Section 27(7) in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
(7)[ Subject to any general or special orders of the President in this behalf, an application for stay shall be decided by the Bench having jurisdiction to hear the appeal to which the application relates.] [Inserted by CEGAT Order No. 7 (Tech.)/1986, dated 31st January, 1986 (w.e.f. 15th February, 1986).][28B.Change of authorised representative. - (1) In case an appellant/respondent changes the person authorised to represent him after the filing of the appeal or application then the fact of such a change my be indicated by way of a memorandum addressed to the tribunal or an endorsement or Vakalatanama or document of authorisation and upon such communication or endorsement the bench may not insist on filing of a no-objection certificate from the previous authorised representative except where in the opinion of the bench it was called for given case.
