The Central Government has constituted National Company Law Tribunal (NCLT) under section 408 of the Companies Act, 2013 (18 of 2013) i.e. 01st June 2016.

The National Company Law Tribunal (NCLT) is headed by Hon'ble President. The Hon'ble President sits at the Principal Bench New Delhi. The sanctioned strength of NCLT Members is 62. The Hon'ble Members are posted at various Benches of the Tribunal. Out of the 62 Hon'ble Members, 31 are Judicial Members, and 31 are Technical Members. Subject to other provisions of the Act, a Bench consists of one Judicial Member and one Technical Member.

The National Company Law Tribunal functions through its Principal Bench at New Delhi and fifteen Regional Benches across the country. In the first phase eleven benches viz. Principal Bench at New Delhi and 10 other Regional benches, were set up. Subsequently more benches were created and set up. Presently the benches are located at New Delhi, Ahmedabad, Allahabad, Bengaluru, Chandigarh, Chennai, Guwahati, Hyderabad, Kolkata, Mumbai, Jaipur (w.e.f. 1st July 2018), Cuttack (w.e.f. 15th July 2018), Kochi (w.e.f. 1st Aug 2018), Amravati (w.e.f. 8th March 2019) and Indore (w.e.f. 8th March 2019).