(3)(a)Where any such notice of opposition is duly given under sub-section (2), the Controller shall notify the patentee.(b)On receipt of such notice of opposition, the Controller shall, by order in writing, constitute a Board to be known as the Opposition Board consisting of such officers as he may determine and refer such notice of opposition along with the documents to that Board for examination and submission of its recommendations to the Controller.(c)Every Opposition Board constituted under clause (b) shall conduct the examination in accordance with such procedure as may be prescribed.
