Section 46(6) in Insurance Regulatory and Development Authority of India (Lloyd's India) Regulations, 2016
(6)Lloyd's India or the service company or the syndicate may either appear through an authorised employee or through any other person duly authorised by it before the enquiry officer,Provided that no advocate shall be permitted to represent Lloyd's India or the service company or the syndicate at the enquiry:Provided further that where an advocate has been appointed by the Authority as the presenting officer under sub-regulation (5), it shall be lawful for Lloyd's India or the service company or the syndicate to present its case through an advocate.
