Section 5 in The Companies (passing of the resolution by postal ballot) Rules, 2011
5. List of businesses in which the resolutions shall be passed through Postal Ballot. - (a) Alteration in the Object Clause of Memorandum;
(b)Alteration of Articles of Associations in relation to insertion of provisions defining private company;(c)Buy-back of own shares by the company under sub-section (1) of section 77A;(d)Issue of shares with differential voting rights as to voting or dividend or other wise under sub-clause (ii) of clause (a) of section 86;(e)Change in place of Registered Office out side local limits of any city, town or village as specified in sub-section (2) of section 146;(f)Sale of whole or substantially the whole of undertaking of a company as specified under sub-clause (a) of sub-section (1) of section 293;(g)Giving loans or extending guarantee or providing security in excess of the limit prescribed under sub-section (1) of section 372A;(h)Election of a director under proviso to sub-section (1) of section 252 of the Act;(i)Variation in the rights attached to a class of shares or debentures or other securities as specified under section 106.
