Section 9 in The Central Administrative Tribunal (Procedure) Rules, 1987
9. Documents to accompany the application .-(1) Every application shall be accompanied by the following documents:
(i)an attested true copy of the order against which the application is filed;(ii)copies of the documents relied upon by the applicant and referred to in the application;(iii)an index of the documents.(2)The documents referred to in sub-rule (1) may be attested by a legal practitioner or by a Gazetted Officer and each document shall be marked serially as Annexures A-1, A-2, A-3 and so on.(3)Where an application is filed by an agent, documents authorising him to act as such agent shall also be appended to the application:Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed "Vakalatnama".
