9. Appearance in civil court by unauthorized person forbidden.
- No person shall appear, plead or act for any party in any civil proceeding in any court unless he is a pleader as defined in this Act and is entitled and duly empowered to appear, plead and act for such party in such proceeding:Provided that nothing in this section shall apply-(a)to any party appearing, pleading or acting on his own behalf, or appearing or acting by his recognized agent as defined in rule 2, Order III of the Code of Civil Procedure, 1908, or(b)to any advocate of the High Court.
