No.1/1/2003-CL.V

Government of India

Ministry of Finance and Company Affairs

Department of Company Affairs

5^th Floor, "A" Wing, Shastri Bhavan,

Dr. Rajendra Prasad Road, New Delhi-110 001

 Dated 4^th  April,  2003

 

 

PRESS NOTE NO: 2/2003

 

 

Subject:- Commencement of the provisions of section 2 and 6 of the Companies

                (Second Amendment) Act, 2002 (11 of 2003) with effect from 1.4.2003.

 

 

            The Companies (Second Amendment) Act, 2002 (11 of 2003) received the assent of the President of India on 13.1.2003.  Government has decided to bring into force the provisions of section 2 and 6 of the Companies (Second Amendment) Act, 2002 (11 of 2003) with effect from 1.4.2003.   Notification has been published in the Official Gazette dated 31st March, 2003 as S.O. 344 (E).   This has been notified to enable the Government to initiate necessary steps to establish National Company Law Tribunal and make it operational.

 

2.             For the sake of clarity it is stated that this Notification bringing into effect section 6 of the Companies (Second Amendment) Act, 2002 (11 of 2003) will only set in motion all preliminary steps required for establishment of National Company Law Tribunal.  Upon establishment of the same a separate Notification regarding constitution of NCLT will be issued.  Till such time jurisdiction of Company Law Board will continue to remain unchanged.

 

2.             Copy of this Press Note has been placed at the Web page of the Department of Company Affairs

 

 

 

(R. Vasudevan)

Director Inspection and Investigation

To

 

Smt. Neelam Kapur, Director, Public Relations, Press Information Bureau, Shastri Bhavan, New Delhi with the request that the Press Note may kindly be given wide publicity.

 

 

(R. Vasudevan)

Director Inspection and Investigation

Ph:2338 9602