Section 33 in Industrial Disputes (Appellate Tribunal) Act, 1950
33. Representation of parties.
(1)Workman who is a party to an appeal shall be entitled to be represented in any proceeding under this Act by --(a)an officer of a registered trade union of which he is a member ;(b)an officer of a federation of trade unions to which the trade union referred to in clause (a) is affiliated ;(c)where the worker is not a member of any trade union, by an officer of any trade union connected with, or by any other workman employed in, the industry in which the worker is employed and authorised in such manner as may be prescribed.(2)An employer who is a party to an appeal 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 associations 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 any association of employers connected with, or by any other employer engaged in, the industry in which the employer is engaged and authorised in such manner as may be prescribed.(3)A party to a proceeding under this Act may be represented by a legal practitioner with the consent of the other parties to the proceeding and with the leave of the Appellate Tribunal.
