Section 21(1) in The Company Law Board Regulations, 1991
(1)Any notice or process to be issued by the Bench may be served by any of the following modes directed by the Bench:(i)service by the party itself;(ii)by hand delivery (dasti) through a messenger of the Office of the Bench;(iii)under Certificate of Posting;(iv)by registered post with acknowledgement due if so required by an order of the Bench;(v)where the Central Government is a party, through the Secretary of the concerned Ministry or Department or through Branch Secretariat of the Ministry of Law or through Standing Counsel of the Central Government;(vi)where the State Government is a party, through the Chief Secretary or the Standing Counsel of the State Government.
