Section 31(1) in The Companies (Management and Administration) Rules, 2014
(1)The report in pursuance of the provisions of sub-section (1) of section 121 shall be prepared in the following manner, namely:-(a)the report under this section shall be prepared in addition to the minutes of the general meeting;(b)the report shall be signed and dated by the Chairman of the meeting or in case of his inability to sign, by any two directors of the company, one of whom shall be the Managing director, if there is one and company secretary of the company;(c)the report shall contain the details in respect of the following, namely:-(i)the day, date, hour and venue of the annual general meeting;(ii)confirmation with respect to appointment of Chairman of the meeting;(iii)number of members attending the meeting;(iv)confirmation of quorum;(v)confirmation with respect to compliance of the Act and the Rules, secretarial standards made there under with respect to calling, convening and conducting the meeting;(vi)business transacted at the meeting and result thereof;(vii)particulars with respect to any adjournment, postponement of meeting, change in venue; and(viii)any other points relevant for inclusion in the report.(d)the Report shall contain fair and correct summary of the proceedings of the meeting.
