Section 22 in The Kerala Administrative Tribunal (Procedure) Rules, 2010
22. Substitution of legal representatives.
(1)In the case of death of a party during the pendency of the proceeding before the Tribunal, the legal representatives of the deceased party may apply within thirty 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 such-rule (1), the proceeding 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.
