Section 40(6) in West Bengal Electrical Licensing Rules, 2017
(6)In case of Limited companies applying for new Contractor license or modification of earlier Contractor license to the Board, the concerned Managing Director or Chairman or Appropriate authority including Companies Secretaries of that particular company may appear or authorize a person for physical appearance before the Board. If Managing Director or Chairman or Appropriate authority including Companies Secretaries appears personally before the Board and the other directors of that company remain absent, the licence of the concerned limited company may be issued considering the presence of their Managing Director or Chairman or Appropriate authority before the Board. Company Secretaries having accreditation from the Institute of Company Secretaries of India constituted under the Company Secretaries Act, 1980, may personally receive the licence on behalf of the company after producing relevant papers.Note. - The expression "authorize or authorization", with its grammatical variation, may include providing authority or authorization by way of registered Power-of-Attorney to someone of own choice within the jurisdiction where the concerned notified person resides or works or by way of affirmation made before the 1st class Judicial Magistrate after affixing photograph of all the persons concerned.
