Section 85 in The Orissa Industrial Disputes Rules, 1959
85. Representation of a party by a legal practitioner.
- In any proceedings before a Court, Labour Court or Tribunal a party to a dispute may be represented by a legal practitioner with the consent of other party or parties to the proceedings and with the permission of the Court, Labour Court or the Tribunal subject to such conditions or restrictions as the Court, Labour Court or the Tribunal may impose.
