Industrial Disputes Act, 1947

36. Representation of parties

(1) A workman who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by-

(a) ¹⁴⁷[any member of the executive or other office bearer] of a registered trade union of which he is a member;

(b) ¹¹⁷[any member of the executive or other office bearer] of a federation of trade unions to which the trade union referred to in clause (a) is affiliated;

(c) where the worker is not a member of any trade union by ¹¹⁷[any member of the executive or other office bearer] of any trade union connected with, or by any other workman employed in the industry in which the worker is employed and authorized in such manner as may be prescribed.

(2) An employer who is a party to a dispute shall be entitled to be represented in any proceeding under this Act by-

(a) an officer of an association of employer of which he is a member;

(b) an officer of a federation of associations of employers to which the association referred to in clause (a) is, affiliated;

(c) where the employer is not a member of any association of employers, by an officer of any association of employers connected with, or by any other employer engaged in, the industry in which the employer is engaged and authorized in such manner as may be prescribed.

(3) No party to a dispute shall be entitled to be represented by a legal practitioner in any conciliation proceedings under this Act or in any proceedings before a Court.

(4) In any proceeding¹¹⁷[before a Labor Court , Tribunal or National Tribunal], a party to a dispute may be represented by a legal practitioner with the consent of the other parties to the proceeding and ¹⁵⁶[with the leave of the Labor Court , Tribunal or National Tribunal, as the case may be.]

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