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Sick Industrial Companies (Special Provisions) Act, 1985 3. General (1) The Secretary shall be principal officer of the appellate Authority who shall exercise his powers and perform his duties under the control of the Chairman. (2) The appellate authority, in discharge of its functions under the Act, may take such assistance from the Secretary as it may deem fit and the Secretary shall be bound to assist the appellate authority. (3) In particular and without prejudice to the generality of the provisions of this rule, the Secretary shall exercise the following powers and perform the following duties, namely:- (a) It shall be the duty of the Secretary to assist the appellate authority in making such enquiry as it deems fit in connection with any appeal before the appellate authority. (b) The Secretary shall have the right to collect from the Central Government, the Reserve Bank, any scheduled bank or any other bank, public financial institutions or State level institutions or other offices, institutions, companies, firms, such information as may be considered useful for the purpose of discharge of the functions of the appellate authority under the Act and place the said information before the appellate Authority, (c) The official seal of the appellate authority shall not be affixed to any order, summons, other process or any certified copy issued by the appellate authority or any other document save under the authority in writing of the Secretary. (d) The Secretary shall have the custody of the records of the appellate authority. (e) The official seal of the appellate authority shall be in the custody and control of the Secretary.    |
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