Section 22 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
22. Publication of orders.
(1)The Tribunal may publish its decision which is deemed fit for publication, in a report entitled "Indian Law Report Central Administrative Tribunal.(2)Such of the order of the Tribunal as are deemed fit for publication in any other authoritative report or the press may be released for publication on such terms and conditions as the Chairman may specify by general or special order.
