Section 23 in The Kerala Headload Workers Act, 1978
23. Representation of parties.-
(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.(2)An employer who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by-(a)an officer of an association of employers of which he is a member;(b)an officer of a federation of association of employers to which the association referred to in clause (a) is affiliated;(c)where the employer is not a member of any association of employers, by an officer of any association of employers connected with, or by any other employer engaged in, the establishment similar to the one in which the employer is engaged and authorised in such manner as may be prescribed.(3)No party to a dispute shall be entitled to be represented by a legal practitioner in any conciliation proceedings under this Act.(4)In any proceeding before the appellate authority, or the Government, a party to a dispute may be represented by a legal practitioner with the consent of the other parties to the proceeding and with the leave of the appellate authority or the Government, as the case may be.
