Depositories Act, 1996

9. Rights of appellant to appear before the Central Government

(1) Every appellant may appear before the Central Government in person or through his authorized representative.

(2) An appellant may, by writing, authorize-

(a) an advocate, or

(b) a chartered accountant, or

(c) a cost and works accountant, or

(d) a company secretary, having prescribed qualifications under clause (45) of section 2 of the Companies Act, 1956 (1 of 1956), to function as authorized representative of such party.