Companies (Amendment) Act, 2000

40. Amendment of section 89.-

In section 89 of the principal Act,-

(a) in sub-section (2),-

(i) for clause (a), the following clause shall be substituted, namely:-

"(a) any resolution relating to the appointment or reappointment of a director or to any variation in the terms of an agreement between the company and a managing or whole time director thereof;";

(ii) clause (c) shall be omitted;

(b) in sub-section (3), for the words "one thousand rupees", the words "ten thousand rupees" shall be substituted.