Securities And Exchange Board Of India - Subsection
Section 28(5) in Securities and Exchange Board of India (Underwriters) Regulations, 1993
(5)Before the enquiry officer, the underwriter may either appear in person or through any person duly authorised by the underwriter:Provided that no lawyer or advocate shall be permitted to represent the underwriter at the enquiry:Provided further that where a lawyer or an advocate has been appointed by the Board as a presenting officer under sub-regulation (6), it shall be lawful for the underwriter to present its case through a lawyer or advocate.
