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 30^th 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