Section 4(1) in The Kerala Administrative Tribunal (Procedure) Rules, 2010
(1)Subject to the provisions of rule 9, an application to the Tribunal shall be presented in Form I by the applicant in person or by an agent or by a duly authorised Legal Practitioner to the Registrar or any other officer authorised by the Registrar to receive the same or be sent by registered post with acknowledgment due addressed to the Registrar.
