Section 19 in Board For Industrial And Financial Reconstruction Regulations, 1987
19.
[(1) Every reference to the Board under sub-section (1) of section 15 shall be made-(i)in Form A in respect of an industrial company other than a Government company;(ii)in Form AA in respect of a Government company,]and shall be accompanied by five further copies thereof alongwith four copies each of all the enclosure thereto.(2)Every reference to the Board under sub-section (2) of section 15 shall be made-(i)in Form B in respect of an industrial company other than a Government company;(ii)in Form BB in respect of a Government company, and shall be accompanied by five further copies thereof alongwith four copies each of all the enclosures thereto.(3)A reference may be filed either by delivering it at the office of the Board or by sending it by registered post.(4)[ On receipt of a reference, the Secretary, or as the case may be, the Registrar shall cause to be endorsed on each reference, the date on which it is filed or received in the office of the Board.(5)If on scrutiny, the reference is found to be in order, it shall be registered, assigned a serial number and submitted to the Chairman or assigning it to a Bench. Simultaneously, remaining information/documents required, if any, shall be called for from the informant.(6)If on scrutiny, the reference is not found to be in order, the Secretary or, as the case may be, the Registrar may, by order, decline to register the reference and shall communicate the same to the informant.(7)A reference declined to be registered shall be deemed not to have been made.] [ Substituted by BIFR (Amendment) Regulations, 1994, for Sub-Regulations (4), (5), (6) and (7).](8)(1) An appeal against the order of the Registrar declining to register a reference shall be made by the aggrieved person to the Secretary within fifteen days of communication to him of such an order.(2)An appeal against the order of the Secretary declining to register a reference shall be made by the aggrieved person to the Chairman within fifteen days of communication to him of such an order and the Chairman's decision thereon shall be final.
