Companies Act, 1956
Sec 172 -
Contents and manner of service of notice and persons on whom it is to be
served.
(1) Every notice of a meeting of a company
shall specify the place and the day and hour of the meeting, and shall contain
a statement of the business to be transacted thereat.
(2) Notice of every meeting of the company
shall be given
(i) to every member of the company, in any
manner authorized by sub-sections (1) to (4) of section 53 ;
(ii) to the persons entitled to a share in
consequence of the death or insolvency of a member, by sending it through the
post in a prepaid letter addressed to them by name, or by the title of
representatives of the deceased, or assignees of the insolvent, or by any like
description, at the address, if any, in India supplied for the purpose by the
persons claiming to be so entitled, or until such an address has been so
supplied, by giving the notice in any manner in which it might have been given
if the death or insolvency had not occurred ; and
(iii) to the auditor or auditors for the time
being of the company, in any manner authorized by section 53 in the case of any
member or members of the company :
Provided that where the notice of a meeting is
given by advertising the same in a newspaper circulating in the neighborhood of
the registered office of the company under sub-section (3) of section 53, the
statement of material facts referred to in section 173 need not be annexed to
the notice as required by that section but it shall be mentioned in the
advertisement that the statement has been forwarded to the members of the
company.
(3) The accidental omission to give notice to,
or the non-receipt of notice by, any member or other person to whom it should
be given shall not invalidate the proceedings at the meeting.