Section 35 in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
35. Continuation of proceedings after the death of a party.
- An appeal shall abate, unless on the death of appellant his legal representative applies for its continuance to the Tribunal within a period of thirty days from the date of the death of the appellant. In the event of the death of any respondent, his legal representative, if he so desires, may apply for being impleaded as a party within a period of thirty days from the date of the death of the respondent.
