Section 62 in The Armed Forces Tribunal (Practice) Rules, 2009
62. Consent for engaging another legal practitioner.
A legal practitioner proposing to file a Vakalatnama in any case or proceeding before the Tribunal in which there is already legal practitioner on record, shall do so only with the written consent of the legal practitioner on record or when such consent is refused, with the permission of the Tribunal. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
