Section 4 in Railways Rates Tribunal (Procedure) Regulations, 1990
4. Appointment of representative.-
(1)A party to the proceeding may appoint, in writing, any person as his representative to appear, act and be heard on all occasions before the Tribunal:Provided that such appointment shall take effect only from the dale on which the appointment order is filed with the Secretary :Provided further that no Member of the Tribunal who has held office as such member shall be appointed as a representative.(2)Any such appointment or terms of appointment of representative may be revoked or varied by the party appointing him by a declaration in writing :Provided that such revocation or variation shall not take effect unless it is filed with the Secretary.(3)The provisions of Order III of the First Schedule of the Code shall, insofar as may be apply to the representatives.
