Securities And Exchange Board Of India - Subsection
Section 38(5) in Securities and Exchange Board of India (Credit Rating Agencies) Regulations, 1999
(5)Before the enquiry officer, the credit rating agency may either appear in person or through any person duly authorised on this behalf.Provided that no lawyer or advocate shall be permitted to represent the credit rating agency 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 credit rating agency to present his case through a lawyer or advocate.
