Section 11 in The Unlisted Companies (Issue Of Sweat Equity Shares) Rules, 2003
11. Certificate from auditors.
- In the case of every company that has allotted shares under these Rules, the Board of Directors shall at each annual general meeting place before the shareholders a certificate from the auditors of the company/ practising company secretary that sweat equity shares have been allotted in accordance with the resolution of the company in the general meeting and these Rules.
