Securities And Exchange Board Of India - Subsection
Section 25(5) in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993
(5)Before the enquiry officer, the registrar to an issue or share transfer agent may either appear in person or through any person duly authorised on their behalf:Provided that no lawyer or advocate shall be permitted to represent the registrar to an issue or share transfer agent at the enquiry.Provided further that where a lawyer or an advocate has been appointed by the Board as a presenting officer under sub-regulation (6), it shall be lawful for the registrar to an issue or share transfer agent to present their case through a lawyer or advocate.
