(1)A statement setting out the following material facts concerning each item of special business to be transacted at a general meeting, shall be annexed to the notice calling such meeting, namely:—(a)the nature of concern or interest, financial or otherwise, if any, in respect of each items of—(i)every director and the manager, if any;(ii)every other key managerial personnel; and(iii)relatives of the persons mentioned in sub-clauses (i) and (ii);(b)any other information and facts that may enable members to understand the meaning, scope and implications of the items of business and to take decision thereon.
