Companies (Disclosure of Particulars in the Report of Board of Directors) Rules,1988
2.Every
company shall, in the report of its board of directors, disclose particulars
with respect to the following matters, namely:-
A. Conservation of
energy-
(a) energy
conservation measures taken;
(b) additional investments and proposals, if
any, being implemented for reduction of consumption of energy;
(c) impact of the measures at (a) and (b)
above for reduction of energy consumption and consequent impact on the cost of
production of goods;
(d) total energy consumption and energy
consumption per unit of production as per Form A of the Annexure in respect of
industries specified in the Schedule thereto.
B. Technology
absorption-
(e) efforts made in
technology absorption as per Form B of the Annexure:
C. Foreign exchange
earnings and outgo-
(f) activities relating to exports;
initiatives taken to increase exports; development of new export markets for
products and services and export plans:
(g) total foreign exchange used and earned.
