Section 15 in The Central Administrative Tribunal Rules Of Practice, 1993
15. Registration and Numbering
.-(a) The Registrar on examining the application/pleadings and the scrutiny report shall, if they are in order, direct registration/acceptance.(b)Applications under section 19 of the Act ordered to be registered shall be numbered as O.A. No................/20................(c)Cases received on transfer under section 29 of the Act shall be numbered as T.A. No................/20................Explanation:-Applications received from the Supreme Court, High Courts and other Courts purporting to be by transfer but not covered by section 29 of the Act shall be numbered as Original Applications of the year during which they are received.(d)Applications for review of any order of the Tribunal ordered to be registered shall be numbered as R.A. No................/20................(e)Petitions under the Contempt of Courts Act ordered to be registered, shall be numbered as C.P. (Civil/Criminal) No................/20................(f)Applications under section 25 of the Act ordered to be registered shall be numbered as P.T. No................/20................(g)Other application of Miscellaneous nature not covered by sub-rules (b) to (f) above, ordered to be registered shall be numbered as M.A. No................/20................(h)Applications/petitions referred to in this rule shall be entered in Register No. 2. Separate registers shall be used for each category of applications/petition referred to in this rule. The Registers shall be maintained from 1st January to 31st December of each calendar year.
