Section 50(7) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(7)Where illness of an advocate on record or agent or his inability to conduct the case for any reason is put forward as a ground for adjournment, the Tribunal shall not grant the adjournment unless it is satisfied that the advocate on record or agent, as the case may be, could not have engaged another agent or advocate in time.
