Section 27(c) in The Companies (Amendment) Act, 2020
(c)after sub-section (8), the following sub-section shall be inserted, namely:—"(9) Where the amount to be spent by a company under sub-section (5) does not exceed fifty lakh rupees, the requirement under sub-section (1) for constitution of the Corporate Social Responsibility Committee shall not be applicable and the functions of such Committee provided under this section shall, in such cases, be discharged by the Board of Directors of such company.".
