(1)Notwithstanding anything contained in this Act, a company—(a)shall, in respect of such items of business as the Central Government may, by notification, declare to be transacted only by means of postal ballot; and(b)may, in respect of any item of business, other than ordinary business and any business in respect of which directors or auditors have a right to be heard at any meeting, transact by means of postal ballot,in such manner as may be prescribed, instead of transacting such business at a general meeting.(2)If a resolution is assented to by the requisite majority of the shareholders by means of postal ballot, it shall be deemed to have been duly passed at a general meeting convened in that behalf.
