- Any person who has filed an appeal under section 23 of the Act, may appear himself or appoint a pleader, advocate or any of the following to appear, plead and act on his behalf before the appellate authority:-(i)a partner, in case of a partnership firm;(ii)a Director, in case of a Limited Company registered under Companies Act;(iii)a practising advocate having vakalatnama executed by the owner, partner or Managing Director, as the case may be;(iv)a regular employee of the Limited Company or firm who has been in direct employment of the Company or firm for at least a period of one year.]
