Section 14(5) in Board For Industrial And Financial Reconstruction Regulations, 1987
(5)[ The ][Chairman] [ Substituted by BIFR (Amendment) Regulation, 1994.][may, by general or special order, direct that any matter which is required to be considered by it may be disposed of by circulation, instead of at a meeting of the Board.] [Inserted by BIFR (Second Amendment) Regulation, 1993. ]Explanation .-This regulation shall not apply to a Bench, sitting as a Bench.
