Section 19 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
19. Substitution of legal representatives.
(1)In the case of death of a party during the pendency of the proceedings before the Tribunal, the legal representative of the deceased party may apply within ninety days of the date of death for being brought on record as necessary parties.(2)Where no application is received from the legal representative within the period specified in sub-rule (1), the proceedings against the deceased party shall abate:Provided that on good and sufficient reasons, the Tribunal, on an application, may set aside the order of abatement and substitute the legal representative.
