Section 61(7) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(7)The employee may take the assistance of any other employee, but may not engage a legal practitioner, for the purpose, unless the presenting officer appointed by the Disciplinary Authority, is a legal practitioner or the Disciplinary Authority having regard to the circumstances of the case, so permits.
