Company Law Board Regulations, 1991

50. Dress for the member, for the authorised representatives and for the parties in person –

1.      For the members – The dress for the members will be suit with a tie or buttoned-up coat over a pant.

2.      For the authorised representatives – An authorised representative who is a professional, shall appear before the Bench in his/her professional dress, if any, and if there is no such dress,-

a.      In the case of made, a suit with a tie or buttoned-up coat over a pant.

b.     IN the case of female, in a saree or any other dress of a sober colour.

1.     

2.     

3.      For parties in person – Parties appearing in person before the Company Law Board shall be properly dressed.