(4)The Board of every company referred to in sub-section (1) shall,—(a)after taking into account the recommendations made by the Corporate Social Responsibility Committee, approve the Corporate Social Responsibility Policy for the company and disclose contents ofsuch Policy in its report and also place it on the company’s website, if any, in such manner as may be prescribed; and(b)ensure that the activities as are included in Corporate Social Responsibility Policy of the company are undertaken by the company.
