Section 25 in The Central Administrative Tribunal Rules Of Practice, 1993
25. Issue of notice
.-(a) Unless otherwise ordered by the Tribunal, when notice is ordered, the applicant shall, in cases governed by rule 11(6) of the Procedure Rules, pay the prescribed fee for service of notice accompanied by a memo in Form No. 7 within seven days from the date of order. In default, no notice shall be issued to any of the respondents and the matter shall be placed immediately before the Bench for appropriate orders.(b)Where the notice is returned to the Tribunal with an endorsement of the postman regarding non-service owing to refusal of the same by the party concerned, the Registrar shall declare that the notice has been duly served on the respondent.(c)Where the notice was properly addressed, prepaid and duly sent by registered post, acknowledgement due, the declaration referred to in sub-rule (b) shall be made when for any reason the acknowledgement is not received by the Tribunal within thirty days from the date of the issue of the notice.
