Section 8(3) in Orissa Administrative Tribunal (Procedure) Rules, 1986
(3)An applicant may, subsequent to the filing of application under Section 19 of the Act, apply for an interim order or direction. Such an application shall, as far as possible, be in the same form as is prescribed for an application under Section 19 and shall be accompanied by a fee of Rs. 2 (Rupees two) only which shall be payable in Court fee stamps affixed on such an application.
