Section 25(5) in The Insurance Regulatory And Development Authority (Registration Of Indian Insurance Companies) Regulations, 2000
(5)Before the enquiry officer, the insurer may either appear in person or through any person duly authorised by the insurer:Provided that no advocate shall be permitted to represent the insurer at the enquiry:Provided further that where an advocate has been appointed by the Authority as the presenting officer under sub-regulation (6), it shall be lawful for the insurer to present its case through an advocate.
