Section 9(2) in The Companies (Share Capital and Debentures) Rules, 2014
(2)A company issuing preference shares shall set out in the resolution, particulars in respect of the following matters relating to such shares, namely:-(a)the priority with respect to payment of dividend or repayment of capital vis-a-vis equity shares;(b)the participation in surplus fund;(c)the participation in surplus assets and profits, on winding-up which may remain after the entire capital has been repaid;(d)the payment of dividend on cumulative or non-cumulative basis.(e)the conversion of preference shares into equity shares.(f)the voting rights;(g)the redemption of preference shares.
