Section 3(4) in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
(4)Notwithstanding anything contained in sub-rules (1), (2) and (3), the Tribunal may permit-(a)more than one person to join together and file a single application if it is satisfied, having regard to the cause of action and the nature of relief prayed for, that they have the same interest in the service matter; or(b)an Association representing the persons desirous of joining in a single application provided,however, that the application shall disclose the names of all the persons on whose behalf it has been filed.
