The Rule 6 of the Companies (Meetings and Powers of Board) Rules, 2014 has been amended to provide additional time for companies in constituting Audit Committees, and Nomination and Remuneration Committees till 31st March, 2015. Also, Rule 3(5) of the Companies (Declaration and Payment of Dividend) Rules, 2014 has been amended so as to bring greater clarity in the matter. Further, Clarifications have been placed on the Ministry’s website stipulating that Registers in the new format will not be required to be maintained in respect of records relating to loans/guarantee/security/ acquisition of securities prior to 1.4.2014. –
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