Section 22(3) in The Companies (Management and Administration) Rules, 2014
(3)An advertisement shall be published at least once in a vernacular newspaper in the principal vernacular language of the district in which the registered office of the company is situated, and having a wide circulation in that district, and at least once in English language in an English newspaper having a wide circulation in that district, about having dispatched the ballot papers and specifying therein, inter alia, the following matters, namely:-(a)a statement to the effect that the business is to be transacted by postal ballot which includes voting by electronic means;(b)the date of completion of dispatch of notices;(c)the date of commencement of voting;(d)the date of end of voting;(e)the statement that any postal ballot received from the member beyond the said date will not be valid and voting whether by post or by electronic means shall not be allowed beyond the said date;(f)a statement to the effect that members, who have not received postal ballot forms may apply to the company and obtain a duplicate thereof; and(g)contact details of the person responsible to address the grievances connected with the voting by postal ballot including voting by electronic means.
