Section 31(3) in The Company Law Board Regulations, 1991
(3)In particular and without prejudice to the generally of the provisions of this rule, the Secretary shall have the following powers and perform the following duties, namely:-(a)The Secretary shall have the custody of the records of the Principal Bench.(b)The Secretary shall receive all petitioners, applications or references pertaining to the Principal Bench.(c)The Secretary shall assist the Principal Bench in the proceedings relating to the powers exercised by the Principal Bench.(d)The Secretary shall have the power to call for information/records and to inspect or cause to be inspected the records of other Benches.(e)The Secretary shall authenticate the orders passed by the Principal Bench(f)The Secretary shall ensure compliance of the orders passed by the Principal Bench and other Benches.(g)The Official seal of the Board shall be in the custody and control of the Secretary.(h)The Secretary shall have the right to collect from the Central Government or other offices, companies and firms, or any other persons such information as may be considered useful for the purpose of efficient discharge of the functions of the Board under the Act and place the said information before the Board.
