(1)A party to an appeal other than Government may either appear in person or authorise one or more chartered accountants or legal practitioners [* * *] to present his or its case before the National Tax Tribunal.(2)The Government may authorise one or more legal practitioners or any of its officers to present its case before the National Tax 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)"legal practitioner" means an advocate, a vakil or any attorney of any High Court, and includes a pleader in practice.
