Section 20(2) in Board For Industrial And Financial Reconstruction Regulations, 1987
(2)The Board may address communications to the informant, to the sick industrial company if it is not the informant, the concerned Government department, the operating agency and such other authorities, institutions or persons as considered appropriate, calling for such other particulars and information, as in the opinion of the Board, may be relevant to the matters under consideration by the Board. The replies to such communications of the Board shall be submitted by the addressees, in quadruplicate.
