MANU/DCAF/0049/2020

Ministry : Ministry of Corporate Affairs

Notification No. : GSR186(E)

Date of Notification : 19.03.2020

Date of Publication : 19.03.2020

Notification/ Circulars Referred : Notification number G.S.R. 240(E), dated the 31st March, 2014 MANU/DCAF/0054/2014;G.S.R. 398 (E), dated the 12th June, 2014 MANU/DCAF/0165/2014;G.S.R. 590 (E), dated the 14th August, 2014 MANU/DCAF/0176/2014;G.S.R. 971(E), dated the 14th December, 2015 MANU/DCAF/0090/2015;G.S.R. 309 (E), dated the 30th March, 2017 MANU/DCAF/0022/2017;G.S.R. 429 (E), dated the 7th May, 2018 MANU/DCAF/0049/2018;G.S.R. 777 (E) dated the 11th October, 2019 MANU/DCAF/0102/2019;G.S.R. 857 (E) dated the 18th November, 2019 MANU/DCAF/0128/2019

Citing Reference:
Notification number G.S.R. 240(E), dated the 31st March, 2014 MANU/DCAF/0054/2014  Referred

G.S.R. 398 (E), dated the 12th June, 2014 MANU/DCAF/0165/2014  Referred

G.S.R. 590 (E), dated the 14th August, 2014 MANU/DCAF/0176/2014  Referred

G.S.R. 971(E), dated the 14th December, 2015 MANU/DCAF/0090/2015  Referred

G.S.R. 309 (E), dated the 30th March, 2017 MANU/DCAF/0022/2017  Referred

G.S.R. 429 (E), dated the 7th May, 2018 MANU/DCAF/0049/2018  Referred

G.S.R. 777 (E) dated the 11th October, 2019 MANU/DCAF/0102/2019  Referred

G.S.R. 857 (E) dated the 18th November, 2019 MANU/DCAF/0128/2019  Referred

Companies (Meetings of Board and its Powers) Amendment Rules, 2020

G.S.R.186(E).--In exercise of the powers conferred by sections 173, 177, 178 and section 186 read with section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules further to amend the Companies (Meetings of Board and its Powers) Rules, 2014, namely:-

1.       (1) These rules may be called the Companies (Meetings of Board and its Powers) Amendment Rules, 2020.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Companies (Meetings of Board and its Powers) Rules, 2014, rule 4 shall be renumbered as sub-rule (1) thereof and after sub-rule (1) as so renumbered, the following sub-rule shall be inserted, namely:-

"(2) For the period beginning from the commencement of the Companies (Meetings of Board and its Powers) Amendment Rules, 2020 and ending on the 30th June, 2020, the meetings on matters referred to in sub-rule (1) may be held through video conferencing or other audio visual means in accordance with rule 3.".

[F. No. 1/32/2013-CL-V-Part]
K.V.R. MURTY, Jt. Secy.

Note : The principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide notification number G.S.R. 240(E), dated the 31st March, 2014 and subsequently amended as follows:-

1. G.S.R. 398 (E), dated the 12th June, 2014;

2. G.S.R. 590 (E), dated the 14th August, 2014;

3. G.S.R. 206 (E), dated the 18th March, 2015;

4. G.S.R. 971(E), dated the 14th December, 2015;

5. G.S.R. 309 (E), dated the 30th March, 2017;

6. G.S.R. 880 (E), dated the 13th July, 2017;

7. G.S.R. 429 (E), dated the 7th May, 2018;

8. G.S.R. 777 (E) dated the 11th October, 2019; and

9. G.S.R. 857 (E) dated the 18th November, 2019.