Section 7 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
7. Authorisation.
(1)An appeal, application or petition shall be presented by the parties or an advocate having a vakalat duly executed in his/her favour and duly accepted by him/her or by a patent agent having valid authorisation.(2)All communications directed to be made to a person in respect of any proceeding or matter may be addressed to such advocate or agent and service on the advocate or agent shall be deemed to be service upon the person so authorising him and ail appearances before the Appellate Board may be made by or through such advocate or agent.
