Section 21 in The Central Administrative Tribunal Rules Of Practice, 1993
21. Maintenance of Court Diary
.-(a) The Court Officer of the Bench concerned shall maintain legibly a Court diary in Register No. 4, wherein he shall record the proceedings of the Court for each sitting day with respect to the applications/petitions listed in the daily cause list.(b)The matters to be recorded in the Court diary shall include details as to whether the case is adjourned, or part-heard or heard and disposed of or heard and orders reserved, as the case may be.
