Section 18 in Railways Rates Tribunal (Procedure) Regulations, 1990
18. Adding and striking out parties.-
(1)The Tribunal may, at any stage, either upon or without the report of the Secretary or the application of either parry, and on such terms as may appear to the Tribunal to be just order that the name of any party improperly joined, whether as complainant or respondent be struck out or that the name of any person who ought to have been joined, whether as complainant or respondent, or who may be materially affected by the relief asked for, or whose presence before the Tribunal is considered proper or necessary for adjudication upon the question involved in the complaint, be added Provided however that no person shall be added as a complainant without his consent.(2)No proceeding shall be defeated by reason merely of misjoinder or non-joinder of parties.(3)When respondents are added, the complaint and the register shall be accordingly amended; and the complainant shall also file such number of additional copies of his complaint as is equal to twice the number of respondents added.
