(1)In any proceedings before the Special Judge and in proceeding before a Judge reviewing under section 9 the proceedings of a Special Judge when the Special Judge or the reviewing Judge grants permission in this behalf, a person accused of an offence triable under this Ordinance may be defended by a pleader.(2)A Special Judge, or a Judge reviewing under section 9 the proceedings of a Special Judge, may appoint a pleader to defend at any stage of the proceedings a person accused of an offence triable under this Ordinance who has not himself engaged a pleader.(3)A Special Judge, shall not be required to grant an adjournment for the purpose of securing the attendance of a pleader if in the opinion of the Special Judge such adjournment would cause unreasonable delay in the disposal of the case.
