Section 10 in Securities and Exchange Board of India (Issue of Sweat Equity) Regulations, 2002
10. Placing of Auditors Before Annual General Meeting.
- In the General meeting subsequent to the issue of sweat equity, the Board of Directors shall place before the shareholders, a certificate from the auditors of the company that the issue of sweat equity shares has been made in accordance with the Regulations and in accordance with the resolution passed by the company authorizing the issue of such Sweat Equity Shares.
