Company Law Board Regulations, 1991

50. Dress for the members, for the Authorized 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 Authorized Representatives.-An Authorized 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 male, 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 .

(3) For parties in person- Parties appearing in person before the Company Law Board shall be properly dressed.]