Section 3 in The Armed Forces Tribunal (Procedure) Rules, 2008
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 Hindi: Provided further that(a) the Bench may, in its discretion permit the use of Hindi in the proceedings;
(b)the Bench hearing the matter may, in its discretion, direct English translation of pleadings and documents to be filed.(2)No document in a language other than English intended to be used in any proceeding shall be received by the Registrar unless it is accompanied by a translation in English certified to be a true translation.(3)The Bench may, in its discretion, make final orders either in Hindi or in English: Provided that where a final order is made in Hindi, an authenticated English translation thereof shall simultaneously be prepared and kept on record. ___________(1)Vide S.R.O. 26(E), dated 17th September, 2008, published in the Gazette of India, Extra., Pt. II, Sec. IV, dated 17th September, 2008.
