Section 28 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
28. Dress of the parties.
- A legal practitioner or, as the case may be, a Presiding Officer shall appear before the Tribunal in his professional dress, if any, and if there is no such dress:(i)if a male, in a closed collared coat and trousers or in a lounge suit;(ii)if a female, in a saree or any other customary dress of a sober colour.
