Section 14 in Orissa Administrative Tribunal (Procedure) Rules, 1986
14. Sittings of the Tribunal.
- The Tribunal shall ordinarily hold its sittings at Bhubaneswar :Provided that, if at any time, the Chairman of the Tribunal is satisfied that circumstances exist which render it necessary to have sittings of the Tribunal at any place other than Bhubaneswar, the Chairman may direct to hold the sittings at any such appropriate place.
