Company Law Board Regulations, 1991

31. Power and functions of the Secretary

(1) The Secretary shall be the Principal Officer of the Board and shall exercise his powers and perform his duties under the control of the Chairman.

(2) The Board, 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 Board.

(3) In particular and without prejudice to the generality of the provisions of this rule, the Secretary shall have the following powers and perform the following duties, namely,-

(a) The Secretary shall have the custody of the records of the Principal Bench.

(b) The Secretary shall receive all petitions, applications or references pertaining to the Principal Bench.

(c) The Secretary shall assist the Principal Bench in the proceedings relating to the powers exercised by the Principal Bench.

(d) The Secretary shall have the power to call for information/records and to inspect or cause to be inspected the records of other Benches.

(e) The Secretary shall authenticate the orders passed by the Principal Bench.

 

(f) The Secretary shall ensure compliance of the orders passed by the Principal Bench and other Benches.

(g) The official seal of the Board shall be in the custody and control of the Secretary.

(h) The Secretary shall have the right to collect from the Central Government or other offices, companies and firms, or any other persons such information as may be considered useful for the purpose of efficient discharge of the functions of the Board under the Act and place the said information before the Board.