Section 33 in The Gujarat Industrial Relations Act, 1946
33. Appearance for employees.
- Notwithstanding anything contained in any other provision of this Act, an employee [or a representative union] [These words were inserted by Bombay 43 of 1948, section 4(a).] shall be entitled to appear through any person,(a)in all proceeding before the Industrial Court;(aa)[ in all proceeding before a Wage Board;] [Clause (aa) was inserted, by Bombay 43 of 1948, section 4(b).](b)in proceedings before a Labour Court for deciding whether a strike, lockout, [closure or stoppage] [These words were inserted by Bombay 74 of 1948, section 8(a).] or change or an order passed by an employer under the standing orders is illegal] [[* ****] [This portion was inserted, by Bombay 74 of 1948, section 8(b)]];(c)in such other proceedings as the Industrial Court may, on application made in that behalf, permit:Provided that a legal practitioner shall not be permitted under clause (c) to appear in any proceeding under this Act, except before a Labour Court [as provided in section 83A] [These words were substituted for the words 'Representation of 'by Bombay 55 of 1949, section 8(iii).] or the Industrial Court:[[Provided further that, subject to the provisions of section 33A] [This proviso was added by Bombay 55 of 1949, section 8(ii)] no employee shall be entitled to appear through any person in any proceeding under this Act [(not being a proceeding before a Labour Court or the Industrial Court in which the legality or propriety of an order of dismissal, discharge, removal, retrenchment, termination of service or suspension of an employee is under consideration] [These brackets and words were inserted, by Gujarat 20 of 1972, section 5(b)(ii).] under this Act in which a Representative Union has appeared as the representative of employee].
