Section 13 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
13. Settings of the Tribunal.
- The Tribunal shall ordinarily hold its sittings at Thiruvananthapuram: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 Thiruvananthapuram, the Chairman may direct to hold the sittings at any such appropriate place.
