Section 23(2) in The Administrative Tribunals Act, 1985
(2)The Central Government or a State Government or a local or other authority or corporation [or society], to which the provisions of sub-section (3) of section 14 or sub-section (3) of section 15 apply, [may authorise one or more legal practitioners or any of its officers to act as presenting officers and every person so authorised by it may present its case with respect to any application before a Tribunal.] [Substituted by Act 19 of 1986, Section 16, for certain words (w.r.e.f 22.1.1986). ]
