Section 15 in Board For Industrial And Financial Reconstruction Regulations, 1987
15. Authentication and communication of orders of the Board .-(1) All orders and decisions of the Board shall be authenticated by the signature of the Chairman or any other member, or the Secretary, or any other officer empowered in this behalf by the Chairman, and bear the official seal of the Board.
(2)Every order of the Board shall be communicated under the signature of the Secretary or any other officer of the Board duly empowered by the secretary, in this behalf.
