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