G.S.R. 377(E)—In exercise of the powers conferred by sub-section (10) of Section 132 read with Section 469 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement – (1) These rules may be called the National Financial Reporting Authority (Meeting for Transaction of Business) Rules, 2019.

     (2) They shall come into force on the date of their publication in the Official Gazette.

2. Definitions –

(1) In these rules, unless the context otherwise requires, –

(a) “Act” means the Companies Act, 2013 (18 of 2013);

(b) “Authority” means National Financial Reporting Authority constituted under sub-section (1) of Section 132 of the Act;

(c) “chairperson” means the chairperson of the National Financial Reporting Authority appointed under sub-section (3) of Section 132 of the Act;

(d) “full-time member” means a member who has been appointed as such under sub-section (3) of Section 132 of the Act and includes the chairperson;

(e) “member” means any member, including the chairperson, so appointed under sub-section (3) of Section 132 of the Act;

(f) “part-time member” means a member other than a full-time member, appointed as such under sub-section (3) of Section 132 of the Act;

(g) “Secretary” means the Secretary of the Authority appointed under sub-section (11) of Section 132 of the Act and includes an officer of the Authority authorised by the chairperson to function as Secretary.

(2) Words and expressions used and not defined in these rules but defined in the Act shall have the same meanings as respectively assigned to them in the Act.

*Please follow the link for detailed notification: Notification


[Notification dt. 22-05-2019]

Ministry of Corporate Affairs

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