Section 14 in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
14. Legal practitioners excluded from appearance.
- Notwithstanding anything contained in any law for the time being in force, a legal practitioner shall not be entitled to appear on behalf of any party in any proceedings before the [Director or the Tribunal] [These words were substituted for the word 'Tribunal' by Maharashtra 30 of 1987, Section 10(a).], except with the special permission the [Director or the Tribunal] [These words were substituted for the word 'Tribunal' by Maharashtra 30 of 1987, Section 10(a).]:[Provided that, the appellant shall, if he so desires, be allowed to represent himself before the Director or the Tribunal through any other person of his choice who shall be an employee in the same or any other private school. Such representative shall obtain permission to do so from the Management of his school.] [This proviso was added by Maharashtra 30 of 1987, Section 10(b).]
