Section 581ZC(2) in The Companies (Amendment) Act, 2002
(2)The instruments of the Producer Company issued under sub- section (1) shall, after obtaining approval of the Board in that behalf, be transferable to any other active Member of that Producer Company.Explanation.- For the purposes of this section, the expression" special right" means any right relating to supply of additional produce by the active Member or any other right relating to his produce which may be conferred upon him by the Board.
