Securities And Exchange Board Of India - Subsection
Section 28(5) in Securities And Exchange Board Of India (Debenture Trustees) Regulations, 1993
(5)Before the enquiry officer, the debenture trustee may either appear in person or through any person duly authorised by the debenture trustee: Provided that no lawyer or advocate shall be permitted to represent the debenture trustee 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 debenture trustee to present its case through a lawyer or advocate.
