Section 50 in The Company Law Board Regulations, 1991
50. Dress for the member, for the authorised representatives and for the parties in person.
(1)For the members - The dress for the members will be suit with a tie or buttoned-up coat over a pant.(2)For the authorised representatives - An authorised representative who is a professional, shall appear before the Bench in his/her professional dress, if any, and if there is no such dress,-(a)In the case of male, a suit with a tie or buttoned-up coat over a pant.(b)IN the case of female, in a saree or any other dress of a sober colour.(3)For parties in person - Parties appearing in person before the Company Law Board shall be properly dressed. (vide GSR 374(E) dated 2/5/1995)
