Section 3 in The Central Administrative Tribunal (Procedure) Rules, 1987
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(a)a Bench may, in its discretion permit the use of Hindi in the proceedings; [* * *] [The words " However, the final order shall be in English" omitted by G.S.R. 756(E), dated 18.10.1994 (w.e.f. 18.10.1994). ](b)the Bench, hearing the matter may in its discretion, direct English translation of pleadings and documents to be filed;(c)[ the Benches [* * *] [Inserted by G.S.R. 756(E), dated 18.10.1994 (w.e.f. 18.10.1994). ] 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.] [Inserted by G.S.R. 756(E), dated 18.10.1994 (w.e.f. 18.10.1994). ]
