Section 7K in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
7K. Right of appellant to take assistance of legal practitioner and of Government, etc., to appoint presenting officers.—
(1)A person preferring an appeal to a Tribunal under this Act may either appear in person or take the assistance of a legal practitioner of his choice to present his case before the Tribunal.(2)The Central Government or a State Government or any other authority under this Act may authorise one or more legal practitioners or any of its officers to act as presenting officers and every person so authorised may present the case with respect to any appeal before a Tribunal.
