(5)Nothing contained in sub-sections (1) to (4) shall be deemed to require the inclusion in any such minutes of any matter which, in the opinion of the Chairman of the meeting,-(a)is, or could reasonably be regarded as defamatory of any person;(b)is irrelevant or immaterial to the proceedings; or(c)is detrimental to the interests of the company.Explanation .-The Chairman shall exercise an absolute discretion in regard to the inclusion or non-inclusion of any matter in the minutes on the grounds specified in this sub-section.
