Section 30(viii) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(viii)to dispose of any matter relating to the service of notices or other processes, applications for the issue of fresh notices or for extending the time for filing the applications, to grant time not exceeding thirty days for filing a reply or rejoinder if any, and to place the matter before the Bench for appropriate orders after the expiry of the aforesaid period;
