Section 35(2) in The Companies (Incorporation) Rules, 2014
(2)For the purposes of sub-rule (1), the term, "electronic transmission" means a communication-(a)delivered by -(i)facsimile telecommunication or electronic mail when directed to the facsimile number or electronic mail address, respectively, which the company or the officer has provided from time to time for sending communications to the company or the officer respectively;(ii)posting of an electronic message board or network that the company or the officer has designated for such communications, and which transmission shall be validly delivered upon the posting; or(iii)other means of electronic communication, in respect of which the company or the officer has put in place reasonable systems to verify that the sender is the person purporting to send the transmission; and(b)that creates a record that is capable of retention, retrieval and review, and which may thereafter be rendered into clearly legible tangible form.
