Section 11(8) in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
(8)Notwithstanding anything contained in sub-rules (1) to (4), if the Tribunal is satisfied that it is not reasonably practicable to serve notice of appeal upon all the respondents, it may, for reasons to be recorded in writing, direct that the appeal shall be heard notwithstanding that some of the respondents have not been served with notice of the application: provided that no appeal shall be heard unless:(i)notice of the appeal has been served on the Central Government or the State Government or the Central Board or if such Government or Board is a respondent;(ii)notice of the appeal has been served on the authority which passed the order against which the appeal has been filed; and(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the appeal has not been served are adequately and sufficiently represented by the respondents on whom notice of the appeal has been served.
