6I. [ Representation of the parties. [Inserted by U.P. Act No. 1 of 1957.]
(1)Subject to the provisions of subsections (2) and (3), the parties to an industrial dispute may be represented before a Board, Labour Court, or Tribunal in the manner prescribed.(2)No party to any proceeding before a Board shall be represented by a legal practitioner, and no party to any proceeding before a Labour Court or Tribunal shall be represented by a legal practitioner, unless the consent of the other party or parties to the proceeding and the leave of the Presiding Officer of the Labour Court or Tribunal, as the case may be, has been obtained.](3)[ No officer of a Union shall be entitled to represent any party unless a period of two years has elapsed since its registration under the Indian Trade Unions Act, 1926, and the Union has been registered for one trade only :Provided that an officer of a federation of unions may subject to such conditions as may be prescribed represent any party.] [Substituted by U.P. Act No. 23 of 1957.]
