Section 3 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
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, if they so desire:Provided further that the Bench may -(a)permit the use of Hindi in any proceeding;(b)direct English translation of any pleading or document to be filed;(c)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, authenticated English translation thereof shall simultaneously be prepared and kept on record and provided to the parties free of cost.
