On 5-8-2024, the Ministry of Corporate Affairs notified the Companies (Adjudication of Penalties) Amendment Rules, 2024 to amend the Companies (Adjudication of Penalties) Rules, 2014. The provisions will come into force on 16-9-2024.
Rule 3-A has been inserted vide this amendment which relates to “Adjudication Platform”.
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all proceedings of adjudicating officer and Regional Director will be done electronically through e-adjudication platform.
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The e-adjudication platform will be developed by the Central Government.
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In case, any person to whom a notice/ summon has to be issued, does not have an e-mail address, then the officer will send the notice by post by last intimated address available in records.
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The copy of the notice will be preserved electronically on the e-adjudication platform.
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The Annexure was amended, and Form No. ADJ was revised regarding Memorandum of Appeal.
