Section 23(1) in The Kerala Headload Workers Act, 1978
(1)A headload worker who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by-(a)any member of the executive or other office bearer of a registered trade union of which he is a member;(b)any member of the executive or other office bearer of a federation of trade unions to which the trade union referred to in clause (a) is affiliated;(c)where the headload worker is not a member of any trade union, by any member of the executive or other office bearer of any trade union connected with, or by any other headload worker employed in, the establishment under which the headload worker is employed and authorised in such manner as may be prescribed.
