(2)(a)In the case of a proposed contract or arrangement, the disclosure required to be made by a Director under sub-section (1) shall be made at the meeting of the Board at which the question of entering into the contract or arrangement is first taken into consideration, or if the Director was not, at the date of that meeting, concerned or interested in the proposed contract or arrangement, at the first meeting of the Board held after he becomes so concerned or interested.(b)In the case of any other contract or arrangement, the required disclosure shall be made at the first meeting of the Board held after the Director becomes, concerned or interested in the contract or arrangement.
