Section 8 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
8. Documents to accompany the application.
(1)Every application shall be accompanied by,a paper-book containing,-(i)an attested true copy of the order against which the application has been filed;(ii)copies of the documents relied upon by the applicant and referred to in the application;(iii)an index of the documents.(2)The documents referred to in sub-rule (1) may be attested by a legal practitioner or by a Gazetted Officer and each document shall be marked serially as Annexure A-1, A-2, A-3 and so on.(3)Where an application is filed by an agent, documents authorising him to act as such agent shall also be appended to the application:Provided that where an application is filed by a legal practitioner, it shall be accompanied by a duly executed 'Vakalatnama'.
