56. Constitution of Opposition Board and its proceeding
.-(1) On receipt of ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][notice of opposition under rule 55-A] [ Substituted by S.O. 657(E), dated 5.5.2006, for " notice of opposition" (w.e.f. 5.5.2006).][, the Controller shall, by order, constitute an Opposition Board consisting of three members and nominate one of the members as the Chairman of the Board.(2)An examiner appointed under sub-section (2) of section 73 shall be eligible to be a member of the Opposition Board.(3)The examiner, who has dealt with the application for patent during the proceeding for grant of patent thereon, shall not be eligible as member of Opposition Board as specified in sub-rule (2) for that application.(4)The Opposition Board shall conduct the examination of the notice of opposition alongwith documents filed under rules 57 to 60 referred to under ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][sub-section (3) of section 25] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sub-Section (4) of Section 25" (w.e.f. 5.5.2006).][, submit a report with reasons on each ground taken in the notice of opposition with its joint recommendation within three months from the date on which the documents were forwarded to them.
