Section 31(1)(c) in The Companies (Management and Administration) Rules, 2014

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1)(c) in The Companies (Management and Administration) Rules, 2014

(c)the report shall contain the details in respect of the following, namely:-

(i)the day, date, hour and venue of the annual general meeting;

(ii)confirmation with respect to appointment of Chairman of the meeting;

(iii)number of members attending the meeting;

(iv)confirmation of quorum;

(v)confirmation with respect to compliance of the Act and the Rules, secretarial standards made there under with respect to calling, convening and conducting the meeting;

(vi)business transacted at the meeting and result thereof;

(vii)particulars with respect to any adjournment, postponement of meeting, change in venue; and

(viii)any other points relevant for inclusion in the report.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 31(1)(c) in The Companies (Management and Administration) Rules, 2014