(2)For the purposes of sub-section (1),—(a)in the case of an annual general meeting, all business to be transacted thereat shall be deemed special, other than—(i)the consideration of financial statements and the reports of the Board of Directors and auditors;(ii)the declaration of any dividend;(iii)the appointment of directors in place of those retiring;(iv)the appointment of, and the fixing of the remuneration of, the auditors; and(b)in the case of any other meeting, all business shall be deemed to be special:Provided that where any item of special business to be transacted at a meeting of the company relates to or affects any other company, the extent of shareholding interest in that other company of every promoter, director, manager, if any, and of every other key managerial personnel of the first mentioned company shall, if the extent of such shareholding is not less than two per cent. of the paid-up share capital of that company, also be set out in the statement.
