30. Procedure in case of death of one of several appellants or of sole appellant.
(1)If the appellant dies while the appeal is ending and it cannot be proceeded with unless his legal representative is made a party to the appeal, the appellate authority shall adjourn the hearing to enable his legal representative to appear and apply for being made a party. If the legal representative fails to do so within sixty days from the date on which the appellant dies, the appeal shall abate as regards the deceased.(2)Notwithstanding anything contained in sub-rule (1) there shall be no abatement of appeal by reason of the death of any appellant between the conclusion of the hearing and the passing of the order.
