36. [ Representation of parties. [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ]
(1)A workman who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by- ](a)[ ] [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ][any member of the executive or other office bearer] [Substituted by Act 45 of 1971, Section 6, for " an officer" (w.e.f. 15.12.1971). ][of a registered trade union of which he is a member; [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ](b)] [any member of the executive or other office bearer] [Substituted by Act 45 of 1971, Section 6, for " an officer" (w.e.f. 15.12.1971). ][of a federation of trade unions to which the trade union referred to in clause (a) is affiliated; [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ](c)where the worker is not a member of any trade union, by ] [any member of the executive or other office bearer] [Substituted by Act 45 of 1971, Section 6, for " an officer" (w.e.f. 15.12.1971). ][of any trade union connected with, or by any other workman employed in, the industry in which the worker is employed and authorised in such manner as may be prescribed. [Substituted by Act 48 of 1950, Section 34 and Sch., for Section 36. ](2)An employer who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by-(a)an officer of an association of employers of which he is a member;(b)an officer of a federation of associations of employers to which the association referred to in clause (a) is affiliated;(c)where the employer is not a member of any association of employers, by an officer of any association of employers connected with, or by any other employer engaged in, the industry in which the employer is engaged and authorised in such manner as may be prescribed.(3)No party to a dispute shall be entitled to be represented by a legal practitioner in any conciliation proceedings under this Act or in any proceedings before a Court.(4)In any proceeding ][before a Labour Court, Tribunal or National Tribunal, a party to a dispute may be represented by a legal practitioner with the consent of the other parties to the proceedings and ] [ Substituted by Act 36 of 1956, Section 24, for " before a Tribunal" (w.e.f. 10.3.1957).][with the leave of the Labour Court, Tribunal or National Tribunal, as the case may be] [ Substituted by Act 36 of 1956, Section 24, for " with the leave of the Tribunal" (w.e.f. 10.3.1957).].
