Section 33(2) in Industrial Disputes (Appellate Tribunal) Act, 1950
(2)An employer who is a party to an appeal shall be entitled to be represented in any proceeding under this Act by --(a)an officer of an association of employers of which he is a member;(b)an officer of a federation of associations of employers to which the association referred to in clause (a) is affiliated ;(c)where the employer is not a member of any association of employers, by an officer any association of employers connected with, or by any other employer engaged in, the industry in which the employer is engaged and authorised in such manner as may be prescribed.
