Section 581ZA(4) in The Companies (Amendment) Act, 2002
(4)The notice calling the annual general meeting shall be accompanied by the following documents, namely:-(a)the agenda of the annual general meeting;(b)the minutes of the previous annual general meeting or the extra- ordinary general meeting;(c)the names of candidates for election, if any, to the office of director including a statement of qualifications in respect of each candidate;(d)the audited balance- sheet and profit and loss accounts of the Producer Company and its subsidiary, if any, together with a report of the Board of Directors of such Company with respect to-(i)the state of affairs of the Producer Company;(ii)the amount proposed to be carried to reserve;(iii)the amount to be paid as limited return on share capital;(iv)the amount proposed to be disbursed as patronage bonus;(v)the material changes and commitments, if any, affecting the financial position of the Producer Company and its subsidiary, which have occurred in between the date of the annual accounts of the Producer Company to which the balance- sheet relates and he date of the report of the Board;(vi)any other matter of importance relating to energy conservation, environmental protection, expenditure or earnings in foreign exchanges;(vii)any other matter which is required to be, or may be, specified by the Board;(e)the text of the draft resolution for appointment of auditors;(f)the text of any draft resolution proposing amendment to the memorandum or articles to be considered at the general meeting, along with the recommendations of the Board.
