Section 44(5) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(5)Subject to any general or special directions given by the President, the Seal of the Tribunal shall not be affixed to any order, summons or other processes save under the authority in writing of the Registrar [of Deputy Registrar or Assistant Registrar.] [Inserted by CEGAT Order No. 6/85 (Tech.), dated 21st February, 1986.]
