Section 36(8) in Uttarakhand Value Added Tax Rules, 2005
(8)In proceedings before the Appellate Authority or the Appellate Tribunal the Departmental Representative or the State Representative shall be competent to -(i)prepare and sign applications and other documents ;(ii)appear, represent , act and plead ;(iii)receive notices and other processes, and(iv)do all other acts connected with such proceedings on behalf of the Commissioner.
