Section 7 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
7. Contents of application.
(1)Every application filed under rule 4 shall set forth concisely under distinct heads, the grounds for such application and such grounds shall be numbered consecutively and typed on a thick paper of good quality in double space on one side.(2)It shall not be necessary to present a separate application to seek an interim order or direction pending final disposal if such prayer has been made in the application.(3)An applicant may, subsequent to the filing of an application under section 19, apply for an interim order or direction and such an application shall, as far as possible, be in Form III.
