Section 32 in The Assam Administrative Tribunal Regulations, 1977
32. Continuation of proceeding after the death of a party.
- An appeal shall abate, unless on the death of appellant the right survives and his legal representative applies for its continuance to the Tribunal within a period of thirty days from the date of the death of the appellant. In the event of the death of any respondent, his legal representative, if he so desires, any apply, if the right has survived, for being impleaded as a party within a period of thirty days from the date of the death of the respondent.
