Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993

Contents
Sections	Particulars
1	Short title and commencement
2	Definitions
3	Qualifications and age limit for appointment of Members
3A	The employees of the Central Government
3B	Those Members who came from Government service
4	Method of recruitment
5	Medical fitness
6	Resignation by a Member Medical fitness
7	Removal of Members from office in certain circumstances
8	Term of Office of Chairman, Vice-Chairman and Members
8A	Casual vacancy
9	Salary and allowances
10	Interpretation
11	Saving
12	Oaths of office and secrecy
13	Other conditions of service
Forms
Form I	Form of Oath of Office for Chairman/ Vice-Chairman/ Member of the Company Law Board
Form II	Form of Oath of Secrecy for Chairman/ Vice-Chairman/Member of the Company Law Board
	Foot Notes

[See section 10E(2A) of the Companies Act, 1956]

In exercise of the powers conferred by sub-section (2A) of section 10E, read with clause (a) of sub-section (1) of section 642 of the Companies Act, 1956 (1 of 1956), and in supersession of the Company Law Board Members (Qualifications and Experience) Rules, 1989, expect as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:-