- In the Companies Act, 2013,-(a)in section 410, for the words "for hearing appeals against the orders of the Tribunal", the following shall be substituted, namely:-"for hearing appeals against,-(a)the order of the Tribunal under this Act; and(b)any direction, decision or order referred to in section 53N of the Competition Act, 2002 in accordance with the provisions of that Act.";(b)after section 417, the following section shall be inserted, namely: -"417A. Qualifications, terms and conditions of service of Chairperson and Member. - Notwithstanding anything contained in this Act, the qualifications, appointment, term of office, salaries and allowances, resignation, removal and other terms and conditions of service of the Chairperson and other Members of the Appellate Tribunal appointed after the commencement of Part XIV of Chapter VI of the Finance Act, 2017, shall be governed by the provisions of section 184 of that Act:Provided that the Chairperson and Member appointed before the commencement of Part XIV of Chapter VI of the Finance Act, 2017, shall continue to be governed by the provisions of this Act and the rules made thereunder as if the provisions of section 184 of the Finance Act, 2017 had not come into force.".I.-Amendment to The Cinematograph Act, 1952
