Section 3 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
3. Language of the Tribunal.
(1)The language of the Tribunal shall be English:Provided that the parties to a proceeding before the Tribunal may file documents drawn up in Malayalam, if they so desire:Provided further that a Bench may in its discretion permit the use of Malayalam in the proceedings. However, the final order shall be in English.
