Section 14 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
14. Calender of cases and Decisions.
(1)The Tribunal shall draw up a calendar for the hearing of transferred applications and as far as possible hear and decide the cases according to the calendar.(2)Every application shall be heard and decided, as far as possible, within six months of the date of its presentation.(3)For the purposes of sub-rules (1) and (2), the Tribunal shall have the power to declare an adjournment and to limit the time for oral arguments.
