(2)Before the voting rights are brought into such conformity, the holders of the shares in question shall not exercise in respect thereof voting rights in excess of what would have been exercisable by them if the capital paid-up on their shares had been equity share capital, in respect of the following resolutions placed before the company, namely:-(a)[ any resolution relating to the appointment or reappointment of a Director or to any variation in the terms of an agreement between the company and a managing or whole-time Director thereof;](b)any resolution relating to the appointment of buying or selling agents;[* * *] [ Clause (c) omitted by Act 53 of 2000, Section 40 (w.e.f. 13.12.2000).]
