Companies (Appointment and Qualifications of Secretary) Rules, 1988

[See sections 2(45) and 383A of the Companies Act, 1956]

Contents
Sections	Particulars
1	Short title and commencement
2	Appointment, etc., of whole-time secretary
	Foot Notes

In exercise of the powers conferred by clauses (a) and (b) of section 642 read with clause (45) of section 2 and section 383A of the Companies Act, 1956 (1 of 1956), and in supersession of the Companies (Secretary's Qualifications) Rules, 1975, the Central Government hereby makes the following Rules, namely:-