Section 7 in The Company Law Board Regulations, 1991
7. Jurisdiction of the Bench.
(1)All proceedings, other than the proceedings before the Principal Bench under regulation 4, shall be instituted before the Bench within whose jurisdiction the registered office of the company is situated or at any other place outside the region with the consent of the parties. G.S.R. 492(E) dated 14/5/1992(2)"The States or Union-territories falling under the geographical jurisdiction of the Regional Benches shall be as provided in Annexure-I;(3)"The Regional Benches shall ordinarily have their sittings at Kolkata, Mumbai, Chennai and New Delhi:Provided that the Benches may, at their discretion, hold sittings in any other city or town falling within their respective geographical jurisdiction or any other place outside their jurisdiction with the consent of the parties"; G.S.R. 185(E) dated 17/3/2008
