Section 22C in The Securities Contracts (Regulation) Act, 1956
22C. Right to legal representation.
The appellant may either appear in person or authorise one or more chartered accountants or company secretaries or cost accountants or legal practitioners or any of its officers to present his or its case before the Securities Appellate Tribunal.Explanation.—For the purposes of this section,—(a)“chartered accountant” means a chartered accountant as defined in clause b)of sub-section (1) of section 2 of the Chartered Accountants Act, 1949 (38 of 1949) and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act;(b)“company secretary” means a company secretary as defined in clause (c) of subsection (1) of section 2 of the Company Secretaries Act, 1980 (56 of 1980) and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act;(c)“cost accountant” means a cost accountant as defined in clause (b)of sub section (1) of section 2 of the Cost and Works Accountants Act, 1959 (23 of 1959) and who has obtained a certificate of practice under sub-section (1) of section 6 of that Act;(d)“legal practitioner” means an advocate, vakil or an attorney of any High Court, and includes a pleader in practice.
