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Necessary security clearance from Ministry of Home Affairs, GoI required in case the person seeking appointment to act as Director shares land border with India

The Central Government has notified Companies (Appointment and Qualification of Directors) Amendment Rules, 2022  to amend the Companies (Appointment and Qualification of Directors) Rules, 2014.  The amendment requires necessary security clearance from Ministry of Home Affairs, GoI in case the person seeking appointment to act as Director shares land border with India alongwith the consent.

 

Key points:

“Provided further that in case the person seeking appointment is a national of a country which shares land border with India, necessary security clearance from the Ministry of Home Affairs, Government of India shall also be attached alongwith the consent.”;

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