86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
1. Short title and commencement.-
(1) These Rules may be called the Companies (Particulars of Employees) Rules, 1975.
(2) They shall come into force on the date on which the Companies (Amendment) Act, 1974 (41 of 1974), comes into force.
1A. Application.-
These Rules shall apply to such employees whose remuneration is-
(a) not less than rupees per financial year for the purpose of sub-clause (i) of clause (a) of sub-section (2A); and
(b) not less than rupees per month, for the purposes of sub-clause (ii) of clause (a) of sub-section (2A).
2. Particulars of employees.-
The statement to be included in the Board's report under sub-section (2A) of section 217 of the Companies Act, 1956 (1 of 1956), shall also contain the following particulars, namely:-
(a) Designation of the employee.
(b) Remuneration received.
(c) Nature of employment, whether contractual or otherwise.
(d) Other terms and conditions.
(e) Nature of duties of the employee.
(f) Qualifications and experience of the employee.
(g) Date of commencement of employment.
(h) The age of such employee.
(i) The last employment held by such employee before joining the company.
(j) the percentage of equity shares held by the employee in the company within the meaning of sub-clause (iii) of clause (a) of sub-section (2A) of section 217 of the Act.
86540
103860
630
114
59824