Section 43 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
43. [ Appearance of legal practitioners before the Tribunal. [Rule 43 was added by Notification No. 1083/194/SE-3-Cell, dated 20.12.1984.]
- The Presiding Officer of the School Tribunal may grant special permission for a legal Practitioner to appear before him on behalf of any party in any proceedings in the following circumstances, namely :-(i)complexity of the dispute which may be beyond the apprehension of either of the parties to the dispute;(ii)a question of law arising in the course of the proceedings : Provided that, whenever such a permission is granted to one party, a similar permission shall also be granted to the other party to the dispute:Provided further that, where the Management is represented by a person who is a legal practitioner or who has qualifications of a legal practitioner the employees shall be permitted to represent his case through a legal practitioner.] [Sub-rule (2) was substituted by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
