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Companies Act, 2013 110. Postal ballot. 1. Notwithstanding anything contained in this Act, a company— a. shall, in respect of such items of business as the Central Government may, by notification, declare to be transacted only by means of postal ballot; and b. may, in respect of any item of business, other than ordinary business and any business in respect of which directors or auditors have a right to be heard at any meeting, transact by means of postal ballot, in such manner as may be prescribed, instead of transacting such business at a general meeting. 2. If a resolution is assented to by the requisite majority of the shareholders by means of postal ballot, it shall be deemed to have been duly passed at a general meeting convened in that behalf.    |
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