Section 16 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
16. Substitution of legal representative.
(1)In the case of death of a party during the pendency of the proceedings before the Appellate Authority, the legal representatives of the deceased party may apply within ninety days of the date of such 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 the Appellate Authority may on an application and for good and sufficient reasons set aside the order of abatement and substitute the legal representatives.
