Section 602H(1) in The General Rules (Civil), 1957
(1)In an inquiry covered by the proviso to Rule 602-C the complainant shall be represented before the Inquiring Officer by the District Government Counsel or by any other counsel nominated by the District Judge. In other inquiries, i.e., where the Inquiring Officer considers and records in writing, that the complainant is so poor as to unable to defray the expenses but the allegations being of a serious nature, it would be in the interest of proper administration of justice to inquire into them, the District Judge may nominate a legal practitioner to represent the complainant. The pleader or Mukhtar charged may either appear in person or by the legal practitioner :Provided that if the complainant becomes disinterested in the case or he does not want to proceed further with it, the Court, if they consider it proper in the interest of administration of justice, may treat the case on their own and go ahead with it.
