Section 3 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
3. Language of the Tribunal.
- The language of the Tribunal shall be English: Provided that the parties proceeding before the Tribunal may file documents drawn up in Hindi, if they so desire:Provided further that:(a)the Tribunal may, in its discretion permit the use of Hindi in the proceedings but the final order shall be in English;(b)the Tribunal hearing the matter, may in its discretion, direct English translation of pleadings and documents to be filed.
