Section 14(1) in The Orissa State Transport Appellate Tribunal Rules, 1993
(1)If any appellant or revision applicant dies while the appeal or revision application is pending and it cannot be proceeded with unless his legal representative is brought on record, the Tribunal shall adjourn further proceedings to enable the representative to apply for being made a party the appeal, or, as the case may be, to the revision application. If the legal representative fails to do so within ninety days from the date of such death of the appellant or revision applicant, the appeal or revision application shall abate as regards such deceased appellant or applicant, as the case may be.
