Section 47 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
47. Dress for the Members.
- The dress for the Members shall be such as the President may prescribe.[48. Dress for the parties. - Every authorised representative other than a relative or regular employee of a party shall appear before the Tribunal in his professional dress, if any, and, if there is no such dress, -(i)if a male, in a close-collared black coat, or in an open-collared black coat, with white shirt and black tie; or(ii)if a female, in a black coat over a white sari or any other white dress :Provided that during the summer season from 15th April to 31st August, the authorised representatives may, when appearing before a Bench of the Tribunal, dispense with the wearing of a black coat.Explanation. - For the purpose of this Rule, the expression 'regular employee of a party' shall not include an employee of the Customs or Central Excise Department who is appointed as an authorised representative in pursuance of sub-clause (ii) of sub-rule (c) of rule 2.] [Substituted by CEGAT Notification No. 2/CEGAT/84, dated 23-5-1984.]
