Section 4(2) in Companies (Share Capital and Debentures) Rules, 2014
(2)The explanatory statement to be annexed to the notice of the general meeting in pursuance of section 102 or of a postal ballot in pursuance of section 110 shall contain the following particulars, namely:-(a)the total number of shares to be issued with differential rights;(b)the details of the differential rights ;(c)the percentage of the shares with differential rights to the total post issue paid up equity share capital including equity shares with differential rights issued at any point of time;(d)the reasons or justification for the issue;(e)the price at which such shares are proposed to be issued either at par or at premium;(f)the basis on which the price has been arrived at;(g)(i)in case of private placement or preferential issue-(a)details of total number of shares proposed to be allotted to promoters, directors and key managerial personnel;(b)details of total number of shares proposed to be allotted to persons other than promoters, directors and key managerial personnel and their relationship if any with any promoter, director or key managerial personnel;(ii)in case of public issue - reservation, if any, for different classes of applicants including promoters, directors or key managerial personnel;(h)the percentage of voting right which the equity share capital with differential voting right shall carry to the total voting right of the aggregate equity share capital;(i)the scale or proportion in which the voting rights of such class or type of shares shall vary;(j)the change in control, if any, in the company that may occur consequent to the issue of equity shares with differential voting rights;(k)the diluted Earning Per Share pursuant to the issue of such shares, calculated in accordance with the applicable accounting standards;(l)the pre and post issue shareholding pattern along with voting rights as per clause 35 of the listing agreement issued by Security Exchange Board of India from time to time.
