215. Authentication of balance sheet and profit and loss account .-
(1)Save as provided by sub-section (2), every balance sheet and every profit and loss account of a company shall be signed on behalf of the Board of Directors-(i)in the case of a banking company, by the persons specified in clause (a) or clause (b), as the case may be, of sub-section (2) of section 29 of the [Banking Companies Act, 1949 (10 of 1949)];(ii)in the case of any other company, by its [* * * [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 100 (w.e.f. 13.12.2000).]] manager or secretary, if any, and by not less than two Directors of the company one of whom shall be a Managing Director where there is one.(2)In the case of a company not being a banking company, when only one of its Directors is for the time being in India, the balance sheet and the profit and loss account shall be signed by such Director; but in such a case there shall be attached to the balance sheet and the profit and loss account a statement signed by him explaining the reason for non-compliance with the provisions of sub-section (1).(3)The balance sheet and the profit and loss account shall be approved by the Board of Directors before they are signed on behalf of the Board in accordance with the provisions of this section and before they are submitted to the auditors for their report thereon.
