make classification of the cases as follows:-(i)Departmentwise;(ii)Subjectwise; and(iii)Cases which can be heard by a Single-Member Bench.(b)The departmentwise classification shall be made in accordance with Appendix VI, as may be modified by the Chairman from time to time.(c)Subjectwise classification shall be made in accordance with Appendix VII, as may be modified by the Chairman from time to time.(d)Single Member Bench cases shall be classified in accordance with Appendix VIII as may be modified by the Chairman from time to time.(e)The classification as above shall be entered in the relevant columns in the report of scrutiny in Form No. 2/Form No. 3, Order Sheet in Form 4 and Facing Sheet of the final cover in Form No. 5, referred to in rules 11 to 13 of these Rules.
