Section 14 in The Egress and Internal Movement (Control) Ordinance, 2005
14. Limitation on appearance of legal practitioners.
(1)In any proceedings before the Special Judge and in proceeding before a Judge reviewing under section 12 the proceedings of a Special Judge when the Special Judge or the reviewing Judge permission in this behalf, a person accused of an offence triable under section 3-A or section 3-B read with section 3-A may be defended by a legal practitioner.(2)A Special Judge, or a Judge reviewing under section 12 the proceedings of a Special Judge, may appoint a legal practitioner at any stage of the proceedings for a person accused of an offence triable under section 3-A or section 3-B read with section 3-A who has himself engaged a legal practitioner.(3)A Special Judge shall not be required to grant an adjournment for the purpose of securing the attendance of a legal practitioner, if in the opinion of the Special Judge such adjournment would cause unreasonable delay in the disposal of the case.
