Section 33 in The National Green Tribunal (Practices and Procedure) Rules, 2011
33. Language of 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, if they so desire:Provided further that-(a)the Tribunal may, in its discretion permit the use of Hindi in the proceedings;(b)the Tribunal, hearing the matter may in its discretion direct English translation of pleadings and documents to be filed;(c)the Tribunal may, in their discretion, make final orders either in Hindi or in English.(2)Notwithstanding anything contained in sub-rule (1), where a final order is made in Hindi, and authenticated English translation thereof shall simultaneously be prepared and kept on record.
