Company Law Board Regulations, 1991

8. Language of the Bench

(1) The proceedings of a Bench shall be conducted in English or Hindi.

(2) No petition, application, reference, document or other matter contained in any language other than English or Hindi shall be accepted by the Board unless the same is accompanied by a true translation thereof in English or Hindi.

(3) All documents required to be translated into English or Hindi shall be translated by a person appointed or approved by the Board:

Provided that any translation which is agreed to by the parties to the proceedings may be accepted by the Board in appropriate cases as a true translation.

(4) All final and interlocutory orders of the Bench shall be in English or Hindi.