To,

The Presidents/Executive Directors
All Stock Exchanges.

Dear Sirs,

Amendment to Clause 41 of Listing Agreement.

1. We have received representations from the corporate sector which has expressed certain difficulties in the implementation of the provision (in the Clause 41 of the Listing Agreement) relating to advertising the date of Board meeting convened for consideration of half-yearly working results in the newspapers. After considering various suggestions received in this regard, it has been decided that instead of giving advertisement, the companies may issue a press release to the newspapers to be published 15 days before the concerned Board meeting in at least one national newspaper and one regional newspaper. The companies should also inform simultaneously the stock exchanges where its securities are listed about the date of the said Board meeting. As soon as the stock exchanges receive such information, they should immediately issue a press release on daily basis, giving names of the companies and the dates of their Board meetings in the following proforma :

Name of Company Date of Board Meeting

1.The stock exchanges should also display the above list on their Notice Boards.

2. For the sake of clarification, in the sixth sentence of the Clause 41, the words "of the conclusion of the Board meeting" should be added after the words "within 48 hours".

3. In the light of above, the first paragraph of the Clause 41 of the Listing Agreement needs to be amended. A copy of the revised paragraph 1 of the Clause 41 is enclosed. The remaining part of the Clause remains the same. You are advised to change your Regulations and the listing requirements accordingly and incorporate the amended clause in the listing agreement.

Yours faithfully,
sd/-

U. C. Dikshit

ADVISER

Encl : a.a.

AMENDED CLAUSE 41 OF LISTING AGREEMENT

The Company agrees that it will furnish unaudited financial results on a half-yearly basis in the following proforma within two months of the expiry of the period to the Stock Exchange and will make an announcement forthwith to the stock exchanges where the company is listed and also within 48 hours of the conclusion of the Board Meeting atleast in one English daily newspaper circulating in the whole or substantially the whole of India and in a newspaper published in the language of the region, where the registered office of the company is situated. The Board of directors should take on record the unaudited half-yearly results which shall be signed by the Managing Director/Director. The Company shall inform the stock exchanges where its securities are listed about the date of Board meeting at least 15 days in advance and shall also issue immediately a press release in atleast one national newspaper and one regional language about the date of the aforesaid Board Meeting.

(Other paragraphs of the Clause remain the same)