Section 20 in The Central Administrative Tribunal Rules Of Practice, 1993
20. Matters to be attended to prior to commencement of sitting
.-(a) Unless otherwise directed by the Members constituting the Bench, the Court officer shall ensure that records of the cases listed for admission/orders before the Bench on the next working day are sent to the residence of the Members before the evening of the day on which the cause list is published.(b)The Court Officer shall ensure that the case records so sent to the residence of the Members are brought back to the concerned Court Hall before the commencement of the Court sitting. The Court officer shall verify the case records listed for the day and arrange them in the serial order as given in the cause list well before the commencement of the sitting.(c)The Court officer of the Bench concerned shall ensure that the Court Hall is ready for commencement of the sitting at the prescribed time for such sitting.(d)If for any reason, the Bench cannot sit or the sitting is delayed, the Registrar shall promptly obtain the orders of the Chairman/Vice-Chairman and notify the same on the Notice Board and in the Court Hall through the Court Officer.
