Section 32 in The Kerala Administrative Tribunal (Procedure) Rules, 2010

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Union of India - Section

Section 32 in The Kerala Administrative Tribunal (Procedure) Rules, 2010

32. Dress for the parties.

- A legal practitioner or, as the case may be, a presenting Officer shall appear before the Tribunal in his professional dress If any, and if there is no such dress

(i)if a male, in a closed collared coat or in an open collared coat with white shirt, trousers and a tie or in a lounge suit;

(ii)It a female, in a saree or in any other dress in where or any other light colour.

In The Kerala Administrative Tribunal, Thiruvananthapuram(....................Bench)Form I(See rule 4)Application Under Section 19 of the Administrative Tribunals Act, 1985Title of the Case:Index

SI No.	Description of documents relied upon	Page No.
1.	Application
2.
3.
4.
5.
6.

Signature of the applicant

For use in Tribunal Office
Date of filing .............................
or
Date of Receipt by Post ...................
Registration No .............................		Signature
		For Registrar

In The Kerala Administrative Tribunal, Thiruvananthapuram(................................Bench)

BETWEEN
A. B.	Applicant
And
C. D.	Respondent

Details of Application

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Union of India - Section

Section 32 in The Kerala Administrative Tribunal (Procedure) Rules, 2010

32. Dress for the parties.