Section 79 in The Employees' State Insurance Act, 1948
79. Appearance by legal practitioners, etc.
Any application, appearance or act required to be made or done by any person to or before an Employees' Insurance Court (other than appearance of a person required for the purpose of his examination as a witness) may be made or done by a legal practitioner or by an officer of a registered trade union authorized in writing by such person or with the permission of the court, by any other person so authorized.
