Section 16 in Companies (Appointment of Sole Agents) Rules, 1975
16. Particulars of the directorship in the company, held or controlled by the sole selling agents, if the sole selling agent is-
(i)an individual; particulars of the directorship held or controlled by the individual and his relatives (with description of relationship);(ii)a firm: particulars of the directorships held or controlled by the partners and/or their relatives (with description of relationship);(iii)a company: particulars of the directorship held or controlled by its directors or their relatives (with description of relationship).
