Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 217(2A)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2A)(a) in The Companies Act, 1956

(a)[The Board's report shall also include a statement showing the name of every employee of the company who-
(i)if employed throughout the financial year, was in receipt of remuneration for that year which, in the aggregate, was not less than [such sum as may be prescribed]; or
(ii)[if employed for a part of the financial year, was in receipt of remuneration for any part of that year, at a rate which, in the aggregate, was not less than [such sum per month as may be prescribed] [ Inserted by Act 41 of 1974, Section 22 (w.e.f. 1.2.1975).]; or]
(iii)[if employed throughout the financial year or part thereof, was in receipt of remuneration in that year which, in the aggregate, or as the case may be, at a rate which, in the aggregate, is in excess of that drawn by the Managing Director or whole-time Director or manager and holds by himself or along with his spouse and dependent children, not less than two per cent., of the equity shares of the company.] [Inserted by Act 31 of 1988, Section 30 (w.e.f. 15.6.1988). ]