Section 36 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
36.
Where an application or memorandum of appeal or other proceeding is presented on behalf of a party by an advocate shall file a Vakalatnama duly executed and attested in the manner required by the Civil Rules of Practice for the time being in force. Where an advocate files a Vakalatnama, it shall not be necessary in interlocutory applications or other connected proceedings before the same authority.
