Section 32 in Bombay Industrial Relations Act, 1946
32. Persons who may appear in Proceedings. - [A Conciliator, a Board, an Arbitrator, a Wage Board, a Labour Court and the Industrial Court may, if he or it considers it expedient for the ends of justice, permit an individual, whether an employee or not, to appear in any proceeding before him or it:
[Provided that subject to the provisions of section 33A] no such individual shall be permitted to appear in any proceeding [(not being a proceeding before a Labour Court or the Industrial Court in which the legality or propriety of an order of dismissal, discharge, removal)], retrenchment, termination of service or suspension of an employee is under consideration in which a Representative Union has appeared as the representative of employees.]
