Section 5(2) in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
(2)Where the appellant is an approved institution, a memorandum of appeal may be preferred,(a)by one or more legal practitioners authorised by such approved institution; or(b)by any of the officers of such approved institution to act as Presenting Officers, and every person so authorised may present the appeal before the Appellate Tribunal.
