Section 11 in The Central Administrative Tribunal Rules Of Practice, 1993
11. Scrutiny of application/petition/other pleadings and papers
.-(a) The Scrutiny Branch of the Registry shall, on receipt of the application/petition pleadings from the receiving branch, scrutinise the same as expeditiously as possible but not beyond two days from the date of receipt:Provided if, for any reason, the scrutiny is not completed within the above period, the same shall be immediately reported to the Registrar, who shall take prompt steps to complete the scrutiny.(b)The report of the scrutiny of the application under section 19 of the Act shall be in Form No. 2 and of Contempt Petition (C.P.) (Civil/Criminal) in Form No. 3 and the scrutiny report shall be annexed to the application/petition.(c)Report of scrutiny of all other pleadings and papers shall be recorded on the reverse side of the last page of such pleadings/papers.
