Section 4(1) in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
(1)An application to the Tribunal shall be presented in Form I, by the applicant in person or by an agent or by a duly authorized legal practitioner to the Registrar or any other officer authorized by the Registrar to receive the same or be sent by registered post with acknowledgment duly addressed to the Registrar of the Bench concerned.
