Section 3(2) in The Central Administrative Tribunal (Procedure) Rules, 1987
(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.] [Inserted by G.S.R. 756(E), dated 18.10.1994 (w.e.f. 18.10.1994). ]
