Section 64 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
64. Nomination or engagement of another legal practitioner or accredited energy auditor.
- Where a legal practitioner who has filed the Vakalatnama engages Or nominates accredited energy auditor or another legal practitioner to appear and argue his client's case but not to act for the client, the Appellate Tribunal may permit such other legal practitioner or accredited energy auditor to appear and argue on an oral request being made before commencement of the proceedings.
