Section 18 in The Company Law Board Regulations, 1991
18. Documents to accompany the petition.
(1)A petition shall be accompanied by documents as prescribed in Annexure III and shall be accompanied by an index of documents, brief of synopsis within two pages and date of events within two pages. (No. 10/36/2001-CLB dated 25.09.2013).(2)Documents referred to in sub-regulation (1) may be attested by the party or the authorized representative or the advocate and the documents shall be marked serially as Annexures A1, A2, A3 and so on.(3)Where the petition is filed by the authorized representative, memorandum of appearance shall be appended to the petition as in Form No. 5 in Annexure II.Provided that where the petition is filed by an advocate, it shall be accompanied by a duly executed Vakalatnama.
