Section 16(2) in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
(2)Where no application is received from the legal representative within the period specified in sub-rule (1), the proceedings against the deceased party shall abate:Provided that the Appellate Authority may on an application and for good and sufficient reasons set aside the order of abatement and substitute the legal representatives.
