Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com The Government of India (Authorisation of officers for verification of pleadings and other documents to be filed in the Central Administrative Tribunal) Rules, 1993 CONTENTS 1. Short title and commencement 2. Authorisation of officers SCHEDULE 1 :- SCHEDULE The Government of India (Authorisation of officers for verification of pleadings and other documents to be filed in the Central Administrative Tribunal) Rules, 1993 In exercise of the powers conferred by Article 77 of the Constitution and in supersession of the Government of India (Authorisation of officers for verification of pleadings and other documents to be filed in the Central Administrative Tribunal) Rules, 1992 except as respects things done or omitted to be done before such supersession, the President hereyby makes the following rules namely:- 1. Short title and commencement :- (1) These rules may be called the Government of India (Authorisation of officers for verification of pleadings and other documents to be filed in the Central Administrative Tribunal) Rules, 1993. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Authorisation of officers :- (1) The officers specified in the Schedule annexed to these rules are hereby authorised to sign all pleadings and other documents to be filed for and on behalf of the Union of India, before the Central Administrative Tribunal established under sub-section (1) of S.4 of the Administrative Tribunal Act, 1985. (2) Such of the officers referred to in sub-rule (1) as are acquainted with the facts of the case are also authorised to verify such pleadings. SCHEDULE 1 SCHEDULE {See Rule 2(1)] 1. (i) Any Group 'A' Officer in any Ministry/Department of the Government of India; (r) Any Desk Officer in any Ministry/Department of the Government of India; 2. Any Group 'A' Officer in any non-Secretariat office of the Government of India.