Document Detail

Title: Circular
Reference No.: IRDA/F&A/CIR/2019-20/481
Date: 23/03/2020
Companies (Meeting of Board and its Powers) Amendment Rules, 2020

 

Circular

IRDA/F&A/CIR/2019-20/481

March23, 2020

To,

CMDs/CEOs

AllInsurers / Reinsurer

 

Sub: Companies (Meeting of Board and itsPowers) Amendment Rules, 2020

 

Attentionis drawn to the notification dated 19.03.2020 issued by MCA notifying the abovesaid Amendment Rules

 

2.                 As indicated in para 2 ofthe said notification, “for the period beginning from the commencement ofthe Companies (Meeting of Board and its Powers) Amendment Rules, 2020 andending on the 30th June, 2020, the meetings on matters referred insub-rule (1) may be held through video conferencing or other audio visual meansin accordance with rule 3.”

 

Allinsurers may note the above amendment.

 

(Dr. Mamta Suri)

Chief General Manager-F&A

 

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