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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(13) in Life Insurance Corporation General Rules, 1956

(13)The Central Government may authorise such official of the Central Government as it may deem fit to act as its representative at a general meeting, and the official so authorised shall be entitled to exercise on behalf of the Central Government the same rights and powers, including the right to vote by proxy, as the Central Government may exercise if it were an individual member.Explanation. - For the removal of doubts, it is clarified that for the purposes of this rule, -
(a)the applicability of the procedure referred to in sub-rule (1) and the secretarial standards referred to in sub-rule (2) shall include, among other things, matters relating to notice, quorum, attendance and exercise of vote at a general meeting (including through audio-visual means, electronic voting and proxy), postal ballot, adjournment, minutes and matters incidental thereto;
(b)where the said procedure or standards provide for a procedure or standard applicable to a company in which voting through electronic means has been prescribed under section 108 of the Companies Act or a public company, the same shall, mutatis mutandis, be applicable to the Corporation.]
[Schedule] [Inserted by Notification No. G.S.R. 460 (E), dated 30.6.2021.]Form 1[See rule 6]Notice of interest by directorTo:The Board of DirectorsLife Insurance Corporation of IndiaDear madam/sir,I, ..........................................., son/daughter/spouse of ..........................................., resident of ..........................................., being a director of the Corporation hereby give notice of my interest or concern in the following bodies corporate: -
S. No. Name of the body corporate Nature of interest or concern/ change in interestor concern Shareholding Date on which interest or concern arose/ changed
         
         
Note: "Body corporate" includes a company, a body corporate as defined under clause (11) of section 2 of the Companies Act, a firm, a financial institution or a scheduled bank or a public sector enterprise established or constituted by or under any Central Act or State Act, and any other incorporated association of persons or body of individuals.Place:Date:SignatureManaging Director/Director/Chairperson/Chief ExecutiveForm 2[See rule 25]Notice of resignation by the auditor
Life InsuranceCorporation of India ("Corporation")1. (a) Address of theCentral Office of the Corporation:(b) Email address of the Corporation:
2. Category ofauditor:IndividualFirm3. (a) Income tax PANof auditor or auditor’s firm:(b) Name of the auditor or auditor’s firm:(c) Membership number of auditor or auditor’s firmregistration number:(d) Address of the auditor or auditor’s firm:(e) City:(f) State:(g) PIN code:(h) Email address of the auditor or auditor’s firm:4. Reason forresignation:5. Whether letter ofresignation is enclosed: Yes/No6. Any other factsrelevant to the resignation:VerificationI hereby confirm thatthe information given in this form and enclosed documents arecorrect and complete.I am duly authorised to sign and submit thisform.
SignatureAuditor/Partner ofthe audit firmWhether Associate orFellow?AssociateFellowMembership number:Enclosures:1. Resignationletter, if enclosed2. Any other document
[Form 3] [Inserted by Notification No. G.S.R. 171(E), dated 3.3.2022.][See rule 28(5)(a)]Attendance slip___ General Meeting on the ___ day of ____, 20_ at ____ a.m./p.m.Number of shares held: ______Folio number: __________OR*DP Id: _______Client Id: _____________I certify that I am a registered member/proxy for the registered member of the Life Insurance Corporation of India and hereby record my presence at the ___ General Meeting of the Life Insurance Corporation of India on the ___ day of ____, 20_ at ____ a.m. / p.m. at ______ (place).Signature of registered member / proxy*Applicable to investors holding shares in dematerialised form[Form 4] [Inserted by Notification No. G.S.R. 171(E), dated 3.3.2022.][See rule 28(5)(b)]Proxy formTo:Life Insurance Corporation of IndiaCentral Office'Yogakshema'Jeevan Bima MargNariman PointMumbai – 400 021
Name of the member(s):  
Registered address:  
Email address:  
Folio number:OR*DP Id:Client Id:  
*Applicable to investors holding shares in dematerialised formI/We, being member(s) of ________* shares of the Life Insurance Corporation of India, hereby appoint the following person