Section 78 in The Central Administrative Tribunal Rules Of Practice, 1993
78. Discharge of duties of an absentee clerk
.-In case of illness or absence on leave of a registered clerk, the Deputy Registrar or the sectional head of the Judicial Branch may on the requisition of the legal practitioner under whom such registered clerk is engaged, permit the registered clerk of another legal practitioner to discharge the absentee's duties for a specified period.
