Securities And Exchange Board Of India - Subsection
Section 39(5) in Securities And Exchange Board Of India (Merchant Bankers) Regulations, 1992
(5)Before the enquiry officer, the merchant banker may either appear in person or through any person duly authorised by the merchant banker:Provided that no lawyer or advocate shall be permitted to represent the merchant banker at the enquiry:Provided further that where a lawyer or an advocate has been appointed by the Board as a presenting officer under sub-regulation (6), it shall be lawful for the merchant banker to present its case through a lawyer or advocate.
