Section 8 in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003
8. Names of the disqualified directors on the web-site etc.
(a)The central Government shall place on the web-site of the Department of company Affairs the names and addresses and such other details including names and details of the companies concerned, as may be necessary, in respect of all the disqualified directors.(b)The Central Government may also publicize the names of disqualified directors in such manner as it may consider appropriate.(c)The Central Government shall take such steps as may be required to update, its web-site to ensure that name of the person, in whose respect disqualification period has expired after 5 years, is deleted from the web-site.
