Section 60 in The Assam Administrative Tribunal Regulations, 1977
60. Agent and Advocate required to have proper authority to present appeal etc.
- No agent or advocate shall present a memorandum of appeal or application or appear or act for any party in appeal or application made to the Tribunal unless he has been appointed for the purpose by such party by a document in writing signed by such party or by some person duly authorised by a power of attorney to make such appointment.
