Section 44 in The Central Administrative Tribunal Rules Of Practice, 1993
44. Supply of Cause List
.-(a) Two copies of fortnightly Warning List and Daily Cause List shall be furnished to the Advocates/Bar Association of Central Administrative Tribunal for publication on their Notice Board.(b)Copies of the Warning List/Daily Cause List may be furnished to the legal practitioners on payment of fees at the rate specified below:-I. Daily Cause List:Per Bench (consisting of two members) Rs. 240 p.a.II. Warning List:Per Bench (consisting of two Members) Rs. 100 p.a.(c)Application for supply of Warning/Daily Cause List shall be made in writing to the Registrar accompanied by one year's subscription by way of Demand Draft or Indian Postal Orders drawn in favour of the Registrar of the concerned Bench not less than a week before the date from which supply is to commence.(d)The rates specified above shall be subject to such modifications as may be made by the Chairman from time to time.
