Training program on the Companies Act 2013 and the recent Amendments
CorpKonnect presents a one day executive learning program on the Companies Act 2013 and the recent amendments to understand and critically analyse the new Corporate Law of the land and its ongoing changes. Also it aims to determine the level of changes still required to making business friendlier.
Date: 24th July, 2015
Venue: Hotel Hilton, Sahar Airport Road, Andheri East, Mumbai
Who should attend?
- CFOs, Financial Controllers and other Key Management Personnel
- Independent Directors and Executive Directors
- Auditors and Internal Auditors
- Company Secretaries
- Head of Legal and Compliance
- Corporate Affairs Managers and Executives
Benefits of attending:
- Understand the key implications of the new act on your role and business
- Learn from experts on the latest changes and amendments
- Key focus on burning issues of industry under the new law
- Get answers to your key concerns from senior lawyers and industry experts
- Learn on the implication of exemptions laid down for private companies
- Sessions designed according the needs of various stakeholders
Agenda:
- Module I: Related Party Transaction and recent Amendments
- Who's a related party?
- What is a related party transaction
- Board's Approval
- Exemptions
- Disclosures & Transparenc
- Loans, Investments and Guarantees
- Changes from Companies Amendment Act 2015
- Exemptions to Private Companies under Section 462
- Exemptions to Government Companies under Section 462
- Module II: Impact of Companies Act 2013 on Internal Financial Controls
- Components of IFC
- Section 134 - Key compliance requirements
- Section 177
- Section 143
- Schedule IV
- Module III: Impact on Directors and KMPs and recent Amendments
- Appointment & Qualification of Directors
- Duties, Vacation, Resignation, Removal
- Disqualification of directors
- Roles and Responsibilities of independent and Dependent directors
- Liabilities of directors and officers
- Clarification on definition of KMPs
- Obligations for KMPs & Penalties for non-compliance
- Other key changes in the Companies Amendment Act 2015
- Acceptance of deposit
- Declaration of dividend and unpaid dividend account
- Reporting of fraud
- Powers and duties of Auditors and Auditing standards
- Audit Committee
- Recent Development on NCLT and NCLAT
- Module IV: Impact of the Companies Act, 2013 on Mergers & Acquisitions
- Cross-Border M & A
- M & A provisions for Small Companies/ Holding-subsidiary
- Reverse Mergers
- Regulatory approvals, procedure & process under NCLT regime
- Other important aspects:
- Buy-Back
- DVR
- Layered Structures
- Treasury Stock
- Minority Squeeze Outs
- Class Action Suits
Registration Fee:
- The investment for this full day training program is INR 8,000 per delegate
- 10% early bird discount on 2 or more registrations till 17th July, 2015
Contact:
Mr. Saurabh Sahni
Phone: +91-9654692848
Email: saurabh.sahni@corpkonnect.com
Website: http://www.corpkonnect.com/event_detail.php?tid=48#tab-1
