Section 38 in Board For Industrial And Financial Reconstruction Regulations, 1987
38. Inspection and copies of documents, etc .-(1) A party to any proceeding before the Board may, subject to regulation 37 of these regulations, on an application made by him in that behalf addressed to the Secretary, be allowed, during office hours, to inspect or get copies of records, including documents in the proceedings, on payment of the fees and charges as prescribed by these regulations.
(2)The Secretary may, subject to the provisions of regulation 37, on the application of a person, who is not a party to the proceedings, on good cause shown, allow such inspection or to obtain such copies, as are mentioned in the last preceding sub-regulation, on payment of the fees/charges as prescribed by these regulations:[Provided that such inspection or furnishing of copies of documents may be allowed without any fees/charges, to reputed research institutions, bona fide scholars or academicians, subject to such restrictions and conditions as may be deemed necessary to ensure proper use of the information/material or the copies, as the case may be, so obtained, or to prevent their misuse.](3)An inspection shall be allowed only in the presence of an officer of the Board and copies of documents, etc., shall not be allowed to be taken, but notes of inspection may be taken.(4)Copying charges shall be worked out at the rate of [rupees 10] [ Substituted by BIFR (Second Amendment) Regulations, 1992.] for a folio or part thereof, of material not involving typing of statements and figures and at the rate of [rupees 20] [ Substituted by BIFR (Second Amendment) Regulations, 1992.] per folio or part thereof, involving typing of statements or figures. Fees for inspection shall be worked out at the rate of rupees 100 per hour of inspection.(5)Every duly authorised officer of the Central Government, a State Government or a person duly authorised by a public financial institution, State level institution, the Reserve Bank or, as the case may be, a scheduled bank shall be entitled, on authorisation by the Secretary, at all reasonable times, to inspect the file of the proceedings before the Board and to take copies or extracts from any document therein and to be furnished such copies or extracts.(6)[ Secretary may delegate the powers to allow inspection and supply copies of records, including documents referred to in sub-regulations (1) and (2) of this regulation to the Registrar.] [ Inserted by BIFR (First Amendment) Regulations, 1993.]
