Company Law Board Regulations, 1991

10. Bench to have seal of its own

(1) There shall be a separate seal of a Bench of the Board.

(2) Every such seal shall be kept in the custody of the Secretary or Bench Officer and shall be used under his direction or control.

(3) Every order or communication made, notice issued or certified copy granted by a Bench shall be stamped with the seal of the concerned Bench and shall be authenticated by the Secretary or the Bench Officer, as the case may be.