Section 33(1) in Industrial Disputes (Appellate Tribunal) Act, 1950
(1)Workman who is a party to an appeal shall be entitled to be represented in any proceeding under this Act by --(a)an officer of a registered trade union of which he is a member ;(b)an officer of a federation of trade unions to which the trade union referred to in clause (a) is affiliated ;(c)where the worker is not a member of any trade union, by an officer 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.
