Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Administrative Tribunal (Procedure) Amendment Rules, 1999 CONTENTS 1. Section 1 2. Section 2 Madhya Pradesh Administrative Tribunal (Procedure) Amendment Rules, 1999 G.S.R.136(E). In exercise of the powers conferred by sub-section (1) read with clauses (4), (e) and (f) of sub-section (2) of Section 35 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby makes the following rules further to amend the Madhya Pradesh Administrative Tribunal (Procedure) Rules, 1988, namely:-- 1. Section 1 :- (1) These rules may be called the Madhya Pradesh Administrative Tribunal (Procedure) Amendment Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Section 2 :- In the Madhya Pradesh Administrative Tribunal (Procedure) Rules, 1988, for Rule 3, the following rule shall be substituted, namely:-- "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, (b) the Bench, hearing the matter may in its discretion, direct English translation of pleadings and documents to be filed, (c) he Benches may, in their discretion, make final order either in Hindi or in English. (2) Notwithstanding anything contained in sub-rule (1), where a final order is made in Hindi, an authenticated English translation thereof shall simultaneously be prepared and kept on record.". [A-11014/21/98-AT]