Section 21 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
21. Appearance, etc. of parties before Controllers or authorised officers or Appellate Authorities.
- Any appearance, application or act in any proceeding before the Controller or authorised officer or the Appellate Authority may be made or done by the party in person or by his recognised agent or by counsel:Provided that in any such proceeding where the Central or State Government or any officer of the Central or State Government in his official capacity, are parties, no Government Pleader or other pleader appearing on their behalf shall be required to present any document empowering him to act; but such pleader shall file a memorandum of appearance signed by himself, and such memorandum of appearance need not be stamped.
