Section 33 in Bombay Industrial Relations Act, 1946
33. Appearance for employees. - Notwithstanding anything contained in any other provision of this Act, an employee [or a representative union] shall be entitled to appear through any person,
(a)in all proceeding before the Industrial Court;[(aa) in all proceeding before a Wage Board;](b)in proceedings before a Labour Court for deciding whether a strike, lockout, [closure or stoppage] or change or an order passed by an employer under the standing orders is illegal] [* ****];(c)in such other proceedings as the Industrial Court may, on application made in that behalf, permit:Provided that a legal practitioner shall not be permitted under clause (c) to appear in any proceeding under this Act, except before a Labour Court [as provided in section 83A] or the Industrial Court:[[Provided further that, subject to the provisions of section 33A] no employee shall be entitled to appear through any person in any proceeding under this Act [(not being a proceeding before a Labour Court or the Industrial Court in which the legality or propriety of an order of dismissal, discharge, removal, retrenchment, termination of service or suspension of an employee is under consideration] under this Act in which a Representative Union has appeared as the representative of employee].
