Section 7 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
7. How filed.
- Plaints and Petitions must be filed except when otherwise specially provided by any law for the time being in force by the party in person or by his recognized agent or by a duly authorised and qualified legal practitioner. Recognized Agents are defined in Order III, rule 2 of the Code of Civil Procedure. As to the appointment of a pleader, the provisions of rule 4 ibid should be carefully studied.
