Section 32(1) in The Companies (Incorporation) Rules, 2014
(1)Where the company has raised money from public through prospectus and has any unutilised amount out of the money so raised, it shall not change the objects for which the money so raised is to be applied unless a special resolution is passed through postal ballot and the notice in respect of the resolution for altering the objects shall contain the following particulars, namely:-(a)the total money received;(b)the total money utilized for the objects stated in the prospectus;(c)the unutilized amount out of the money so raised through prospectus,(d)the particulars of the proposed alteration or change in the objects;(e)the justification for the alteration or change in the objects;(f)the amount proposed to be utilized for the new objects;(g)the estimated financial impact of the proposed alteration on the earnings and cash flow of the company;(h)the other relevant information which is necessary for the members to take an informed decision on the proposed resolution;(i)the place from where any interested person may obtain a copy of the notice of resolution to be passed.
