MCA introduces list of particulars of the register/ index/return of the members of a company which shall not be made available for any inspection vide Companies (Management and Administration) Amendment Rules, 2022

The Central Government has notified Companies (Management and Administration) Amendment Rules, 2022 to amend the Companies (Management and Administration) Rules, 2014. The amendment inserts a proviso in Rule 14 which deals with Inspection of registers, returns. The proviso states a list of particulars of the register or index or return in respect of the members of a company shall not be made available for any inspection.

• In the Companies (Management and Administration) Rules, 2014, in rule 14 dealing with Inspection of registers, returns, after sub-rule (2), the following sub-rule shall be inserted:

“(3) Notwithstanding anything contained in sub-rules (1) and (2), the following particulars of the register or index or return in respect of the members of a company shall not be made available for any inspection under sub-section (2) or for taking extracts or copies under sub-section (3) of section 94, namely:

1. 1. address or registered address (in case of a body corporate);
   2. e-mail ID;
   3. Unique Identification Number;
   4. PAN Number.”