Section 16 in Board For Industrial And Financial Reconstruction Regulations, 1987
16. Benches .-(1) Each Bench shall consist of not less than two Members. The Chairman of the Board shall by order constitute such number of Benches as he may deem fit. [He shall, from time to time, assign] the cases to be dealt with by the respective Benches, provided that [he] [ Substituted by BIFR (Amendment) Regulation, 1987.] may constitute, as and when deemed fit, a Bench for dealing with a particular case or batch of cases. [He] [Substituted by BIFR (Amendment) Regulation, 1987. ] may also transfer a case from one Bench to another:
[Provided if at any stage of proceedings in a case pending before a Bench, it appears to the members of the said Bench, that having regard to the importance, complexity, or other relevant considerations thereof, that case should be heard and dealt with by a larger Bench, the matter may be referred by the concerned Bench to the Chairman for constitution of such a Bench, and the Bench reconstituted, as deemed fit by the Chairman, shall thereafter hear and deal with that case.] [ Added by BIFR (First Amendment) Regulation, 1995.](2)The places at which the Benches shall sit, shall be such as the Chairman may, by order, specify.(3)Subject to the other provisions of these regulations, every order made or act done by a Bench in exercise of its powers shall be deemed to be the order or act, as the case may be, of the Board.(4)There shall be a separate official seal indicating that it is the seal of a Bench of the Board and such Bench shall be provided with a seal which shall also indicate the Bench to which it relates.(5)Each such seal shall be kept under the custody of the Registrar and shall be used under his directions.(6)Every order, communication, or notice issued or certified copy granted by any Bench shall be stamped with the seal of the Bench and shall be authenticated by the Registrar.(7)The Registrar shall have the custody of the records of the Bench.(8)The Registrar shall discharge such other functions as are entrusted to him by the Secretary.
