Section 5 in Railways Rates Tribunal (Procedure) Regulations, 1990
5. Authentication of documents, appearance and acting.-
A document may be signed, appearance made or act done:(a)in the case of a firm, by any of its partners;(b)in the case of a body corporate, association or authority, by its Chairman, President, Managing Director, General Manager or Secretary, as the case may be;(c)in the case of a railway administration, by the General Manager or the Chief Commercial Manager or any Head of the Department concerned of that railway administration; and(d)in the case of the Central Government by a Secretary or a Joint Secretary or a Deputy Secretary or an Under Secretary to that Government and in the case of Ministry of Railways (Railway Board) by the Secretary or the Joint Secretary or the Deputy Secretary or an Executive Director or a Director. Joint Director or Deputy Director in the Railway Board.
