(1)Every company [having such paid-up share capital as may be prescribed] [shall have a whole-time secretary, and where the Board of Directors of any such company comprises only two Directors, neither of them shall be the secretary of the company:[Provided that every company not required to employ a whole-time secretary under sub-section (1) and having a paid-up share capital of ten lakh rupees or more shall file with the Registrar a certificate from a secretary in whole-time practice in such form and within such time and subject to such conditions as may be prescribed, as to whether the company has complied with all provisions of this Act and a copy of such certificate shall be attached with Board's report referred to in section 217.] [Inserted by Act 41 of 1974, Section 30 (w.e.f. 1.2.1975). ]
