Section 16(4) in The Companies (Share Capital and Debentures) Rules, 2014
(4)Where the voting rights are not exercised directly by the employees in respect of shares to which the scheme relates, the Board of Directors shall, inter alia, disclose in the Board's report for the relevant financial year the following details, namely:-(a)the names of the employees who have not exercised the voting rights directly;(b)the reasons for not voting directly;(c)the name of the person who is exercising such voting rights;(d)the number of shares held by or in favour of, such employees and the percentage of such shares to the total paid up share capital of the company;(e)the date of the general meeting in which such voting power was exercised;(f)the resolutions on which votes have been cast by persons holding such voting power;(g)the percentage of such voting power to the total voting power on each resolution;(h)whether the votes were cast in favour of or against the resolution.
