Securities And Exchange Board Of India - Subsection
Section 66(6) in The Securities And Exchange Board Of India (Depositories And Participants) Regulations, 1996
(6)Before the enquiry officer, the depository, a participant, or as the case may be, may either appear in person or through any person duly authorised by the depository or participant; Provided that no lawyer or advocate shall be permitted to represent the depository or participant, as the case may be, 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 (7) it shall be lawful for the depository or participant, as the case may be, to present its case through a lawyer or advocate.
