Section 3(2) in The Companies (Meetings of Board and its Powers) Rules, 2014
(2)The Chairperson of the meeting and the company secretary, if any, shall take due and reasonable care-(a)to safeguard the integrity of the meeting by ensuring sufficient security and identification procedures;(b)to ensure availability of proper video conferencing or other audio visual equipment or facilities for providing transmission of the communications for effective participation of the directors and other authorised participants at the Board meeting;(c)to record proceedings and prepare the minutes of the meeting;(d)to store for safekeeping and marking the tape recording(s) or other electronic recording mechanism as part of the records of the company at least before the time of completion of audit of that particular year.(e)to ensure that no person other than the concerned director are attending or have access to the proceedings of the meeting through video conferencing mode or other audio visual means; and(f)to ensure that participants attending the meeting through audio visual means are able to hear and see the other participants clearly during the course of the meeting:Provided that the persons, who are differently abled, may make request to the Board to allow a person to accompany him.
