Section 21(2) in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
(2)Notwithstanding anything contained in sub-rule (i) there shall be no abatement of an appeal or application by reason of the death of any party between the conclusion of the hearing and passing of the order and the order may, in such a case, be passed notwithstanding the death, and shall have the same force and effect as it would have had were it passed before the death took place.
