Company Law Board Regulations, 1991

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, commencement and interpretation
2	Definitions
Chapter II	General
3	Composition of Benches of the Board
4	Power of the Chairman to specify matters which may be dealt with by a Bench
5	Vacancy in the office of the Chairman
6	Inability of the Chairman to function
7	Jurisdiction of the Bench
8	Language of the Bench
9	Sitting hours of the Bench
10	Bench to have seal of its own
11	Petitions, etc. to be in writing
12	Application, reference or petition to be divided into paragraphs
13	General heading to be in Form No. 1 in Annexure II
14	Procedure for filing petition
15	Presentation and scrutiny of petition
16	Contents of petition
17	Contents of interlocutory application
18	Documents to accompany the petition
19	Rights of a party to appear before the Bench
20	Plural remedies
21	Service of notice and process issued by the Bench
22	Filling of reply and other documents by the respondents
23	Filling of counter-reply by the petitioner
24	Power of the Bench to call for further information/evidence
25	Hearing of petition
26	Procedure to be followed where any party does not appear
27	Review
28	Substitution of legal representative
29	Order of the Bench
30	Inspection of records and supply of certified copies
31	Powers and functions of the Secretary
32	Powers and duties of the Bench Officer
33	Registers of petitions and applications
34	Fees
Chapter III	Special Provisions Relating to Certain Specific Matters
35	Reference to Company Law Board
36	Petition under section 17
37	Application for deposit
38	Petition under section 397 or 398
39	Petition under section 407
40	Reference under section 621A
41	Petition under section 2A of the Monopolies Act
42	Reference under section 22A of the Securities Act
Chapter IV	Miscellaneous
43	Enlargement of time
44	Saving of inherent power of the Bench
45	Amendment of order
46	General power to amend
47	Bench to be deemed to be a Court for certain purposes
48	Power to dispense with the requirement of the regulations
49	Preparation of paper book
50	Dress for the member, for the authorised representatives and for the parties in person
Annexure – 1	States/Union Territories Falling Under Each Region
	States/Union Territories Falling Under Each Region
Annexure – II	Forms
	Form No. 1
	Form No. 2
	Form No. 3
	Form No. 4
	Form No. 5
Annexure-III	Documents to be Attached with a Petition
	Documents to be Attached with a Petition

In exercise of the powers conferred by sub-section (6) of section 10 E of the Companies Act, 1956(1 of 1956), the Company Law Board thereby makes the following regulations namely:-