Section 6 in The Armed Forces Tribunal (Practice) Rules, 2009
6. Production of authorisation for and on behalf of more than one person. Where an application or pleading or other proceeding is purported to be filed by more than one person as single application under sub-rule (5) of rule 4 of the AFT (Procedure) Rules, 2008, the person or persons who sign or verify the same shall produce along with such application, etc., for verification by the registry, a true copy of the authorisation or Vakalatnama empowering such person(s) to do so:
Provided that the Registrar may at any time call upon the party to produce such further materials as he deems fit for satisfying himself about due authorisation. ___________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
