Section 67(3) in The Appellate Tribunal for Electricity (Procedure, form, fee and Record of Proceedings) Rules, 2007
(3)Every vakalatnama shall contain an endorsement of acceptance by the legal practitioner in whose favour it is executed and shall also bear his address for service and if the vakalatnama is in favour of more than one legal practitioner, it shall be signed and accepted by all of them, giving the address for service of any one of them.
