Section 7 in Canara Bank Officer Employees' (Discipline and Appeal) Regulations, 1976
7. [ The officer employee may take the assistance of any other officer employee but may not engage a legal practitioner for the purpose, unless the Presenting Officer appointed by the Disciplinary Authority is a legal practitioner, or the Disciplinary Authority having regard to the circumstances of the case, so permits. (Officer employees shall not take the assistance of any other officer employee who has two pending disciplinary cases in hand, in which he is to give assistance).] [Amended w.e.f. 1985 vide Circular No.381/86 dated 10.10.1986]
