Section 18 in The Central Administrative Tribunal (Procedure) Rules, 1987
18. Substitution of legal representatives .-(1) In the case of death of a party during the pendency of the proceedings before the Tribunal, the legal representatives of the deceased party may apply within [ninety days] of the date of such death for being brought on record as necessary parties.
(2)Where no application is received from the legal representatives within the period specified in sub-rule (1), the proceedings against the deceased party shall abate:Provided that on good and sufficient reasons the Tribunal, on an application, may set aside the order of abatement and substitute the legal representatives.
