(1)An application to the Tribunal shall be presented by the applicant in person or by an agent or by a duly authorised lawyer to the Registrar or any other officer authorised in writing by the Registrar to receive the same.(2)The application under sub-rule (i) shall be presented in triplicate in a paper book form.(3)The Tribunal may permit more than one person to join together and file a single application in case, cause of action and the nature of relief prayed for is same or that they have a common interest in the matter.
